- (1.) This writ petition has been filed against the order dated 31.8.2005 passed by the Munsif, Ranchi in Title Suit No. 80 of 1997. Learned counsel for the petitioner Mr. S. K. Manjhi submitted that due to stay of the suit during pendency of this writ petition, the petitioners who are plaintiffs in the title suit in question which was filed in the year 1997 are suffering problems and therefore, he submitted that writ petition may be disposed of with a liberty to the parties to raise questions raised in this writ petition in the appeal, if the final order goes against any of the parties.
(2.) Mr. G. K. Sinha, learned counsel appearing for respondent no. 1 and Mr. Rajiv Ranjan for respondent no. 6 submitted that they have got no objection with such prayer.
(3.) Accordingly, this writ petition is permitted to be withdrawn with the liberty to the parties aforesaid. The parties are directed to cooperate in early disposal of the suit. The trial court will also expedite the proceeding in the suit and will try to dispose of the suit as early as possible and preferably within six months from the date of receipt/production of certified copy of this order.;