DWARIKA PRASAD KESHRI Vs. PARASNATH KESHRI
LAWS(JHAR)-2010-6-4
HIGH COURT OF JHARKHAND
Decided on
June 22,2010
KAMLA DEVI,CHINTA DEVI,DWARIKA PRASAD KESHRI,NANDAN KUMAR KESHRI,CHANDAN KUMAR KESHRI,KUNDAN KUMAR KESHRI
Appellant
VERSUS
KIRAN DEVI,PARASNATH KESHRI,OMJEE @ KAUSHAL KUMAR,RITESH KUMAR KESHRI,MANISH KESHRI,ASHISH KESHRI,PRITI SHAW,KANHAIYA LAL KESHARI,KRISHNA PRASAD KESHRI,ASHOK KUMAR KESHRI,KEDAR NATH KESHRI
Respondents
JUDGEMENT
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(1.) Heard.
(2.) This writ petition has been filed against the order dated 5.2.2010, passed in Title Suit No. 13 of 1990, by learned Sub Judge-I, Garhwa.
(3.) It is submitted that by the said order, learned court below has directed the plaintiffs-respondents to furnish the account of the Partnership Firm, whereas the same prayer was rejected on earlier three occasions and moreover the said order is contrary to the judgement dated 14.8.2006 and preliminary decree dated 28.8.2006.;
(2.) This writ petition has been filed against the order dated 5.2.2010, passed in Title Suit No. 13 of 1990, by learned Sub Judge-I, Garhwa.
(3.) It is submitted that by the said order, learned court below has directed the plaintiffs-respondents to furnish the account of the Partnership Firm, whereas the same prayer was rejected on earlier three occasions and moreover the said order is contrary to the judgement dated 14.8.2006 and preliminary decree dated 28.8.2006.;
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