Patna High Court - Orders
Surendra Kumar Chaudhary vs Satya Narayan Prasad Jaiswal & on 16 November, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.19699 of 2011
Surendra Kumar Chaudhary
Versus
Satya Narayan Prasad Jaiswal &
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02. 16.11.2011The learned counsel for the petitioner submitted that the petitioner is purchaser of the suit premises from the daughter of plaintiff and the plaintiff has got no objection if the petitioner is added as co- plaintiff.
Issue notice to the respondents in admission matter. The petitioner shall take steps for notice in admission matter in ordinary process as well as registered post for which the necessary requisites must be filed within two weeks. Peremptory.
In the meantime, further proceedings in Eviction Suit No.3 of 2010 pending in the court of Munsif-2nd, Vaishali at Hajipur shall remain stayed.
S.S. (Mungeshwar Sahoo,J.)