Patna High Court - Orders
Bhagalpur Banka Kshetriya Gramin Bankn ... vs Sunil Kumar Verma & Ors. on 13 May, 2015
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta
Patna High Court C. REV. No.343 of 2012 (7) dt.13-05-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Review No.343 of 2012
In
Civil Writ Jurisdiction Case No. 15664 of 2012
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Bhagalpur Banka Kshetriya Gramin Bankn & Ors.
.... .... Petitioner/s
Versus
Sunil Kumar Verma & Ors.
.... .... Respondent/s
======================================================
CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA
ORAL ORDER
7 13-05-2015As prayed for, two weeks' time is allowed to learned counsel for the petitioners to file the substitution petition with regard to opposite party Nos. 1 and 3 or an application for expunging their names at the risk of the petitioners as may be advised, failing compliance either of which the civil review application, as against them, shall stand rejected without further reference to a Bench.
Two weeks' time is also allowed to learned counsel for the petitioners for taking steps for fresh service of notice on opposite party Nos.7 and 10 both under ordinary process and registered cover with A/D at their correct present address, failing which the application, as against them, shall stand rejected without further reference to a Bench.
With regard to opposite party Nos. 2, 4, 5 and 6, learned counsel for the petitioners submits that fresh notices under Patna High Court C. REV. No.343 of 2012 (7) dt.13-05-2015 registered cover with A/D had been filed at their correct present address obtained upon information from the places where they were found to be working and therefore, the service of notices may be deemed to be valid.
In view of the aforesaid statements of learned counsel for the petitioners, the service of notices on opposite party Nos. 2, 4, 5 and 6 is deemed to be valid.
(Ramesh Kumar Datta, J) V.P.Sinha/-
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