Patna High Court - Orders
Kazi Azharuddin Farooqui & Ors vs Bibi Jamal Ara & Ors on 19 May, 2016
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court CWJC No.14875 of 2015 (2) dt.19-05-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14875 of 2015
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Kazi Azharuddin Farooqui & Ors
.... .... Petitioner/s
Versus
Bibi Jamal Ara & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Nikhat Perveeen
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
SAHOO
ORAL ORDER
2 19-05-2016Heard the learned counsel, Mr. Saiyad Hussain, for the petitioner and the learned counsel, Mr. Radhey Shyam Prasad for the respondent No.1.
By the impugned order dated 02.05.2015, the learned Addl. District Judge, Kishanganj in Misc. Case No.2 of 2010 dismissed the Misc. case which was filed under Order 41 Rule 19 of the Code of Civil Procedure.
Since the order passed by the Court below is appealable under Order 43 Rule 1 Clause 'T', this writ application under Article 227 is not maintainable.
Thus, this writ application is dismissed.
Sanjeev/- (Mungeshwar Sahoo, J)
U