Patna High Court - Orders
Nand Kishore Singh vs Sri Ram Ahir on 10 October, 2012
Author: V. Nath
Bench: V. Nath
Patna High Court FA No.481 of 1987 (11) dt.10-10-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.481 of 1987
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Nand Kishore Singh
.... .... Appellant/s
Versus
Sri Ram Ahir
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Dhrub Narayan
For the Respondent/s : Mr. Arun Kumar Srivastava
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
11 10-10-2012Heard the learned counsel for the appellant.
This appeal arises of out judgment and order passed in a proceeding for grant of probate or letters of administration. By order dated 03.11.1998 it has already been held that the memo of appeal will not be incompetent for want of decree. From the records it appears that the certified copy of the impugned judgment and order is available on the records. The office is directed to report with regard to the requirement of the certified copy of the decree or photo copy of the decree for further progress of this appeal.
(V. Nath, J) Nitesh/-