Sri. Surendra Prasad vs Nandini Goswami
2023 Latest Caselaw 2478 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(C) No. 4852 of 2016
     Sri. Surendra Prasad                        ...... Petitioner
                                      Versus
     1. Nandini Goswami
     2. Ashish Kumar Goswami
     3. Arup Kumar Goswami
     4. Akhay Kumar Gosami
     5. Lalit Kumar Aggarwala
     6. Sri Ramanand Singh
     7. Sri Chanderdeo Singh
     8. Sri Bindeshwar Singh
     9. Sri Binay Kumar
     10. Jadunandan Sao
     11. Sri Bhagat Sao
     12. Smt. Gulabi Devi
     13. Sri Ananda Bouri                                  ......Respondents
                                      ----------

CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Petitioner : Mrs. Chaitali C. Sinha, Advocate Ms. Ruchi Mukti, Advocate.

For the Respondents : Mr. Anup Kumar Agarwal, A.C. to G.A. IV .....

Order No.08/ Dated:31.07.2023 It is submitted by the learned counsel for the petitioner that appeal filed against the impugned judgment and decree has been disposed of. Now this petition is infructuous and may accordingly be disposed of.

Prayer is allowed.

In view of aforesaid facts, this application is disposed of as infructuous.

(Pradeep Kumar Srivastava, J.) R.K/