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Patna High Court - Orders

Sri Krishna Singh vs Chhathia Devi on 8 December, 2025

Author: Shailendra Singh

Bench: Shailendra Singh

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                       FIRST APPEAL No.36 of 2024
                 ======================================================
           1.     Sri Krishna Singh, S/o- Late Radha Singh, R/o Village - Bikramganj, P.O. -
                  Bikramganj, P.S.- Bikramganj, District Rohtas at Sasaram.
           2.    Shiv Ji, Singh, S/o- Late Radha Singh, R/o Village - Bikramganj, P.O. -
                 Bikramganj, P.S.- Bikramganj, District Rohtas at Sasaram.
           3.    Awdhesh Singh, S/o- Late Radha Singh, R/o Village - Bikramganj, P.O. -
                 Bikramganj, P.S.- Bikramganj, District Rohtas at Sasaram.
           4.    Surendra Singh, S/o- Late Sripati Singh, R/o Village - Bikramganj, P.O. -
                 Bikramganj, P.S.- Bikramganj, District Rohtas at Sasaram.
           5.    Birendra Singh, S/o- Late Sripati Singh R/o Village - Bikramganj, P.O. -
                 Bikramganj, P.S.- Bikramganj, District Rohtas at Sasaram.
           6.    Harendra Singh, S/o- Late Sripati Singh, R/o Village - Bikramganj, P.O. -
                 Bikramganj, P.S.- Bikramganj, District Rohtas at Sasaram.
           7.    Satyendra Singh, S/o Late Sripati Singh, R/o Village - Bikramganj, P.O. -
                 Bikramganj, P.S.- Bikramganj, District Rohtas at Sasaram.


                                                                           ... ... Appellant/s
                                                   Versus


                 Chhathia Devi, W/o- Ram Narayan Singh, R/o- Village- Dhandhauli, P.S.-
                 Charpokhari, District- Bhojpur.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Appellant/s    :      None
                 For the Respondent/s   :      Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SHAILENDRA SINGH
                                       ORAL ORDER

3   08-12-2025

No one is present on behalf of the appellants.

2. The office record shows that neither the appellants nor their counsel appeared on 29.10.2024 before the Lawazima Board and no steps have been taken to deposit the deficit court fees and also to remove the defect(s) as pointed out by the office which shows that the appellants have no interest in Patna High Court FA No.36 of 2024(3) dt.08-12-2025 2/2 pursuing this appeal, so, considering this aspect, the instant appeal stands dismissed for default.

(Shailendra Singh, J) Rajiv/-

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