Jharkhand High Court
Mamta Kumari vs Lic Housing Finance Ltd on 11 August, 2022
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.995 of 2022
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Mamta Kumari .......... Petitioner.
-Versus-
1. LIC Housing Finance Ltd., Back Office, BSFC Building, Fourth Floor, Frazer Road, Patna.
2. LIC Housing Finance Ltd., through its Regional Manager, Near Over Bridge, Arjan Place, Ranchi.
3. Sheo Shankar Chaudhary .......... Respondents.
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. Birendra Burman, Advocate For Res. No.2 : Mr. Ravi Prakash Mishra, A.C. to Mr. Sachin Kumar, Advocate
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Order No.04 Date: 11.08.2022 The present writ petition has been filed for issuance of direction upon the respondent no.2 to immediately release original documents i.e. two sale deeds relating to land appertaining to Khata nos.86 & 88, plot nos.540 & 541, Mouja Gaari, District Ranchi including original mutation receipts of the respective land.
After some argument, learned counsel for the petitioner, prays for withdrawal of the present writ petition with a liberty to represent the respondent no.2 for redressal of her grievance.
Learned counsel appearing on behalf of the respondent no.2 has no objection.
In view of the said prayer, the writ petition is dismissed as withdrawn with the aforesaid liberty.
(Rajesh Shankar, J.) Sanjay/