Dinesh Kumar vs The Bihar State Housing Board Through ... on 7 August, 2018

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Patna High Court - Orders

Dinesh Kumar vs The Bihar State Housing Board Through ... on 7 August, 2018

Bench: Prabhat Kumar Jha

      Patna High Court C.M isc. No.1062 of 2018 (2) dt.07-08-2018
                                                   1




                       IN THE HIGH COURT OF JUDICATURE AT PATNA
                       CIVIL MISCELLANEOUS JURISDICTION No.1062 of 2018
                   ======================================================
                   1. Dinesh Kumar, S/o Late Sitaram Das,             resident of Mohalla-
                   Yogipurmatu, P.S.- Patrakarnagar, District- Patna.

                                                                          .... .... Petitioner/s
                                                    Versus
                   1. The Bihar State Housing Board through Its Secretary , 6th Sardar Patel
                   Marg, Patna, Bihar.
                   2. The Chairman, Bihar State Housing Board, 6th Sardar Patel Marg, Patna,
                   Bihar.
                   3. The Managing Director, Bihar State Housing Board, 6 th Sardar Patel
                   Marg, Patna, Bihar
                   4. The Secretary, Bihar State Housing Board, 6 th Sardar Patel Marg, Patna,
                   Bihar
                   5. Bindeshwari Prasad Singh, Son of Sri Chulhan Prasad Singh, Resident
                   of Village- Tarwan, P.O.- Suithanaria Punpun, P.S.- Phulwari Sharif,
                   District- Patna.

                                                               .... .... Respondent/s
                   ======================================================
                   Appearance :
                   For the Appellant/s  : Mr. Pankaj Kumar Das
                   For the Respondent/s  : Mrs. Binita Singh
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
                   JHA
                   ORAL ORDER

2   07-08-2018

Heard learned counsel for the petitioner as well as learned counsel appearing on behalf of Bihar State Housing Board.

The petitioner has filed this civil miscellaneous petition for a direction to the Munsif III, Patna to dispose of the petition filed by the petitioner on 16.02.2017 under Order 39 Rule 1 and 2 read with Section 151 C.P.C..

The learned counsel for the petitioner submits that the Court heard the petition and finally fixed the case on 28.11.2017 Patna High Court C.M isc. No.1062 of 2018 (2) dt.07-08-2018 2 for orders on the petition filed by the petitioner under Order 39 Rule 1 and 2 read with Section 151 C.P.C. but till date no order has been passed.

Having considered the submission of the learned counsel for the petitioner, I find it appropriate that the Court of Munsif III, Patna is directed to dispose of the petition of the petitioner filed on 16.02.2017 within two months from the date of receipt of this order.

Accordingly, this civil miscellaneous petition is disposed of with the direction aforesaid.

(Prabhat Kumar Jha, J) Saurabh/-

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Patna High Court - Orders