Patna High Court - Orders
Mahanth Ram Sharan Das @ Ram Sharan Das vs Ram Lakhan Mahto & Ors on 31 July, 2012
Author: V. Nath
Bench: V. Nath
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.254 of 2008
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Mahanth Ram Sharan Das @ Ram Sharan Das , Chela Ram Narayan
Das(decd) , resident of Asthal Dhari Math Ram Dhani Das Ka Kutia, Kort
Bazar, Rajopatti, Dist.-Sitamarhi.
.... .... Appellant/s
Versus
1.Ram Lakhan Mahto ,S/o Sri Lakshman Mahto, resident of vill-Rampur
Prori, P.S. & Dist.-Sitamarhi 2. Tara Pd.Sinha, Adv., s/o late Kapileshwar
Narayan, resident of vill-Mehshiya, P.S. Rega Dist-Sitamarhi, presently
residing Takkapur Dumra Bari Bazar3. Adhyksha Bihar State Hindu
Religious Trust Board 4. Ram Nandan Mahto, s/o late Bindheshwar
Mahto, resident of vi;;-Balhar Tole Munhrwa, P.S. Pupri, Dist-Sitamarhi.
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Nirmal Kumar Sinha-3
Mr. Nawal Kishor Prasad
Mr. Ravi Prakash
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
20 31-07-2012Mr. Ripu Daman Prasad Singh, the learned counsel appearing for the appellant, prays to withdraw this appeal unconditionally. The learned counsel has also submitted that I.A.No. 4011 of 2012 has also been filed praying for withdrawal of this appeal. The learned counsel on behalf of the respondent-Bihar Hindu Religious Trust Board has also appeared and submitted that the interest of the Board should be protected while allowing the prayer of the appellant for withdrawal.
2 Patna High Court FA No.254 of 2008 (20) dt.31-07-20122/2
2.As the appellant has made the prayer for simple withdrawal of this appeal unconditionally, therefore, the prayer is allowed. This appeal is dismissed as withdrawn.
(V. Nath, J) B.Roy/-