Patna High Court - Orders
Smt. Kalawati Devi & Anr. vs Rajeshwar Prasad Shahi & Ors. on 3 September, 2015
Author: V. Nath
Bench: V. Nath
Patna High Court C. REV. No.132 of 2014 (5) dt.03-09-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Review No.132 of 2014
In
Civil Writ Jurisdiction Case No. 13896 of 2010
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Smt. Kalawati Devi & Anr.
.... .... Petitioner/s
Versus
Rajeshwar Prasad Shahi & Ors.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Leelawati Kumari
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
5 03-09-2015The learned counsel for the petitioners has submitted that the respondent nos.3, 4 and 5 have already appeared and therefore there is no need for taking steps for service of notice on the aforesaid respondents. However, it has been further submitted by the learned counsel for the petitioners that the respondent no.2 Lakhan Prasad Singh is now dead and the prayer has been made for six weeks time to take steps for substitution of his heirs and legal representatives.
As prayed for on behalf of the petitioners, six weeks time is allowed to take steps for substitution of the deceased respondent no.2 Lakhan Prasad Singh subject to the limitation.
The learned counsel who has appeared for respondent nos.3, 4 and 5 has submitted that there is some Patna High Court C. REV. No.132 of 2014 (5) dt.03-09-2015 defect in mentioning the name of the respondentno.5 in the Vaklatnama filed by him on their behalf and has prayed for permission to make appropriate correction. The prayer is allowed. The learned counsel for the respondent no.5 who has filed the Vaklatnama on his behalf is permitted to make correction of the name of the respondent no.5 in the body of the Vaklatnama in course of the day.
(V. Nath, J) Nitesh/-
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