Patna High Court - Orders
Lal Babu Singh & Ors vs Parmanand Singh & Ors on 31 January, 2017
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.297 of 1996
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Lal Babu Singh & Ors
.... .... Appellant/s
Versus
Parmanand Singh & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Khurshid Ahmad Siddiqui
Mr. Farooque Ahmad
Mr. Akhouri Baidya Nath Pd.
Mr. Md.Ataul Haque
Mr. Khalid Ahsan
Mr. Deepak Kumar Singh
Mr. Abdul Aziz
For the Respondent/s : Mr. .
Mr. .
Mr. Mahesh.Nr.Parbat
Mr. Sanjay Kumar Giri
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
SAHOO
ORAL ORDER
20 31-01-2017Heard the learned counsel for the appellants and the respondent on I.A. No. 6658 of 2016.
In view of the submission of the learned counsel for the appellants, this interlocutory application is allowed. Appellant nos. 3, 4, 5, 7 and 8 are declared as major. Their guardians are discharged.
The learned counsel for the appellants submitted that if no Vakalatnama has been filed on behalf of the newly declared major appellants, the Vakalatnama shall be filed within one month.
Patna High Court FA No.297 of 1996 (20) dt.31-01-20172/2
In view of the submission, one month time is granted to the learned counsel for the appellant to file the Vakalatnama, if not filed. If the Vakalatnama is not filed within the said period, then the aforesaid appellants shall be transposed as respondents.
So far as Item No. 2 i.e. I.A. No. 8632 of 2016 is concerned, as prayed for on behalf of the respondent, put up the file under the same heading after one month.
(Mungeshwar Sahoo, J.) Rakhi U