Ajay Prasad Gupta vs Raj Kumar Pandey
2025 Latest Caselaw 5501 Jhar

Jharkhand High Court

Ajay Prasad Gupta vs Raj Kumar Pandey on 4 September, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                        2025:JHHC:26770




        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              C.M.P. No. 739 of 2025
                                     ------

1. Ajay Prasad Gupta, aged about 49 years,

2. Niraj Prasad Gupta, aged about 39 years, Both sons of Late Ram Khelawan Soa, Both Resident of Village-Bhawanathpur, P.O. & P.S.-Bhawnathpur, Dist.-

        Garhwa                                        ....    .... .... Petitioners
                                     Versus

1. Raj Kumar Pandey, son of Kamta Pandey,

2. Sandhya Devi, Wife of Sri Raj Kumar Pandey, Both are residents of Village-Pandariya Tola, Belpahari, P.O.-Chapri, P.S.- Bhawnathpur, Dist.-Garhwa .........Plaintiffs/Decree Holder/Respondents

3. Vijay Prasad Gupta, Son of Late Ram Khelawan Sao, Resident of Village- Bhawanathpur, P.O. & P.S.-Bhawnathpur, Dist.-Garhwa.

4. Mirtunjay Prasad Gupta,

5. Mithlesh Kumar Gupta, Sl. No. 4 and 5 sons of Late Baijnath Prasad Gupta, Resident of Village- Ketar, P.O. & P.S.-Ketar, Dist.-Garhwa.

.........Defendants/Judgment Debtors/Respondents

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioners : Mr. Ashish Gautam, Advocate : Ms. Mamta Sinha, Advocate : Mr. Pankaj Srivastava, Advocate : Mr. Vinod Kumar, Advocate For the Opp. Parties :

Order No. 03/ Dated : 04.09.2025 Learned counsel on behalf of petitioners seeks permission to withdraw the instant civil miscellaneous petition with liberty to approach the Presiding Officer of the competent Court.

Permission is accorded.

Civil Miscellaneous Petition is dismissed as withdrawn with the aforesaid liberty. Pending Interlocutory Application, if any, is disposed of.

(Gautam Kumar Choudhary, J.) Anit/ Rashmi