Patna High Court - Orders
Smt. Sunita Devi vs Ram Lakhan Sharma & Ors on 1 August, 2014
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2094 of 2014
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Smt. Sunita Devi, wife of Kamlesh Yadav, resident of Mohalla-Kharkura,
P.S. Delha, District-Gaya.
.... .... Defendant/Petitioner.
Versus
1. Ram Lakhan Sharma.
2. Ashok Sharma.
3. Dinesh Sharma.
4. Prem Sharma.
Petitioner no.1 to 4 are sons of Late Babu Lal Mistry.
5. Sakuntala Devi, wife of Late Nagendra Sharma.
6. Ajay Sharma, son of Late Nagendra Sharma.
All are residents of Mohalla-Baluhai Kharkhura, P.S. Delha, Anchal
Town Block, District-Gaya.
.... .... Plaintiff/Respondents.
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Appearance :
For the Petitioner : Mr. Anil Kumar Saxena, Advocate.
For the Respondents : Mr.
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
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2 01-08-2014Heard.
This writ application, under Article 227 of the Constitution of India, filed on behalf of the petitioner is directed against the order dated 13.12.2013 passed in Title Suit No.3 of 2007 by the court of Munsif-I, Gaya, allowing the application filed on behalf of the plaintiffs/Respondents under Order VI Rule 17 read with Section 151 of the Code of Civil Procedure to make amendment in the relief portion of the plaint.
From perusal of the impugned order, I find no illegality calling for interference with the same under Article 227 of the Patna High Court CWJC No.2094 of 2014 (2) dt.01-08-2014 2/2 Constitution of India.
Accordingly, this writ application stands dismissed.
(Rajendra Kumar Mishra, J) P.S./-
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