Jharkhand High Court
Sri Swami Atulanand Puri Jee vs Swami Purnanad Puri Sanyasi And Anr on 5 July, 2013
Author: D.N. Patel
Bench: D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P. No. 12 of 2013
in
L.A. No. 01 of 2012
Sri Swami Atulanand Puri Jee ......Petitioner
Versus
Swami Purnanad Puri Sanyasi & Another .........Opposite Parties.
CORAM: HON'BLE MR. JUSTICE D.N. PATEL
For the Petitioner : Mr. Arbind Kumar Sinha, Advocate
For the O.P. : Mr. Rohit Roy, Advocate
th
05/Dated: 5 July, 2013
1.Having heard counsel for both the sides and looking to the reasons stated in this civil miscellaneous petition, there are reasonable reasons for recalling of the order dated 7 th December, 2012 passed in Letters of Administration Case No. 01 of 2012. The said order is hereby, recalled. It appears that thereafter also an order dated 12th April, 2013 "dismissed for default" of the matter was passed, but, there is no prayer for recalling of the said order.
2. This Civil Miscellaneous Petition is allowed and disposed of.
(D.N. Patel, J) VK/