Patna High Court - Orders
Anish Khan vs Shyam Babu Sah on 1 December, 2016
Author: V. Nath
Bench: V. Nath
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Revision No.179 of 2016
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Anish Khan
.... .... Petitioner/s
Versus
Shyam Babu Sah
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Surendra Kishore Thakur
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
3 01-12-2016Heard Mr. Thakur, learned counsel for the petitioner on merits as well as in I.A. No. 9148 of 2016 which has been filed for stay of the further proceeding of the Execution Case No. 01 of 2016.
Issue notice to the opposite party both in the revision application as well as the interlocutory application (I.A. No. 9148 of 2016) for which the petitioner must file requisites both under registered cover as well as ordinary process within one week, failing which the applications shall stand rejected without further reference to a Bench.
Learned counsel for the petitioner has submitted that the opposite party is appearing in the learned court below and pursuing the matter there.
In view of the aforesaid submissions, let the requisites for notice filed under ordinary process be sent down to the learned court Patna High Court C.R. No.179 of 2016 (3) dt.01-12-2016 2 below for service of notice upon the opposite party.
Put up this matter after service of notice upon the opposite party or his appearance whichever is earlier.
(V. Nath, J) Devendra/-
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