THANU RANA Vs. SAHDEO RANA
LAWS(JHAR)-2010-1-280
HIGH COURT OF JHARKHAND
Decided on January 15,2010

THANU RANA; MUNSHI RANA Appellant
VERSUS
SAHDEO RANA Respondents

JUDGEMENT

- (1.) Counsel for the petitioners has appeared.
(2.) It appears that despite service of notice upon the sole Respondent, he has neither appeared in person nor through the lawyer even today.
(3.) Heard counsel for the petitioners.;


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