Patna High Court - Orders
Upendra Yadav @ Upendra Prasad Yadav & ... vs Laxmi Narain Rai @ Tapeshwar Rai & Ors on 7 September, 2018
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL MISCELLANEOUS JURISDICTION No.1320 of 2018
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Upendra Yadav @ Upendra Prasad Yadav & Ors
... ... Appellant/s
Versus
Laxmi Narain Rai @ Tapeshwar Rai & Ors
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Parth Gaurav
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL ORDER
2 07-09-2018Heard Mr. S.S. Dwivedi, the learned senior counsel for the petitioners.
The petitioners are the plaintiffs and by the impugned order dated 21.06.2018, passed in Title Suit No.65 of 2003, the petition of the petitioners for amendment in the plaint necessitated in view of the amendment incorporated in the WS has been dismissed.
Learned counsel for the petitioners submits that from perusal of the last paragraph of the impugned order, it appears that the learned Sub-Judge rejected the amendment petition of the petitioners but at the same time directed the petitioners to incorporate the amendment in the plaint within time.
Issue notice to the respondents no.1 to 4 through speed post with A/D for which requisition must be filed within ten days.
Patna High Court C.Misc. No.1320 of 2018(2) dt.07-09-2018 2/2 Put up this case after service of notice. In the meantime, further proceeding in Title Suit No.65 of 2003 shall remain stayed.
(Prabhat Kumar Jha, J) S.KUMAR/-
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