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Patna High Court - Orders

Lal Babu Singh & Ors vs Parmanand Singh & Ors on 7 March, 2017

Author: Mungeshwar Sahoo

Bench: Mungeshwar Sahoo

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                       First Appeal No.297 of 1996
                  ======================================================
                  Lal Babu Singh & Ors
                                                                      .... .... Appellants
                                                  Versus
                  Parmanand Singh & Ors
                                                                     .... .... Respondents
                  ======================================================
                  Appearance :
                  For the Appellants    :   Mr. Khurshid Ahmad Siddiqui
                                             Mr. Farooque Ahmad
                                             Mr. Akhouri Baidya Nath Pd.
                                             Mr. Md.Ataul Haque
                                             Mr. Khalid Ahsan
                                             Mr. Deepak Kumar Singh
                                             Mr. Abdul Aziz

                  For the Respondents    :   Mr. .
                                             Mr. .
                                             Mr. Mahesh.Nr.Parbat
                                             Mr. Sanjay Kumar Giri

                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
                  SAHOO
                  ORAL ORDER

23   07-03-2017

Learned Senior Counsel Mr. Raghiv Ahsan appearing on behalf of the appellants and learned counsel Mr. Raju Giri for the respondents submitted that let the First Appeal itself be heard on merit finally.

In view of the submission of learned counsels for the parties the office shall list this First Appeal for hearing on 10.04.2017, as a first case subject to part heard. The interlocutory application shall be considered at that time.

Learned counsel Mr. Raju Giri appearing for the respondents submitted that respondent nos.2, 3 and 5 have died Patna High Court FA No.297 of 1996 (23) dt.07-03-2017 2 but no substitution application has been filed.

The learned counsel for the appellants submitted that appropriate application shall be filed by the appellants prior to hearing of the First Appeal.

(Mungeshwar Sahoo, J) Harish/-

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