JAI PRAKASH DEO Vs. ANJANI KUMARI @ ANJANI DEVI
LAWS(JHAR)-2018-11-84
HIGH COURT OF JHARKHAND
Decided on November 27,2018

Jai Prakash Deo Appellant
VERSUS
Anjani Kumari @ Anjani Devi Respondents

JUDGEMENT

Shree Chandrashekhar, J. - (1.) The petitioner, who is opposite party no. 2 in Misc. Case No. 10 of 2011, is aggrieved of order dated 13.07.2015 by which his application for recall of order dated 19.02.2015 has been rejected.
(2.) By an order dated 19.02.2015, the opposite party nos. 2 and 3 were debarred from filing their objection to Misc. Case No. 10 of 2011.
(3.) Misc. Case No. 10 of 2011 has been filed by Anjani Kumari @ Anjani Devi for restoration of Title (D) Suit No. 26 of 1984.;


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