Citation : 2022 Latest Caselaw 3621 Jhar
Judgement Date : 9 September, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.R. No.07 of 2020
With
I.A. No.3457 of 2022
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1. Prabha Anthony Yadav
2. Miss Sinki .......... Petitioners.
-Versus-
1. Ramashankar Rai
2. Dina Nath Roy
3. Sri Ram Das Singh .......... Opp. Parties.
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioners : Mr. Rishi Pallav, Advocate For the Opp. Parties : Mr. Baibhav Gahlaut, Advocate
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Order No.14 Date: 09.09.2022
Mr. Baibhav Gahlaut, learned counsel for the opposite parties, submits that Money Suit no.62 of 2014 has already been disposed of vide judgment dated 30th August, 2022 passed by the Civil Judge (Sr. Division)-IV, Bokaro and the same has been decreed on contest in favour of the opposite parties.
Considering the said submission, there is no need to further proceed in the matter.
This civil revision is, accordingly, disposed of.
I.A. No.3457 of 2022 is also disposed of.
(Rajesh Shankar, J.) Sanjay/
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