Citation : 2025 Latest Caselaw 3085 Jhar
Judgement Date : 4 March, 2025
IN THE HIGH COURT OF JHARKHAND, RANCHI
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C.M.P. No. 199 of 2025
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Sumi Murmu wife of late Paltan Murmu aged about 55 years resident of H.No.40, Nagadih, PO and PS Bagbera, Town Jamshedpur District East Singhbhum, Jharkhand .... Defendant/Judgment-Debtor/Petitioner
-- Versus --
1.Bibhishan Bhumij son of late Madan Bhumij
2.Santosh Bhumij, son of late Madan Bhumij Both are resident of Village Ghaghidih, PO and PS Bagbera, Town Jamshedpur, District East Singhbhum, Jharkhand ....Plaintiffs/ Decree Holders/ Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner(s) : Mr. J.N.Upadhyay, Advocate For the Opposite Party(s) :
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2/04.03.2025 After some argument, the learned counsel appearing on behalf of the
petitioner seeks permission to withdraw the instant petition with liberty to move
before the executing court.
2. This petition is, accordingly, dismissed as withdrawn with the aforesaid
liberty.
( Sanjay Kumar Dwivedi, J.)
SI/
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