Kailash Chandra Agrawal & Others vs Kalabati Devi & Others
2021 Latest Caselaw 3346 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Civil Writ Jurisdiction)
                W.P. (C) No. 6444 of 2014
                        ........

Kailash Chandra Agrawal & Others .... ..... Petitioners Versus Kalabati Devi & Others .... ..... Respondents

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

For the Petitioners : Mr. Nagmani Tiwari, Advocate. For the Respondents : Mr. Mahesh Tewari, Advocate.

........

06/08.09.2021.

Heard, Learned counsel for the petitioners, Mr. Nagmani Tiwari and learned counsel for the respondents, Mr. Mahesh Tewari.

Learned counsel for the petitioners has submitted that Title Suit No. 15/1992, pending before the court of learned Civil Judge (Sr. Division-I), Seraikella has already been disposed vide judgment dated 05.08.2021, as such, the writ petition has become infructuous.

Learned counsel for respondents, Mr. Mahesh Tewari, endorse the aforesaid submission.

Considering the same, the writ petition is dismissed as infructuous.

(Kailash Prasad Deo, J.) Sunil/-