Patna High Court - Orders
Niranjan Prasad & Anr vs Dina Nath Prasad Raut & Ors on 31 January, 2012
Author: Vijayendra Nath
Bench: Vijayendra Nath
Patna High Court C.R. No.1261 of 2009 (2) dt.31-01-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Revision No.1261 of 2009
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Niranjan Prasad & Anr
.... .... Petitioner/s
Versus
Dina Nath Prasad Raut & Ors
.... .... Respondent/s
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CORAM: HONOURABLE MR. JUSTICE VIJAYENDRA NATH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE VIJAYENDRA NATH)
2 31-01-2012Mr. M.N. Parbat, the learned counsel appearing on behalf of the petitioners submits that the impugned order is interlocutory in nature and revision application is not maintainable and prays to convert this application under Article 227 of the Constitution of India in view of the decision by a Division Bench of this Court in Durga Devi Vs. Vijay Kumar Poddar, reported in 2010(2) PLJR 954.
The prayer is allowed.
The petitioners are granted four weeks time to convert this revision application into an application under Article 227 of the Constitution of India, failing which this application shall stand rejected without further reference to the bench.
(V. Nath, J.) Saif/-