Pinki Devi @ Asha Devi vs Arbind Kumar Gupta ...... .... ... ...
2025 Latest Caselaw 1011 Jhar

Citation : 2025 Latest Caselaw 1011 Jhar
Judgement Date : 21 July, 2025

Jharkhand High Court

Pinki Devi @ Asha Devi vs Arbind Kumar Gupta ...... .... ... ... on 21 July, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                  IN THE HIGH COURT OF JHARKHAND, RANCHI
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C.M.P. No. 592 of 2025

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Pinki Devi @ Asha Devi ...... .... ... Petitioner(s)

-- Versus --

Arbind Kumar Gupta ...... .... ... Opposite Party(s)

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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          For the Petitioner(s)             :      Mr. Bibhash Sinha, Advocate
          For the Opposite Party(s)         :
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2/21.07.2025      Learned counsel for the petitioner submits that Title Suit No.12 of 2001

was instituted under Section 13 of the Specific Reliefs Act and the Permanent

Lok Adalat has passed the judgment and decree directing the defendant to

execute the sale deed. He further submits that nature of the dispute is not

coming within the purview of 'public view' and it is collusive in nature and

further in view of that the partition suit was pending and subsequently it has

been decided in favour of the petitioner and other co-sharer and the share has

already been provided to the petitioner is also interfered with. He submits that

the share of the petitioner here has been decreed by the Permanent Lok Adalat.

He relied in the case of Aditya Narayan Thakur and Another v. Parsnath

Thakur and Others reported in 2025 SCC OnLine Jhar 495.

2. Issue notice upon the sole Opposite party by registered post with A/d as

well as under ordinary process for which requisites etc must be filed within a