Harbansh Singh @ Haribansh Singh Aged ... vs Sanatan Chaurasiya Son Of Late Shyam ...
2025 Latest Caselaw 2560 Jhar

Jharkhand High Court

Harbansh Singh @ Haribansh Singh Aged ... vs Sanatan Chaurasiya Son Of Late Shyam ... on 11 February, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                 IN THE HIGH COURT OF JHARKHAND, RANCHI
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C.M.P. No. 474 of 2024

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Harbansh Singh @ Haribansh Singh aged about 73 years son of late Maiya Singh resident of Mohalla Tantipara, Pakur, PO and PS Pakur (T) Dist. Pakur, Jharkhand ...... .... ... Petitioner(s)

-- Versus --

Sanatan Chaurasiya son of late Shyam Sunder Chaurasiya resident of Village Tantipara, PO and PS Pakur (T) District Pakur, Jharkhand ...... .... ...Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner(s) :- Mr. Dilip Kumar Prasad, Advocate For the Opp.Party(s) :- Mr. Yasir Arafat, Advocate

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5/11.02.2025 This petition has been filed under Article 227 of the Constitution of India

wherein the challenge has been made to the order dated 3.4.2024 passed by

learned Civil Judge, Sr. Division -1, Pakur in T(E) Suit No.9 of 2014 whereby the

petitioner has been directed to deposit the rent under section 15 of the

Jharkhand Building (Lease, Rent and Eviction) Control Act, 2011.

2. Learned counsel for the sole Opposite Party submits that now the said

suit has already been decided by the learned court vide judgment dated

30.01.2025.

3. In view of the judgment passed by the learned trial court, this petition

has become infructuous.

4. Accordingly this petition is disposed of with liberty to the petitioner to

take recourse under the law.

( Sanjay Kumar Dwivedi, J.)

SI/