LAWS(JHAR)-2024-11-20

ETWA ORAON Vs. JAGDISH ORAON

Decided On November 19, 2024
ETWA ORAON Appellant
V/S
Jagdish Oraon Respondents

JUDGEMENT

(1.) I.A. No.755 of 2022 Heard the parties.

(2.) Learned counsel for the appellants submits that the appellants do not press this interlocutory application.

(3.) Accordingly, this interlocutory application is rejected as not pressed.