Patna High Court - Orders
Ram Sagar Sah & Ors vs Santosh Kumar Mahto & Anr on 13 May, 2016
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
Patna High Court CWJC No.8632 of 2013 (2) dt.13-05-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8632 of 2013
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1. Ram Sagar Sah Son Of Late Biltu Sah Resident Of Mohalla- Rasulpur
Jilani Chhota Chowk, P.O.- Head Post Office, P.S.- Kaji Mohammadpur
East, Distt.- Muzaffarpur
2. Ganga Sagar Sah Son Of Late Biltu Sah Resident Of Mohalla- Rasulpur
Jilani Chhota Chowk, P.O.- Head Post Office, P.S.- Kaji Mohammadpur
East, Distt.- Muzaffarpur
3. Sheo Sagar Sah Son Of Late Biltu Sah Resident Of Mohalla- Rasulpur
Jilani Chhota Chowk, P.O.- Head Post Office, P.S.- Kaji Mohammadpur
East, Distt.- Muzaffarpur.
.... .... Petitioner/s
Versus
1. Santosh Kumar Mahto S/O Late Bhola Mahto Resident Of Mohalla-
Rasulpur Jilani Chhota Chowk, P.O.- Head Post Office, P.S.- Kaji
Mohammadpur East, Distt.- Muzaffarpur
2. Smt. Rita Singh W/O Sri Bachha Prasad Singh Resident Of Mohalla-
Rasulpur Jilani Chhota Chowk, P.O.- Head Post Office, P.S.- Kaji
Mohammadpur East, Distt.- Muzaffarpur.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Niwas Jha, -Advocate
For the Respondent/s : Mrs. Sudha Ambastha, -Advocate
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
2 13-05-2016Learned counsels for the petitioners as well as respondents are present.
After some arguments learned counsel for the petitioners seeks withdrawal of the petition.
As such, the instant petition is dismissed as withdrawn.
(Aditya Kumar Trivedi, J) perwez U