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Patna High Court - Orders

Rakash Kumar Sinha vs Nagendra Kumar Narain Sinha & on 9 April, 2013

Author: Jyoti Saran

Bench: Jyoti Saran

          Patna High Court C.R. No.208 of 2010 (7) dt.09-04-2013




                            IN THE HIGH COURT OF JUDICATURE AT PATNA
                                          Civil Revision No.208 of 2010
                       ======================================================
                            Rakesh Kumar Sinha S/O Late Ram Shankar Narain Sinha R/O
                            Mohalla Naya Jan Tola, P.S. Bhagwan Bazar, Distt.- Chapra

                                                                          .... .... Petitioner/s
                                                       Versus
                       1.    Nagendra Kumar Narain Sinha S/O Late Krishna Kumar Narain Sinha
                              R/O Mohalla- Salawat Ganj, Gudari Bazar, P.S. Bhagwan Bazar,
                              Distt.- Chapra
                       2.     Sawalia Kumar Sinha S/O Late Krishna Kumar Narain Sinha R/O
                              Mohalla- Salawat Ganj, Gudari Bazar, P.S. Bhagwan Bazar, Distt.-
                              Chapra
                       3.      Panna Kumar Sinha S/O Late Krishna Kumar Narain Sinha R/O
                              Mohalla- Salawat Ganj, Gudari Bazar, P.S. Bhagwan Bazar, Distt.-
                              Chapra

                                                                  .... .... Opposite Party/s
                       ======================================================
                       Appearance:
                       For the Petitioner/s : Mr. Sanat Kumar Mishra
                       ======================================================
                       CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
                       ORAL ORDER

07.    09-04-2013

None had appeared on behalf of the petitioner when the matter was taken up yesterday i.e. 08.04.2013 and the same situation exists today also when there is no counsel to press this application.

The Civil Revision application is dismissed for non- prosecution.

(Jyoti Saran, J) S.Sb/-