Patna High Court - Orders
Shyam Narayan Rai vs Ram Lakhan Pathak & Ors on 3 December, 2014
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court CWJC No.15336 of 2010 (3) dt.03-12-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15336 of 2010
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1. Shyam Narayan Rai S/O Late Sudarshan Rai R/O Mauza & P.O.Taraon,
P.S. Nasriganj, Distt-Rohtas
.... .... Petitioner/s
Versus
1. Ram Lakhan Pathak S/O Late Chandra Shekhar Pathak R/O Vill &
P.O.Taraon, P.S.Nasriganj, Distt-Rohtas
............. Respondent 1st Set.
2. Lavkush Rai S/O Shyam Narayan Rai R/O Vill & P.O. Taraon, P.S.
Nasriganj, Distt-Rohtas
............. Respondent 2nd Set.
3. Ram Ashish Rai S/O Brahmdeo Rai
4. Suresh Rai -do-
5. Rajbaso Kuer W/O Late Sigasan Rai
6. Ram Dinesh Rai @ Sadhu S/O Late Raj Nath Rai
7. Madho Rai -do-
8. Tej Narayan Rai -do-
9. Shivji Rai
10. Santu both Minor Son Of Shyam Narayan Rai Under The Guardianship
Of Their Natural Guardian And Father Shyam Narayan Rai.
All R/O Vill /Mauza & P.O. Taraon, P.S. Nasriganj, Distt-Rohtas.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Subash Kumar I
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
3 03-12-2014No one appears on behalf of the petitioner. Learned counsel for the respondents is present.
Petitioner has prayed for quashing the order dated 11.05.2010 passed by Munsif, Bikramganj in Execution Case No. 03/2003 by which he refused to stay the proceeding of above stated Execution Case No. 03/2003 which was sought on the ground of pendency of Title Suit No. 19/2007. Patna High Court CWJC No.15336 of 2010 (3) dt.03-12-2014
Learned counsel for the respondents informs that Title Suit No. 19/2007 has already been dismissed for default on 06.06.2011 and, therefore, the prayer of petitioner has already become infructuous.
In view of the aforesaid submissions, this petition stands dismissed being infructuous.
(Hemant Kumar Srivastava, J) SHAHZAD/-
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