Gouranga Dutta vs Sambhu Nath Dutta
2025 Latest Caselaw 3693 Jhar

Jharkhand High Court

Gouranga Dutta vs Sambhu Nath Dutta on 20 August, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                2025:JHHC:24344



IN THE HIGH COURT OF JHARKHAND AT RANCHI
           C.M.P. No. 260 of 2024

1. Gouranga Dutta, S/o late M.R. Dutta, R/o Durga Mandir Road, PO & PS
   Hirapur, District Dhanbad Jharkhand
2. Tarun Kumar Dutta, S/o late M.R. Dutta, R/o Durga Mandir Road, PO & PS
   Hirapur, District Dhanbad Jharkhand
                                                   ..... ....    Petitioners
                               Versus
1. Sambhu Nath Dutta, S/o late M.R. Dutta, R/o Durga Mandir, PO & PS
   Hirapur, District Dhanbad Jharkhand
2. Sri Kanka Dutta, S/o late Sunil Dutta, R/o 547, Mary Park, PO & PS Bandel,
   District Hoogly West Bengal
3. Smt. Monalisa Sen, D/o late Sunil Dutta and W/o Sri Rajat Subhra Sen, PO
   & PS Bandel, District Hoogly West Bengal
4. Samarendra Kumar Dutta, S/o M.R. Dutta, R/o Shanti Colony, Steel Gate,
   PO & PS Saraidhela, District-Dhanbad (Jharkhand)
5. Smt. Gouri Dutta, W/o Sri Sabhyasachi Dutta, R/o 45-3-1, Moor Avenue,
   PO & PS-Ambagan, Talieyganj, PO + PS & District-Kolkata West Bengal
6. Sudipta Roy, S/o Late Pabitra Roy and late Jharna Roy, residing at C/o
   Samiran Roy, 15-2-P-23, JheelRoad, 2nd floor, Bank Plot, Jodabpur, PO &
   PS-Jodabpur, District-Kolkata, PIN 700075 West Bengal
7. Samiran Roy, S/o Late Pabitra Roy and late Jharna Roy, residing at C/o
   Samiran Roy, 15-2-P-23, JheelRoad, 2nd floor, Bank Plot, Jodabpur, PO &
   PS-Jodabpur, District-Kolkata, PIN 700075 West Bengal
                                             ...      ....    Opposite Parties

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioners              : Mr. Amit Kr. Das, Advocate
For the O.P No.11                : Mr. Rajesh Lala, Advocate
                        ------

Order No. 02 / Dated : 20.08.2025.

It is submitted by the learned counsel on behalf of the petitioners that the

matter has become infructuous as judgment and decree has already been

delivered in the instant case.

Under the circumstances, this instant Civil Miscellaneous Petition stands

dismissed as infructuous.

(Gautam Kumar Choudhary, J.) Pawan/ -