Patna High Court - Orders
Bijendra Prasad vs Jamuna Devi & Ors on 13 July, 2015
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15959 of 2010
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Bijendra Prasad
.... .... Petitioner/s
Versus
Jamuna Devi & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ajay K.Singh
For the Respondent/s : Mr. Satish Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL ORDER
4 13-07-2015IA No.1520 of 2015 has been filed in the background that opposite party no.10 has died on 21.9.2014 leaving behind his wife, Renu Devi as the sole legal heir. IA is allowed.
Let notices issue on the newly substituted legal heir on the same address which has been indicated with regard to the erstwhile OP No.10. Notices will issue both by ordinary process as well as by registered cover with A/d for which requisites etc. must be filed within a week, failing which this application as against the concerned party shall stand rejected without any further reference to the Bench.
List after service of notice.
(Ajay Kumar Tripathi, J) sk U