Patna High Court - Orders
Sardar Narendra Singh vs Sardar Satpal Singh & Ors on 18 August, 2016
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court C.Misc. No.348 of 2016 (2) dt.18-08-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL MISCELLANEOUS JURISDICTION No.348 of 2016
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Sardar Narendra Singh
.... .... Appellant/s
Versus
Sardar Satpal Singh & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Bajarangi Lal
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
SAHOO
ORAL ORDER
2 18-08-2016Heard learned counsel, Mr. Bajrangi Lal, appearing for the petitioner.
2. Perused the impugned order dated 26.03.2016 passed by the 2nd Additional District & Session Judge, Kishangang in L.A. Case No. 08 of 1995, whereby, the learned court below has only said that the procedure for deciding the suit will be followed as provided under Section 295 of the Indian Succession Act.
3. In view of the above nature of order passed by the court below, in my opinion, no prejudice is caused to the petitioner nor it occasioned failure of justice. In such circumstances, this civil miscellaneous application has got no merit. Accordingly, this civil miscellaneous application is dismissed.
(Mungeshwar Sahoo, J) brajesh/-
U Patna High Court C.Misc. No.348 of 2016 (2) dt.18-08-2016