Gita Real Estate Pvt. Ltd vs Om Prakash Pandey @ Omkar Pandey Son Of ...
2026 Latest Caselaw 1561 Jhar

Jharkhand High Court

Gita Real Estate Pvt. Ltd vs Om Prakash Pandey @ Omkar Pandey Son Of ... on 26 February, 2026

                                                 2026:JHHC:5708




    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Civil Revision No. 07 of 2025

    Gita Real Estate Pvt. Ltd., through its Director, Mr. Vivek Kumar, son
    of Suresh Ram, having its registered office near Reliance Tower,
    Balumath, PO & PS - Balumath, District - Latehar.
                                                        ...     Petitioner
                                   Versus
    1.

Om Prakash Pandey @ Omkar Pandey son of Mr. Krishnadeo Pandey @ Krishna Nand Pandey, resident of village - Balumath, PO & PS - Balumath, District - Latehar;

2. Dayanand Pandey, son of Mr. Krishnadeo Pandey @ Krishna Nand Pandey, resident of village - Balumath, PO & PS - Balumath, District - Latehar;

3. Panchanan Pandey, son of Mr. Krishnadeo Pandey @ Krishna Nand Pandey, resident of village - Balumath, PO & PS - Balumath, District - Latehar;

4. Sachidanand Pandey, son of Mr. Krishnadeo Pandey @ Krishna Nand Pandey, resident of village - Balumath, PO & PS - Balumath, District - Latehar;

... Plaintiffs/Opposite Parties

5. Sarita Devi, wife of Mr. Krishnadeo Pandey @ Krishna Nand Pandey, resident of Village - Kandri near B.Ed College, PO & PS - Mandar, District - Ranchi;

6. Deepak Pandey, son of Mr. Krishnadeo Pandey @ Krishna Nand Pandey, resident of Village - Kandri near B.Ed College, PO & PS - Mandar, District - Ranchi;

7. Krishnadeo Pandey @ Krishna Nand Pandey, son of Pun Pratap Pandey @ Pun Prasad Pandey, resident of Village - Balumath, PO & PS - Balumath, District - Latehar ... Defendant Nos.2, 3 and 4/Opp. Parties

Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

For the Petitioner : Mr. Rahul Lamba, Adv.

Mr. Aditya Mohan Khandelwal, Adv. Mr. Anish Kamal, Adv.

For the Opp. Parties : None

Order No.15/Dated- 26.02.2026

1. Learned counsel for the petitioner submits that the suit itself has been dismissed under Order XXIII of the Code of Civil

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Procedure, therefore, this civil revision has become infructuous and petitioner seeks permission to withdraw this civil revision.

2. In view of the above, this civil revision is dismissed as withdrawn.

(Pradeep Kumar Srivastava, J.)

Dated: 26th February, 2026 Sachin/ Uploaded on: 27/02/2026

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