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Patna High Court - Orders

Sushri Sudha Khaitan, vs Shyamdeo Paswan on 2 December, 2022

Author: Sandeep Kumar

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Miscellaneous Jurisdiction Case No.1879 of 2021
                                                     In
                                      FIRST APPEAL No.136 of 2008
                 ======================================================
                 Sushri Sudha Khaitan, R/O Mohalla Boring Canal Road, P.S. Shrikrishnapuri,
                 District-Patna.

                                                                              ... ... Petitioner/s
                                                    Versus
           1.    Shyamdeo Paswan Resident of Mohalla Dujra, P.S. Digha, Patna at Present
                 residing at Boring Canal Road, P.S. S.K.Puri, P.O., G.P.O., District-Patna.
           2.    Shankar Pd. Paswan Son of Late Bharat Ram Resident of Mohalla Dujra,
                 P.S. Digha, Patna at Present residing at Boring Canal Road, P.S. S.K.Puri,
                 P.O., G.P.O., District-Patna.
           3.    mos. Bamani Devi @ Ramjani Devi W/o Late Bharat Ram Resident of
                 Mohalla Dujra, P.S. Digha, Patna at Present residing at Boring Canal Road,
                 P.S. S.K.Puri, P.O., G.P.O., District-Patna.
           4.    Dwarika Prasad Saboo, S/o Hari Prasad Saboo Resident of Boring canal
                 Road, P.S. S.k. Puri, P.O.-G.P.O., District-Patna.
           5.    Sushila Kumar Saboo Son of Dwarika Prasad Saboo, Resident of Mohalla
                 Dujra, P.S. Digha, Patna at Present residing at Boring Canal Road, P.S.
                 S.K.Puri, P.O., G.P.O., District-Patna.
           6.    Ajay Kumar Saboo Son of Dwarika Prasad Saboo, Resident of Mohalla
                 Dujra, P.S. Digha, Patna at Present residing at Boring Canal Road, P.S.
                 S.K.Puri, P.O., G.P.O., District-Patna.

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :     Mr.Dayanand Singh
                 For the Opposite Party/s :     Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

2   02-12-2022

Heard the parties.

This application has been filed for restoration of First Appeal No. 136 of 2008, which was dismissed for non- compliance of the peremptory order dated 21.03.2014. Patna High Court MJC No.1879 of 2021(2) dt.02-12-2022 2/2 For the reasons mentioned in this application, it is allowed and First Appeal No. 136 of 2008 is restored to its original file.

(Sandeep Kumar, J) Vikas/-

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