Smt. Rajwanti Devi vs Smt. Koshilaya Devi
2021 Latest Caselaw 4753 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            C.R. No.22 of 2018
                                   With
                           I.A. No.5272 of 2018
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Smt. Rajwanti Devi .......... Petitioner.

-Versus-

Smt. Koshilaya Devi .......... Opp. Party.

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mrs. Rita Kumari, Advocate For the Opp. Party : Mr. Anurag Kashyap, Advocate

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Order No.13 Date: 10.12.2021

This case is taken up through video conferencing.

An affidavit has been filed by the opposite party stating inter alia that the petitioner has vacated the premises in question, the possession of which has also been handed over to the opposite party in terms with the order dated 2nd April, 2019 passed in Execution Case no.05 of 2017.

Mrs. Rita Kumari, learned counsel for the petitioner, accepts the said fact.

Having heard learned counsel for the parties and keeping in view that the premises in question has already been vacated by the petitioner in terms with the judgment dated 9th August, 2017 and decree dated 21st August, 2017 passed in Title (Eviction) Suit no.02 of 2014 as well as the order dated 2nd April, 2019 passed in Execution Case no.05 of 2017, there is no need to further proceed in the matter.

This civil revision is, accordingly, disposed of.

I.A. No.5272 of 2018 also stands disposed of.

(Rajesh Shankar, J.) Sanjay/