Rahul Kachhap vs The State Of Jharkhand
2024 Latest Caselaw 9024 Jhar

Jharkhand High Court

Rahul Kachhap vs The State Of Jharkhand on 6 September, 2024

        IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           C.M.P. No. 134 of 2024
                                     With
                             I.A. No. 6165 of 2024
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Rahul Kachhap, age of 40 years about, s/o late Mahadeo Kachhap @ Mahadeo Oraon Resident at present Devi Mandap Road, Near Hanuman Mandir, Barka Toli, P.O. Hesal, P.S. Sukhdeo Nagar, District-Ranchi, and Permanent address-Village-Khijari, P.O. & P.S. Namkum, District-Ranchi.

... ... Petitioner/Intervenor/Obstructor

Versus

1. The State of Jharkhand.

2. The Deputy Commissioner at Ranchi, P.O. - G.P.O. Ranchi, P.S. Kotwali, Near Kutchary Chowk, District-Ranchi.

3. Gaza Oraon, S/o Bhikhoo Oraon, Resident of Village-Khijari, P.S. Namkum, Dsitrict-Ranchi.

... ... Respondents/Opp. Parties

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CORAM: HON'BLE THE ACTING CHIEF JUSTICE

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For the Petitioner : Mr. Birendra Burman, Advocate For the Opp. Parties : Mr. Manish Mishra, GP-V

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th 04/Dated: 06 September, 2024

1. After some argument, learned counsel for the petitioner has sought for leave of this Court to withdraw the instant petition.

2. Accordingly, the instant civil miscellaneous petition stands dismissed as withdrawn, as such, disposed of.

3. In consequence thereof, the interlocutory application being I.A. No. 6165 of 2024 also stands disposed of.

4. Since the matter pertains to execution of the decree, as such, the Executing Court is directed to execute the decree in view of the judgment passed by the Hon'ble Apex Court in Rahul S. Shah v. Jinendra Kumar Gandhi & Ors, [(2021) 6 SCC 418].

(Sujit Narayan Prasad, A.C.J.) Saurabh/-