Patna High Court - Orders
Jai Prakash Sinha vs Birendra Kumar Verma & Ors on 28 September, 2016
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11882 of 2013
======================================================
Jai Prakash Sinha, Son of Late Parmeshwar Dayal, Resident of Mohalla-
Murarpur Town Bihar Sharif, P.S. Laheri, District- Nalanda
.... .... (Defendant No.4-Petitioner)-Petitioner.
Versus
1. Birendra Kumar Verma, Son of Late Parmeshwar Dayal.
2. Smt. Kalindi Kumari, Wife of Birendra Kumar Verma.
3. Churamani Verma, Son of Birendra Kr. Verma.
All Resident of Mohalla- Murarpur Town Bihar Sharif, P.S. Laheri,
District- Nalanda.
4. Om Prakash Verma, Son of Permeshwar Dayal.
5. Smt. Manju Kumari Wife of Om Prakash Verma.
6. Munna Kumar, Son of Omprakash Verma.
All Resident of Mohalla- Murarpur Town Bihar Sharif, P.S. Laheri,
District- Nalanda.
7. Smt. Dayamanti Devi, Wife of Radha Krishna Prasad, Resident of
Village- Moriyama, Post- Hazrat Sai, P.S. Dhanaruwa, District- Patna.
8. Smt. Veena Kumari, Wife of Surendra Prasad Singh, Resident of
Village- Tarar, Post- Tarar, P.S. Daudnagar, District- Aurangabad.
.... .... Respondents.
======================================================
Appearance :
For the Petitioner : Mr.
For the Respondents : Mr.
======================================================
CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
-----------
2 28-09-2016Learned counsel for the petitioner appears and seeks permission to withdraw this writ application.
Permission is accorded. This writ application is dismissed as withdrawn.
(Rajendra Kumar Mishra, J) P.S./-
U