Patna High Court - Orders
The Union Of India vs Vijay Nr.Das & Ors on 3 August, 2016
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court FA No.479 of 1989 (11) dt.03-08-2016
1
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.479 of 1989
======================================================
The Union of India & Ors.
.... .... Appellant/s
Versus
Vijoy Narain Das & Ors.
.... .... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Y.V.Giri
Mr. Rajiv Kr. Verma
Mr. Harendra Pd.Singh
For the Respondent/s : Mr. B.Choudhary
Mr. Seema Ali Khan
Mr. Amarendra
Mr. Amitava Choudhary
======================================================
CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
SAHOO
ORAL ORDER
11 03-08-2016Heard the learned counsel for the appellants and the learned counsel for the respondents on I.A. No.5153 of 2016.
The learned counsel for the respondents submitted that two appeals arises out of the common judgment and decree i.e. this First Appeal and other appeal being Money Appeal No.10 of 1989 pending in the Court of A.D.J. III, Patna. According to the learned counsel for the respondents, since both the appeals arise out of the common judgment and decree, therefore, it is desirable that both the appeals be heard together by this Court.
The learned counsel, Mr. Ansay Bahadur Mathur for the appellants has got no objection and he did not dispute this factual position that both appeals arise out of the common judgment and Patna High Court FA No.479 of 1989 (11) dt.03-08-2016 2 decree.
In such view of the matter, the office is directed to call for the record of Money Appeal No.10 of 1989 pending in the Court of A.D.J. III, Patna and tag the same with this First Appeal and it is made clear that this First Appeal shall be heard analogous with Money Appeal No.10 of 1989 pending before A.D.J.III, Patna.
(Mungeshwar Sahoo, J) Saurabh/-
U