Patna High Court - Orders
Syed Mohammad Nazir Hassan & O vs Md.Mustaquuem & Ors on 19 February, 2013
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3246 of 2005
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1. Syed Mohammad Nazir Hassan
2. Syed Manzar Imam ( both son of Syed Md. Badrul Haque)
3. Md. Mofizur Rahman S/o Late Abdul Hafiz
4. Ashgari Khatoon W/o Mumtaz Ahmad
5. Akbari Khatoon W/o Syed Md. Nazir Hassan
1, 2 & 5 above are resident of Mohalla Purani Munsifi, P.S. Laheria
Sarai, dist. Darbhanga. 3 & 4 are the resident of village Bhairopur P.S.
Hazipur, Dist. Vaishali.
.... .... Petitioner/s
Versus
1. Md.Mustaqueem s/o late Md. Haneef
2. Md. Mustaque s/o late Md. Haneef
R/o mohalla Purani Munsifi, P.S. Laheria Sarai, Dist. Darbhanga.
3. Mohammad Ragib Hussain S/o late Mohammad Afaque Hussain
mohalla Urdu Bazar, P.S. Laheria Sarai, Dist. Darbhanga
4. Mohammad Shoaib s/o Mohammad Ainul Haque R/o village
Barhitola Malikana P.S. Keoti, Dist. Darbhanga
5. Rabia Khatoon W/o Dr. Arif Rub @ Achhe Babu
6. Shamim Khatoon w/o late Ataillah R/o village Bahera P.S. Bahera
Distt. Darbhanga.
7. Razia khatton W/o Qaiyam Raja
R/o mohalla Urdu Bazar P.S.Laheria Sarai, Distt. Darbhanga
.... .... Respondent/s
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
MANDAL
ORAL ORDER
4 19-02-2013Nobody appears on behalf of the petitioners.
The application seeking condonation of delay ( I.A. No. 4091 of 2006) as per the marginal note(s) stood rejected for non compliance of the peremptory order dated 26.02.2010. In that case, the application seeking restoration also becomes barred by limitation and is, accordingly, rejected.
(Kishore Kumar Mandal, J) Shyam/-