Patna High Court - Orders
Raj Naerayan Mahto vs Bihar State Board Of Regligious Trust & ... on 28 March, 2018
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
Patna High Court C.M isc. No.54 of 2016 (6) dt.28-03-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL MISCELLANEOUS JURISDICTION No.54 of 2016
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Raj Naerayan Mahto
.... .... Appellant/s
Versus
Bihar State Board of Regligious Trust & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Rajib Ranjan Jha
For the Respondent/s : Mr. Sanjay Kumar Pandey
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
6 28-03-2018The learned counsel for the respondents prayed for time. This case is placed under the heading for orders on petitions for hearing on I.A. No.2231 of 2018.
I.A. No.2231 of 2018 is filed to substitute the legal heirs of respondent No.3 who died on 23.12.2009 fully described in para 2 of the I.A. petition. I.A. petition is allowed. Let the name of respondent No.3 be deleted and in his place, his legal heirs fully described in para 2 of the I.A. petition be substituted.
The petitioner is directed to take steps for issuance of notice through speed post with A.D. to the substituted legal heirs of respondent No.3 for which requisition must be filed within two weeks.
(Prabhat Kumar Jha, J) Saurabh/-
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