Patna High Court - Orders
Roshan Ram vs Shiv Nath Chamar & Ors on 10 January, 2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18657 of 2011
Roshan Ram
Versus
Shiv Nath Chamar & Ors
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05. 10.01.2012Issue notice to the respondents in admission matter. The petitioner shall take steps for notice in admission matter in ordinary process as well as registered post both for which the necessary requisites must be filed within three weeks. Peremptory.
In the meantime, further proceedings in Title Suit No. 444 of 2002 pending in the court of Sub Judge- 3rd, Siwan shall remain stayed.
S.S. (Mungeshwar Sahoo,J.)