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M/S Jain Bricks Pvt. Ltd vs Smt. Neeta Agrawal
2025 Latest Caselaw 3515 Chatt

Citation : 2025 Latest Caselaw 3515 Chatt
Judgement Date : 4 April, 2025

Chattisgarh High Court

M/S Jain Bricks Pvt. Ltd vs Smt. Neeta Agrawal on 4 April, 2025

                                                                                NAFR

                 HIGH COURT OF CHHATTISGARH AT BILASPUR
                                    WP227 No. 440 of 2019

        1 - M/s Jain Bricks Pvt. Ltd. Heera Market, New Bus Stand, Pandri, Raipur
        Chhattisgarh., District : Raipur, Chhattisgarh

        2 - Suresh Jain S/o Latturam Agrawal Aged About 49 Years R/o Choubey
        Colony, Raipur, Tehsil And District Raipur Director M/s Jain Bricks Private Ltd.
        Raipur Chhattisgarh., District : Raipur, Chhattisgarh ... Petitioner(s)

                                              versus

        1 - Smt. Neeta Agrawal W/o Late Omprakash Agrawal Aged About 44 Years
        R/o Gitanjali Nagar, Raipur, Tehsil And District Raipur Chhattisgarh., District :
        Raipur, Chhattisgarh                                       ---- Respondents

For Petitioner : Mr. Sabyasachi Bhaduri, Advocate holding the brief of Mr. Pawan Kesharwani, Advocate For respondent : Mr. Vaibhav Tiwari, Advocate holding the brief of Mr. Ankur Agrawal, Advocate

Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board 04.04.2025

1. Mr. Tiwari, the learned counsel appearing for the respondent would submit that a decree has already been satisfied by the petitioner and judgment debtor.

2. At this stage, learned counsel appearing for the petitioner seeks permission of this Court to withdraw this petition with liberty to revive if cause of action still survives.

3. No objection from other side.

4. Permission is granted.

5. With the liberty as prayed for, the present petition is dismissed as withdrawn.

Sd/-

(Rakesh Mohan Pandey) Judge Rekha

 
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