GOURI SHANKAR MISHRA, SON OF KAILASH MISHRA Vs. STATE OF JHARKHAND REPRESENTED THROUGH DEPUTY COMMISSIONER
LAWS(JHAR)-2019-1-161
HIGH COURT OF JHARKHAND
Decided on January 16,2019

Gouri Shankar Mishra, Son Of Kailash Mishra Appellant
VERSUS
State Of Jharkhand Represented Through Deputy Commissioner Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. Manjul Prasad, Senior counsel appearing on behalf of the appellant assisted by Mr. Baban Prasad, Advocate.
(2.) Heard Mr. Jagdeesh, counsel appearing on behalf of the respondent.
(3.) This first appeal has been filed by the plaintiff/appellant against the judgment dated 26.03.2008 and decree signed on 04.04.2008 passed by learned Sub-Judge I, Jamshedpur in Title Suit No.96 of 2006, whereby, Title Suit has been dismissed.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.