Patna High Court - Orders
Mohammad Mahgu vs Pradeep Kumar Vyahut on 29 March, 2024
Author: Partha Sarthy
Bench: Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL REVISION No.180 of 2019
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Mohammad Mahgu
... ... Petitioner/s
Versus
Pradeep Kumar Vyahut
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rajesh Kumar, Advocate
For the Respondent/s : None
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CORAM: HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
6 29-03-20241. Learned counsel for the petitioner is present. No one appears on behalf of the opposite party inspite of valid service of notice.
2. Learned counsel for the petitioner submits that against the order impugned dated 21.12.2018, the petitioner, due to erroneous legal advice, filed civil miscellaneous case which was registered as Civil Miscellaneous Jurisdiction no.438 of 2019 on 25.2.2019, and the same was dismissed as not maintainable vide order dated 19.7.2019 giving liberty to the petitioner to file statutory revision under the BBC Act which the petitioner filed soon thereafter on 28.8.2019.
3. As no one appears on behalf of the opposite party, by way of one indulgence, put up this case on 3.4.2024 under the same heading.
(Partha Sarthy, J) Saurabh/-
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