Manoj Kumar Sao @ Manoj Kumar Saw vs Sujeet Kumar Sao
2025 Latest Caselaw 1263 Jhar

Jharkhand High Court

Manoj Kumar Sao @ Manoj Kumar Saw vs Sujeet Kumar Sao on 30 July, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                            (2025:JHHC:20954)




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               C.M.P. No. 299 of 2025
                     Manoj Kumar Sao @ Manoj Kumar Saw, aged about 53 years, S/o Late
                     Thambhi Sao, R/o Village- Kharagdiha, P.O. Kharagdiha, P.S. Jamua,
                     District- Giridih                              ... Petitioner
                                           -Versus-
                1.   Sujeet Kumar Sao, S/o Late Thambhi Sao, R/o Village- Kharagdiha, P.O.
                     Kharagdiha, P.S. Jamua, District- Giridih
                2.   Satyanarayan Sahu, S/o Late Lalo Sahu, R/o Village- Kharagdiha, P.O.
                     Kharagdiha, P.S. Jamua, District- Giridih      ... Opposite Parties
                                               -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Lukesh Kumar, Advocate For O.P. No.2 : Mr. Atanu Banerjee, Advocate Mr. Govind Ray Karan, Advocate Mr. Aditya Banerjee, Advocate

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05/30.07.2025 After some arguments, learned counsel for the petitioner seeks

permission to withdraw this petition with liberty to take all the grounds before

the learned Court in the miscellaneous case. He submits that the execution

case is being prolonged and in view of that, the learned Executing Court is

required to decide the same at the earliest in light of the judgment passed in

the case of Rahul S. Shah v. Jinendra Kumar Gandhi and others,

reported in (2021) 6 SCC 418.

2. Learned counsel for opposite party no.2 has got no objection and he

submits that opposite party no.2 will co-operate before the learned Executing

Court for disposal of the said miscellaneous petition.

3. In view of the above, this petition is permitted to be withdrawn and

disposed of with the aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Ajay/ Abha