Patna High Court - Orders
Arjun Prasad vs Shri Paras Nath Yadav on 22 March, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
C.R. No.2033 of 2009
ARJUN PRASAD
Versus
SHRI PARAS NATH YADAV
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05/ 22.03.2010Heard learned counsel for the sole petitioner and learned counsel for the sole opposite party.
This civil revision will be heard. Admit.
The sole plaintiff-opposite party has already appeared through his learned counsel who accepts notice on his behalf, hence no notice is required to be sent to him. Records of the learned court below have already been received in this court.
The instant civil revision arises out of a suit for eviction on the ground of personal necessity, hence it requires an urgent hearing. In the said circumstances, let this civil revision be placed under the heading "Hearing" within top five cases before an appropriate Bench on 13th of April, 2010.
harish/ ( S. N. Hussain, J. )