Deben Mahato Aged About 55 Years vs Om Prakash Singh Son Of Sabhajit Singh
2024 Latest Caselaw 9379 Jhar

Jharkhand High Court

Deben Mahato Aged About 55 Years vs Om Prakash Singh Son Of Sabhajit Singh on 20 September, 2024

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      C.M.P. No.38 of 2024
                                      ------

1. Deben Mahato aged about 55 years

2. Jadunath Mahato aged about 62 years Both sons of Late Ambika Mahato, residents of Gwala Basti, Ghorabandha, P.O. and P.S. Govindpur, District East Singhbhum (Jharkhand) .... .... Judgment Debtors/Petitioners Versus

1. Om Prakash Singh son of Sabhajit Singh, resident of Jojobera, Near Shiv Mandir, P.O. Rahargora, P.S. Govindpur, District East Singhbhum (Jharkhand)

2. Smt. Sunita Bharti wife of Gouri Shankar Sahu and daughter of D.R. Sahu, resident of S-1, Block No.13, Alok Vihar, Ghorabandha, P.O. and P.S. Govindpur, District East Singhbhum (Jharkhand) .... .... Decree Holders/Opposite Parties

CORAM : HON'BLE THE ACTING CHIEF JUSTICE

------

For the Petitioners : Mr. K.K. Ambastha, Advocate

------

04/Dated: 20.09.2024

1. This petition under Article 227 of the Constitution of India is for seeking direction to dispose of the petition filed under Section 47 of the C.P.C.

2. This Court, considering the nature of prayer, is disposing of the instant petition with a direction to the learned trial Court to dispose of the petition filed under Section 47 of the C.P.C., if not already disposed of, in accordance with law.

3. Accordingly, with the aforesaid direction, the instant petition stands disposed of.

(Sujit Narayan Prasad, A.C.J.)

Rohit/-