Mayurdhwaja Narain Singh Son Of ... vs Smt. Kamta Devi Wife Of Sri Sheo ...
2023 Latest Caselaw 2560 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P.(C) No.6880 of 2017
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                   Mayurdhwaja Narain Singh son of late Kunwar Dr. Basant Narain
                   Singh, resident of Udyachal Bhawan, Matwari, PO Hazaribagh,
                   PS Sadar, District Hazaribagh.
                                                      ...    Petitioner
                                         -versus-
                   1. Smt. Kamta Devi wife of Sri Sheo Kumar Sao, resident of
                   Jhumari Telaiya, PO Jhumari Telaiya, PS Telaiya, District
                   Koderma.
                   2. Sri Koderma Goushala Samity, Jhumari Telaiya, PO Jhumari
                   Telaiya, PS Telaiya, District Koderma.
                   3. Shyam Sundar Singhaniya, President, Sri Koderma Goushala
                   Samity, Jhumari Telaiya, C/o Singhaniya Traders, Ranchi-Patna
                   Road, PO Jhumari Telaiya, PS Telaiya, District Koderma.
                   4. Ganesh Prasad Swarnkar, Secretary, Sri Koderma Goushala
                   Samity, Jhumari Telaiya, C/o Bhagwati Jewellers, Darji Mohalla,
                   Arya Road, PO Jhumri Telaiya, PS Telaiya, District Koderma.
                                                         ...   Respondents
                                             ----
                          CORAM : SRI ANANDA SEN, J.

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For the Petitioners: Mr. Rajeev Kumar, Advocate For the Respondents: Ms. Khushboo Kataruka, Advocate

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11/ 02.08.2023 In this writ petition, an interim order passed by the Civil Judge (Senior Division I), Koderma in Title Suit No.49 of 2010 has been under challenge.

It has been submitted by the learned counsel appearing for the respondents that the said Title Suit has already been disposed of vide judgment dated 27.02.2023. A copy of CIS and report obtained from the Court below has also been placed on record.

Considering that the Title Suit No.49 of 2010 has already been disposed of, this writ petition under Article 227 of the Constitution of India is rendered infructuous and is, accordingly, dismissed.

(Ananda Sen, J.) Kumar/Cp-02