Patna High Court - Orders
Smt. Sangita Sinha vs Smt. Bhawana Bhardwaj And Ors on 17 February, 2020
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
IN THE HIGH COURT OF JUDICATURE AT PATNA
FIRST APPEAL No.83 of 2018
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Smt. Sangita Sinha ... ... Appellant/s
Versus
Smt. Bhawana Bhardwaj and Or ... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Radha Mohan Pandey
For the Respondent/s : Mr.Ravi Bhatia
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
8 17-02-2020As per instruction based on a slip having been filed on behalf of respondent before the Hon'ble the Chief Justice, the matter has been listed before this Bench.
Learned respective counsels are present. Learned respective counsels have referred order dated 08.01.2020 passed by Hon'ble the Apex Court whereunder prohibiting to interfere with the possession of Smt. Sangita Sinha (appellant/petitioner) till pendency of this appeal.
A request has been made to the High Court:-
"We request the High Court to decide the appeal expeditiously.".
Under the garb of aforesaid order, learned respective counsels have prayed for fixing the date for hearing.
Considering the fact that appeals are already fixed before during intervening period, let this appeal be listed 'for hearing' on 23.04.2020, subject to part heard.
(Aditya Kumar Trivedi, J) perwez U