Krishna Tatwa & Another vs Mohini Tatwain
2022 Latest Caselaw 637 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Civil Writ Jurisdiction)
               W.P. (C) No. 2515 of 2019
                       ........

Krishna Tatwa & Another .... ..... Petitioners Versus Mohini Tatwain ..... ..... Respondent

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

For the Petitioners : Mr. Arvind Kr. Choudhary, Advocate.

For the Respondent          :
                                     ........
05/22.02.2022.

Learned counsel for the petitioners, Mr. Arvind Kumar Choudhary seeks permission to withdraw this writ petition as the Original Suit No. 239/2016, pending before learned Civil Judge (Sr. Div.)-I, Deoghar has already been dismissed vide judgment pronounced on 02.12.2021 and decree sealed and signed on 15.12.2021.

Permission is accorded.

Accordingly, the instant writ petition is dismissed as withdrawn.

I.A. No. 3439/2020 stands closed.

(Kailash Prasad Deo, J.) Sunil/-