Patna High Court - Orders
Vijay Kumar Prasad & Ors vs Laxman Prasad & Ors on 16 January, 2018
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Second Appeal No.238 of 2005
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VIJAY KUMAR PRASAD & ORS
... ... Appellant/s
Versus
LAXMAN PRASAD & ORS
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. MD. SHAHNAWAZ ALI
For the Respondent/s : Mr. TRIBHUWAN NARAYAN
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
5 16-01-2018Let steps for fresh issuance of notices on respondent nos.
2, 3 and 5 to 8, on their correct and present addresses, be taken by learned Counsel for the appellants.
Learned Counsel for the appellants seeks ten weeks' time for the said purpose, which, to this Court, appears to be unusual. However, since it is submitted that it will take time for the appellants to collect information as regards the addresses of the respondent.
The prayer is allowed.
Let requisites for issuance of appeal notice on respondent nos. 2, 3 and 5 to 8, on their correct and present addresses, under both processes, i.e., ordinary as well as speed post with A/D, must be filed within a period of ten weeks from today, failing which this appeal, as against the concerned respondents, Patna High Court SA No.238 of 2005(5) dt.16-01-2018 2/2 shall stand dismissed without further reference to a Bench (Chakradhari Sharan Singh, J) Prabhakar Anand/-
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