Patna High Court
Md. Sohrab Khan Alias Guddu Khan & Anr vs Sachidanand Pandey & Anr on 26 July, 2017
Author: V. Nath
Bench: V. Nath
Patna High Court C.R. No.118 of 2017 dt.26-07-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Revision No.118 of 2017
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1. Md. Sohrab Khan Alias Guddu Khan
2. Md. Mahtab Khan Both sons of Late Md. Samo Khan resident of village
Pakribarawan, P.S. + P.O. Pakribarawan, District Nawada. .... .... Petitioners
Versus
1. Sachidanand Pandey
2. Pandey Mritunjay Kumar Chanchal Both Sons of Late Basudeo Pandey alias
Basudeo Sharma resident of village Pakribarawan, P.S. + P.O. Pakribarawan,
District Nawada. .... .... Opposite parties.
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Appearance :
For the Petitioner/s : Mr. Niraj Madan
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL JUDGMENT
Date: 26-07-2017 No body appears on behalf of the petitioners. Perused the office note from which it transpires that this civil revision application is not maintainable against the impugned order by which the trial court has directed for appointment of survey knowing pleader commissioner.
It is held that this civil revision application is not maintainable and is dismissed, as such.
The dismissal of this civil revision application will not preclude the petitioners for availing the remedy available to the petitioners in accordance with law.
(V. Nath, J) Nitesh/-
AFR/NAFR NAFR CAV DATE NA Uploading Date 29.07.2017 Transmission Date