Patna High Court - Orders
Sita Ram Ram & Anr. vs Radha Kishun Prasad & Ors. on 10 January, 2014
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.75 of 2013
With
Interlocutory Application No.6098 of 2013
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Sita Ram Ram & Anr. .... .... Appellants
Versus
Radha Kishun Prasad & Ors. .... .... Respondents
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Appearance :
For the Appellants : Mr. Ram Kishun Prasad, Advocate
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
6 10-01-2014Interlocutory Application No.6098 of 2013 (at Flag 'B'):
Issue notice to all the respondents both by ordinary process as well as by registered post with A/D calling upon them to show cause as to why the reliefs prayed for on behalf of the appellants in the instant Interlocutory Application be not granted to them.
Requisites for issuance of notice must be filed within two weeks, failing which the application shall stand rejected without further reference to the Bench.
List this matter immediately after service of notice or appearance of the respondents, whichever is earlier (Birendra Prasad Verma, J) Pawan/-