Yasmin Nigar & Others vs Shamim Bano & Others
2021 Latest Caselaw 680 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Civil Appellate Jurisdiction)
                     S.A. No. 368 of 2005
                                    ........

Yasmin Nigar & Others .... ..... Appellants Versus Shamim Bano & Others .... ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Appellants : Mr. Ayush Aditya, Advocate. For the Respondents : Mr. Manoj Kumar Choubey, Advocate.

........

11/11.02.2021.

The instant appeal is of the year 2005 against the judgment dated 12.08.2005 and the decree following thereupon signed on 25.08.2005, passed by learned Additional Judicial Commissioner, Fast Track Court-X, Ranchi in Title Appeal No. 17 of 1997, whereby the appeal filed by the plaintiffs / appellants has been allowed by setting aside the judgment dated 22.01.1997 and decree dated 29.01.1997 passed by learned Subordinate Judge-IV, Ranchi in Partition Suit No. 109 of 1981, whereby the suit filed by the plaintiffs has been dismissed.

Learned counsel for the appellants, Mr. Ayush Aditya, has submitted that yesterday he has filed an interlocutory application i.e. I.A. No. 805/2021 on the instruction of the appellants to withdraw this appeal.

Learned counsel for the respondents, Mr. Manoj Kumar Choubey, has no objection.

Considering the same, the instant appeal is dismissed as withdrawn. Accordingly, I.A. No. 805/2021 is allowed. Consequently, I.A. No. 2990/2005 stands closed.

(Kailash Prasad Deo, J.) Sunil/-