Patna High Court - Orders
Chatra Devi & Ors vs Smt.Ram Sakhi Devi & Ors on 5 August, 2014
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
Patna High Court SA No.244 of 1988 (49) dt.05-08-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Second Appeal No.244 of 1988
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Chatra Devi & Ors
.... .... Appellant/s
Versus
Smt.Ram Sakhi Devi & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Tarkeshwar Prasad Verma
For the Respondent/s : Mr. Ratnesh Nandan Sinha
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR MANDAL
ORAL ORDER
49 05-08-2014Looking to the order dated 05.12.2012, let the name of Mr. Tarkeshwar Prasad Verma be deleted from the cause list and name of Mr. Radha Krishna Singh should appear in the cause list who claims to have filed Vakalatnama on behalf of some of the appellants namely appellant nos. 2 and 6. Be it noted that Vakalatnama on behalf of appellant nos. 2 and 6 has also been filed by Mr. Jitendra Pandey which is also on record.
Let the appeal be listed under the same head after 07 days when the name of Mr. Radha Krishna Singh as counsel for some of the appellants shall appear in the cause list.
Mr. Bamdeo Pandey states that on that day the counsel who has also filed Vakalatnama on behalf of respondent nos. 2 and 6 will present himself in Court.
(Kishore Kumar Mandal, J) Pankaj/-
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