Citation : 2025 Latest Caselaw 3610 Jhar
Judgement Date : 18 August, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C. M. P. No.446 of 2022
Tanushree Bhatacharya .... .. ... Petitioner(s)
Versus
Sujatha K. Thacker & Ors. .. ... ...Opp. Party(s)
...........
CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........
For the Petitioner(s) : Mr. Sachin Kumar, Advocate For the O. P(s). : Mrs. J. Mazumdar, Advocate ......
17/ 18.08.2025. It is submitted by learned counsel for the petitioner that the instant CMP has been preferred against the order dated 18.07.2022 passed in Misc. Civil Application No.162 of 2022 arising out of Execution Case No.117 of 2017 under Section 47 of the CPC whereby and whereunder, the objection petition has been rejected. It is further submitted that one Writ Petition being WP [C] No.2700 of 2019 was also preferred against the order passed in Execution Case No.117 of 2017 by the another set of judgment debtors.
Since CMP No.446 of 2022 and WP [C] No.2700 of 2019 arise from the same Execution Case, therefore, it will be in the interest of justice that they be heard together.
In this view of the matter, let this case be placed before Hon'ble the Chief Justice for passing necessary order.
(Gautam Kumar Choudhary, J.)
Sandeep/-
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