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Patna High Court - Orders

Chatra Devi & Ors vs Smt.Ram Sakhi Devi & Ors on 13 August, 2014

Author: Kishore Kumar Mandal

Bench: Kishore Kumar Mandal

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                       Second Appeal No.244 of 1988
                  ======================================================
                  Chatra Devi & Ors
                                                                     .... .... Appellant/s
                                                  Versus
                  Smt.Ram Sakhi Devi & Ors
                                                                    .... .... Respondent/s
                  ======================================================
                  Appearance :
                  For the Appellant/s    :   Mr. Tarkeshwar Prasad Verma
                  For the Respondent/s     : Mr. Ratnesh Nandan Sinha
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
                  MANDAL
                  ORAL ORDER

50   13-08-2014

Mr. Bamdeo Pandey assisted by Mr. Jitendra Pandey, Mr. Radha Krishna Singh and Udit Narayan Singh learned counsel appearing on behalf of the respective parties are present.

Interlocutory Application being I.A. No. 7399 of 2012 requires consideration and disposal. On going through the averments made therein two questions primarily require adjudication. Firstly, whether Mr. Radha Krishna Singh learned advocate was competent to appear on behalf of the appellant Nos. 2 and 6 and file I.A. No. 6851 of 2012 which was considered and allowed by this Court under order dated 15.10.2012. Secondly, whether the date on which the order dated 15.10.2012 was passed any application seeking substitution of appellant nos.1 3, 4 and 5 was pending consideration.

Be it noted that stand of Mr. Udit Narayan Singh Patna High Court SA No.244 of 1988 (50) dt.13-08-2014 2/2 learned counsel for the respondent no.1 is that the said Interlocutory Application being I.A. No. 4219 of 2012 was considered and rejected as not maintainable under order dated 01.08.2012 having been filed supported by an affidavit affirmed by respondent no.2.

As prayed, let consideration of the aforesaid Interlocutory Application be deferred by one week.

Mr. Pandey, learned counsel has submitted that, in the meanwhile, he will prepare a synopsis of the different orders and Interlocutory Applications filed in the present case for better appreciation of the Court and the counsel(s) assisting the Court.

Post the appeal after ten days in the same head.

(Kishore Kumar Mandal, J) Shyam/-

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