ANIRUDH SINGH Vs. AYODHAYA PRASAD SINGH
LAWS(JHAR)-2010-6-15
HIGH COURT OF JHARKHAND
Decided on
June 21,2010
RAMANAND SINGH,JAI PRAKASH SINGH,DILIP SINGH,PAPPU SINGH,ANIRUDH SINGH,MUNA SINGH,KAILASH KUMAR SINGH @ KAILASH SINGH,MANTU SINGH,KAILASH PRASAD SINGH
Appellant
VERSUS
VIJAY SINGH,CHANDRA SHEKHAR SINGH,MUNNA SINGH,AYODHAYA PRASAD SINGH,LAL BIHARI SINGH,ARUN KUMAR SINGH,JAI KUMAR SINGH,DIPAK SINGH,FEKNI DEVI,RATIA @ PARWATI DEVI,BISWANATH SINGH,BIPIN SINGH,RADHIYA DEVI,DHANLIA DEVI,NIMANI DEVI,MANO DEVI,DHANO DEVI,SOHIL DEVI,RUPIA DEVI,BANARSHI DEVI,PARMILA DEVI
Respondents
JUDGEMENT
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(1.) Heard.
(2.) This writ petition has been filed for quashing the order dated 15.1.2010, passed by learned Sub Judge-1st, Godda, passed in Title Suit No. 65 of 1997, refusing to recall the order dated 25.8.2009 as well as order dated 10.12.2009.
(3.) It is submitted that out of 15 witnesses on behalf of defendants-petitioners, only 2 were examined and 13 important witnesses are left for examination.;
(2.) This writ petition has been filed for quashing the order dated 15.1.2010, passed by learned Sub Judge-1st, Godda, passed in Title Suit No. 65 of 1997, refusing to recall the order dated 25.8.2009 as well as order dated 10.12.2009.
(3.) It is submitted that out of 15 witnesses on behalf of defendants-petitioners, only 2 were examined and 13 important witnesses are left for examination.;
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