Patna High Court - Orders
Ram Niwas Rai And Ors vs Raghuraj Rai And Ors on 22 November, 2022
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3371 of 1985
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Ram Niwas Rai and Ors
... ... Petitioner/s
Versus
Raghuraj Rai and Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : None.
For the Respondent/s : None.
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 22-11-2022The present case has been running on the list for the past two weeks and has been fixed today at 2:15 p.m. for hearing, under the heading 'Orders-X', however, none of the advocates/parties have appeared before this Court and moreover, the Registry has also submitted an office note to the effect that the High Court file is not traceable, since the matter is very old. Therefore, it appears that either the main proceedings have already stood disposed off or the parties are no longer having any interest in the present case.
Under the circumstances, the present petition can be disposed off with liberty to the writ petitioners to move appropriate application, in case they are of the opinion that the matter is still alive and their advocate is having the papers, annexing a copy of the writ petition along with the entire pleadings so that the main petition can be reconstructed. Patna High Court CWJC No.3371 of 1985(2) dt.22-11-2022 2/2 In view of the aforesaid, the writ petition stands disposed off, however, with the aforesaid liberty.
(Mohit Kumar Shah, J) Tiwary/Saurav U