Patna High Court - Orders
Parmeshwari Choudhary vs Babita Kumari & Ors. on 1 May, 2013
Author: Navin Sinha
Bench: Navin Sinha, Shivaji Pandey
Patna High Court LPA No.541 of 2013 (2) dt.01-05-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.541 of 2013
In
Civil Writ Jurisdiction Case No. 17583 of 2011
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Parmeshwari Choudhary
.... .... Appellant/s
Versus
Babita Kumari & Ors.
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE NAVIN SINHA
and
HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE NAVIN SINHA)
2 01-05-2013Learned counsel for the Appellant very fairly acknowledges that in view of the Division Bench judgment, this Appeal against an order passed in exercise of power under Article 227 of the Constitution is not maintainable.
The Appeal is disposed as not maintainable without prejudice to any other remedies that the Appellant may have available in the law.
(Navin Sinha, J.) (Shivaji Pandey, J.) Md. Ibrarul/-