Jai Bahadur Singh & Ors vs Gaurishankar Chaudhary & Ors. on 18 August, 2016

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Patna High Court - Orders

Jai Bahadur Singh & Ors vs Gaurishankar Chaudhary & Ors. on 18 August, 2016

Bench: Mungeshwar Sahoo

           Patna High Court C.Misc. No.626 of 2016 (2) dt.18-08-2016




                           IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CIVIL MISCELLANEOUS JURISDICTION No.626 of 2016
                        ======================================================
                        Jai Bahadur Singh & Ors
                                                                    .... .... Appellant/s
                                                       Versus
                        Gaurishankar Chaudhary & Ors.
                                                                   .... .... Respondent/s
                        ======================================================
                        Appearance :
                        For the Appellant/s    :  Mr. Chandra Kant
                        For the Respondent/s    : Mr.
                        ======================================================
                        CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
                        SAHOO
                        ORAL ORDER

2       18-08-2016

Learned counsel Mr. Chandra Kant for the petitioners submitted that by mistake the survey plot number is wrongly mentioned in the plaint but the learned court below refused to allow the amendment application, which was filed by the plaintiffs-petitioners for mentioning the correct number of plot.

Issue notice to respondent nos.1 to 4 only in admission matter for which the petitioners shall file the necessary requisites in ordinary process as well as registered post both within ten days. Peremptory.

(Mungeshwar Sahoo, J) Harish/-

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Patna High Court - Orders