Jharkhand High Court
Prasanna Kundu & Anr vs Anil Kumar Ram & Ors on 23 October, 2018
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
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IN THE HIGH COURT OF JHARKHAND, RANCHI
W.P.(C) No. 5123 of 2017
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Prasanna Kundu & Anr. ..... .... Petitioners
--Versus--
Anil Kumar Ram & Ors. .... ..... Respondents
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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
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For the Petitioners : Mr. Ajit Kumar, Advocate
For the Respondents : ---
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4/ 23.10.2018 The petitioners are aggrieved of order dated
18.07.2017 passed in Misc. Case No.17 of 2015 by which application under Order-IX Rule 4 CPC has been allowed and consequently Title Suit No.22 of 2015 has been restored to its original file. Evidently, by this order the proceeding in the miscellaneous case has been terminated.
Faced with the question on maintainability of the writ petition Mr. Ajit Kumar, the learned counsel for the petitioners seeks permission to withdraw the writ petition with liberty to the petitioners to avail of remedy as available to them in law.
Permission as prayed for is granted. The writ petition stands withdrawn with liberty as prayed for.
(Shree Chandrashekhar, J.) SI/