Patna High Court - Orders
Mahendra Paswan & Ors vs Kultu Kankar Paswan & Ors on 15 December, 2014
Author: V. Nath
Bench: V. Nath
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20405 of 2011
======================================================
1.Mahendra Paswan S/O Madhuri Paswan Resident of Village-
Mahmadabad, Toley Alawalpur, P.S.-Lalganj Thal Sarai, District Vaishali.
2. Prabhu Paswan Son of Mahendra Paswan Resident of Village-
Mahmadabad, Toley Alawalpur, P.S.-Lalganj Thal Sarai, District Vaishali.
3. Bishun Paswan Son of Mahendra Paswan Resident of Village-
Mahmadabad, Toley Alawalpur, P.S.-Lalganj Thal Sarai, District Vaishali.
4. Kishun Paswan Son of Mahendra Paswan Resident of Village-
Mahmadabad, Toley Alawalpur, P.S.-Lalganj Thal Sarai, District Vaishali.
5. Suraj Paswan Son of Mahendra Paswan Resident of Village-
Mahmadabad, Toley Alawalpur, P.S.-Lalganj Thal Sarai, District Vaishali.
.... .... Petitioner/s
Versus
1. Kultu Kankar Paswan S/O Late Mithu Paswan Resident of Village
Mahmadabad Toley Alawalpur, P.S. Lalganj Thal Sarai, P.O. Dharhara,
District Vaishali.
2. Baleshwar Paswan S/O Late Mithu Paswan Resident of Village
Mahmadabad Toley Alawalpur, P.S. Lalganj Thal Sarai, P.O. Dharhara,
District Vaishali.
3. Ram Swaroop Paswan S/O Late Ram Ashish Paswan Resident of Village
Mahmadabad Toley Alawalpur, P.S. Lalganj Thal Sarai, P.O. Dharhara,
District Vaishali.
4. Sakaldeo Mahto S/O Bhagirath Mahto Resident of Village-Bhatandi
Dharhara, P.S. Hajipur Sadar, District-Vaishali.
5. Chulahai Mahto S/O Sakaldeo Mahto Resident of Village-Bhatandi
Dharhara, P.S. Hajipur Sadar, District-Vaishali.
6. Shambhu Mahto S/O Sakaldeo Mahto Resident of Village-Bhatandi
Dharhara, P.S. Hajipur Sadar, District-Vaishali.
7. Rajeev Ranjan Verma S/O Late Ravindra Nath Verma Resident of
Village Mahmadabad Toley, Alawalpur, P.S. Lalganj Thal Sarai, P.O.-
Dharhara, District Vaishali.
.... .... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Smt. Anuradha Singh
For the Respondent/s : Mr.
======================================================
CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
4 15-12-2014Nobody appears on behalf of the petitioners.
Perused the office notes from which, it transpires that this writ application has stood dismissed for default as against Patna High Court CWJC No.20405 of 2011 (4) dt.15-12-2014 2 respondent nos. 5 to 7. It does not appear from the writ application that the relief claimed against the respondent nos. 5 to 7 is separate or severable.
Ex consequenti, this writ application now cannot proceed in absence of the respondent nos. 5 to 7. As such, this writ application is dismissed as incompetent.
(V. Nath, J.) Vats/-
U