JAYANT KUMAR SINGH, SON OF LATE THAKURAI MADAN MOHAN PRASAD SINGH, RESIDENT OF MURLI BAGICHA, GUMLA, P.O. & P.S. & DISTRICT GUMLA Vs. BARIAK NAVAL KISHORE SINGH, SON OF LATE KISHORI PRASAD SINGH, RESIDENT OF VILLAGE KARAUNDI, P.O.KARAUNDI, P.S. + DISTRICT GUMLA, JHARKHAND
LAWS(JHAR)-2016-2-138
HIGH COURT OF JHARKHAND
Decided on
February 08,2016
Jayant Kumar Singh, Son Of Late Thakurai Madan Mohan Prasad Singh, Resident Of Murli Bagicha, Gumla, P.O. And P.S. And District Gumla
Appellant
VERSUS
Bariak Naval Kishore Singh, Son Of Late Kishori Prasad Singh, Resident Of Village Karaundi, P.O.Karaundi, P.S. + District Gumla, Jharkhand
Respondents
JUDGEMENT
Chandrashekhar, J. -
(1.) Aggrieved by order dated 10.09.2014 in the Title Suit No. 02 of 2013 whereby, application under Order I Rule 10 (2) r/w Section 151 CPC has been allowed, the present writ petition has been filed.
(2.) In spite of valid service of notice, the respondents have not appeared in the present proceeding.
(3.) Heard the learned counsel for the petitioners.;
(2.) In spite of valid service of notice, the respondents have not appeared in the present proceeding.
(3.) Heard the learned counsel for the petitioners.;
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