BINOD TIRKEY Vs. SOMRA TIRKEY

JUDGEMENT

(1.) This Second Appeal shall be heard on the following substantial question of law:

(2.) Issue notice upon the respondent nos. 1 to 3 by registered post with A/d as well as under ordinary process for which requisites etc must be filed within two weeks.

(3.) Respondent No.4 is Deputy Commissioner, East Singhbhum, Jamshedpur and in view of that Mr. Sahani, the learned counsel will serve two copies of the Second Appeal upon Mr. Ashutosh Anand, the learned AAG-III and Mr. Ashutosh Anand, the learned counsel will take instruction and assist the Court on behalf of the respondent No.4.