Patna High Court - Orders
Gopal Kumar Khetriwal @ Gopal Khetriwal vs Smt. Geeta Devi Dokania & Ors on 18 May, 2016
Author: V. Nath
Bench: V. Nath
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Revision No.4 of 2016
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Gopal Kumar Khetriwal @ Gopal Khetriwal
.... .... Petitioner/s
Versus
Smt. Geeta Devi Dokania & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anil Kumar Singh, Adv
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
3 18-05-2016Heard Mr. Anil Kumar Singh, learned counsel appearing on behalf of the petitioner and Mr. Deepak Kumar Sinha, learned counsel for the opposite parties.
After considering the submissions and averments made in the interlocutory application (I.A. No. 1938 of 2016) filed on behalf of the petitioner, the prayer made therein is allowed and the further proceeding of Title Eviction Suit No. 17 of 2004 pending in the court of learned Munsif-IInd, Bhagalpur as also T. Ex Case No. 17/2015 pending in the court of learned Munsif-II, Bhagalpur is stayed till further orders of this Court.
Mr. Singh, learned counsel for the petitioner submits that Opposite Party Nos. 2 to 4 are not necessary parties to this revision application.
Put up this revision application for Admission in the Patna High Court C.R. No.4 of 2016 (3) dt.18-05-2016 2 second week after Summer Vacation as this civil revision application has been filed under Section 14(8) of the Bihar Building (Lease Rent and Eviction) Control Act, 1992.
(V. Nath, J) Ranjan/-
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