Patna High Court - Orders
Amit Arora 7 Anr. vs Kishan Lal Arora & Ors. on 5 May, 2014
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.531 of 2013
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1. Amit Arora.
2. Sumit Arora.
(Both sons of Bimal Arora, residents of Lal Bazar, TinLalten
Chowk, Near Gurudwara, P.S.-Bettiah Town, District- West
Champaran)
.... .... Appellant/s
Versus
1. Kishan Lal Arora, son of Late Lala Amar Nath.
2. Paramjeet Kaur, wife of Kishan Lal Arora.
3. Kuldip Bedi @ Kuldip Arora, son of Paramjeet Kaur.
(all are residents of Mohalla-Ujjan Tola, Kishan Hotel, Supriya
Cinema Road, Bettiah, P.S.-Bettiah Town, District- West
Champaran)
4. Rakesh Arora, son of Kishan Lal Arora, resident of Kanchan
Apartment, 119/120, Flat No.120, C Block, Panjabi Colony, Near
Hawara Bridge, P.O.-Agrico, District- Jamshedpur.
5. Rajendra Arora, son of Kishan Lal Arora.
6. Sanjeet Arora, son of Kishan Lal Arora.
7. Archana Arora, widow of late Satish Arora.
8. Ankit Arora, son of late Satish Arora.
9. Harsh Arora, son of late Satish Arora.
10. Tanya Arora, daughter of late Satish Arora.
(Respondent nos. 8 and 9 are minor sons and respondent no.10 is
minor daughter of late Satish Arora under the guardianship of
respondentno.7, Archana Arora. Respondent nos. 5 to 10 are
residents of Lal Bazar, Tin Lalten Chowk, near Gurudwara, P.S.-
Bettiah Town, District- West Champaran)
11. Shashi Arora, daughter of Kishan Lal Arora, widow of late Shammi
Kapoo, Hero Honda Chowk, Sector-10A, House No.1600 near
Sakshi Public School, Gurgaon, Hariyana.
12. Pammai Arora, daughter of Kishan Lal Arora, wife of Laki Arora,
Khera Enclave,near Phone Exchange, House No.217, Jalandhar
Kant Lade Wali Road, Rama Mandir, Jalandhar Cant, Punjab.
13. Rupa Arora, daughter of Kishan Lal Arora, wife of Raju Juneja,
Hero Honda Chowk, Sector-10A, House No.1600 near Sakshi
Public School, Gurgaon, Hariyana.
14. Bimal Arora, son of Kishan Lal Arora.
15. Madhu Arora, wife of Bimal Arora.
(Respondent nos. 14 and 15 are residents of Lal Bazar, Tin Lalten
Chowk near Gurudwara, P.S.-Bettiah Town, District- West
Champaran)
16. Nidhi Arora, daughter of Bimal Arora, wife of Charanjeet Bagga,
C/o SAdan Manjeet Singh Bagga, Janta Decorator, Machuatoli,
Patna.
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Kamal Nayan Choubey , Sr. Advocate
: Mr. Ambuj Nayan Chaubey, Advocate
: Mr. Kaushal Kishore Mishra, Advocate
For the Respondent/s : Mr.
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Patna High Court MA No.531 of 2013 (2) dt.05-05-2014
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
2 05-05-2014The plaintiffs-appellants have preferred this appeal against the order dated 27.06.2013 passed by the learned Sub-Judge-III, Bettiah, West Champaran in Partition Suit No.46/2011 by which the petition dated 4.05.2011 filed by the plaintiffs under Order 39 Rules 1 and 2 C.P.C. for grant of injunction with regard to the suit property has been rejected.
Heard the learned Senior counsel for the appellants and perused the material on the record.
It is admitted fact that the petition for injunction dated 4.05.2011 has been disposed of on 27.06.2013 and up-till-now, no property has been transferred by the defendant no.1. I do not find any ground to interfere with the impugned order at this stage.
It will be open to the plaintiffs-appellants to file a petition, if they have any apprehension/information and necessity, for grant of injunction before the trial court, that will be disposed of on its own merit without being prejudiced by the impugned order dated 27.06.2013 passed by the learned trial court.
In the result, this petition stands disposed of. Accordingly, I.A. No.5102/13 also stands disposed of.
(Amaresh Kumar Lal, J) V.K. Pandey/-