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Raj Mangal Raut Ramani & Ors vs The State Of Bihar & Ors on 21 August, 2018

Author: Jyoti Saran

Bench: Jyoti Saran, Sharan Singh

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Letters Patent Appeal No.277 of 2017
                                                    In
                              Civil Writ Jurisdiction Case No. 12990 of 2014
                ======================================================
                Raj Mangal Raut Ramani & Ors
                                                                     .... .... Appellant/s
                                                  Versus
                The State of Bihar & Ors
                                                                    .... .... Respondent/s
                ======================================================
                Appearance :
                For the Appellant/s      : Mr. Devendra Kumar
                For the Respondent/s      : Mr.
                ======================================================
                CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
                           and
                           HONOURABLE MR. JUSTICE CHAKRADHARI
                           SHARAN SINGH
                ORAL ORDER
                (Per: HONOURABLE MR. JUSTICE JYOTI SARAN)

10 21-08-2018

We have perused the office note as regarding service of notice. It is reported that following the notice issued, while respondents no. 2, 3, 5, 9, 10 and 12 to 15 have appeared through Vakalatnama, notice has been served on respondents no. 4 and 7 personally. Meaning thereby, the notices have been served on respondents no. 2, 3, 4, 5, 7, 9, 10 and 12 to 15 leaving out respondents no. 6, 8 and 11. As regarding respondents no. 6, 8 and 11, it is reported that while respondent no.11 is dead, notice on behalf of respondents no. 6 is received by her nephew and the husband of respondent no.8 has received the notice on her behalf.

Mr. M.N.Parbat, learned Senior Counsel appearing for the appellants, prays for two weeks time for filing jointness Patna High Court LPA No.277 of 2017 (10) dt.21-08-2018 2 application as according to the appellants, recipients of the notice are living in jointness with the concerned respondents.

As regarding substitution for respondent no.11, he prays for three weeks time.

Accordingly, three weeks time is granted to the learned counsel for the appellants to make good the defects as regarding service of notice on respondents no. 6 and 8 and filing substitution petition for respondent no. 11, failing which the Memo of Appeal, as against the concerned respondents, shall stand rejected without further reference to the Bench.

(Jyoti Saran, J) (Chakradhari Sharan Singh, J) Surendra/-

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