Patna High Court - Orders
Yogesh Chaturvedi vs Mahabir Yadav & Ors on 14 December, 2012
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5064 of 2011
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Yogesh Chaturvedi Son of Late Kishore Chaturvedi, Resident of Village-
Malaypur, Police Station- Barhat, District Jamui
.... Defendant/ Petitioner/s
Versus
1. Mahabir Yadav, Son of Late Darshan Yadav
2. Smt. Fulia Devi, Wife of Sri Mahabir Yadav
Both residents of village- Teliya Dih, Police Station- Jhajha, District
Jamui
3. Ramesh Cchaturvedi
4. Shailesh Chaturvedi
Both sons of Late Kishore Chaturvedi, residnts of village- Malaypur,
Police Station- Barhat, District Jamui
.... .... Respondent/s
Appearance :
For the Petitioner/s : Mr. Bindhyachal Singh, Advocate
Mr Satya Prakash, Advocate
For the Respondent/s : None.
CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL ORDER
6 14-12-2012Counsel for the petitioner has no information with regard to the status of the suit. The reason why the Court wanted to have the input was to find out as to the status where the suit had reached as such.
The Court has gone through the impugned order, considered the same and has found that the reasoning given by the trial court for rejecting the amendment petition are cogent and valid reasons.
In view of the same, the writ application has no meaning. It is dismissed.
(Ajay Kumar Tripathi, J) sk