Manoj Kumar Sah vs Manmohan Kumar
2025 Latest Caselaw 7927 Jhar

Jharkhand High Court

Manoj Kumar Sah vs Manmohan Kumar on 20 December, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                             2025:JHHC:38391




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   C.M.P. No. 1187 of 2025
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Manoj Kumar Sah, son of Late Sant Lal Saw, resident of Naya Bazar, Jugsalai, P.O. and P.S. Jugsalai, Town Jamshedpur, District East Singhbhum .... .... .... Petitioner Versus Manmohan Kumar, son of Late Sant Lal Saw, resident of Naya Bazar, Jugsalai, P.O. and P.S. Jugsalai, Town Jamshedpur, District East Singhbhum .... .... .... Opposite Parties

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Zaid Imam, Advocate Mr. Biplaw Bhuiyan, Advocate For the State : Mr. Nawal Kishore Pandey, A.C. to S.C. (L&C)-I

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Order No.02 / Dated : 20.12.2025 Instant civil miscellaneous petition has been filed by the decree holder for expeditious disposal of the Execution Case No.07 of 2021 pending in the Court of Civil Judge, Jr. Division-I at Jamshedpur.

2. It is submitted by the learned counsel on behalf of the petitioner that Title Suit No.41 of 2013 decreed in favour of the petitioner by the judgment and decree dated 31.08.2019 and the order has attained finality. Thereafter, the case has been filed which is pending for last four years.

3. Having considered the submissions, learned executing Court is directed to dispose of the execution case in the light of the judgment passed in Rahul S. Sah Vs. Jinendra Kumar Gandhi & Others, (2021) 6 SCC 418 within three weeks from the date of this order.

Civil Miscellaneous Petition stands disposed of. Pending Interlocutory Application, if any, is disposed of.

(Gautam Kumar Choudhary, J.) Anit

Uploaded 23.12.2025