Patna High Court - Orders
Sri Bipin Kumar Singh @ Vipin Kumar vs Smt. Mukta Singh on 27 February, 2019
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL REVISION No.122 of 2018
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Sri Bipin Kumar Singh @ Vipin Kumar
... ... Petitioner/s
Versus
Smt. Mukta Singh
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Mritunjay Kumar
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
6 27-02-2019Heard.
I.A. No.02 of 2019 has been filed on behalf of the petitioner stating therein that the opposite party had orally given undertaking to this Court on 31.10.2018 that they are not going to proceed with the execution case. However, by order dated 22.01.2019, at the instance of the decree holder, the execution court has accepted the prayer for deposit of cost for deputation of Magistrate and Police Force for ejectment.
Considering the aforesaid prayer, further proceeding of the Execution Case No.08 of 2018 pending in the court of learned Special Execution Munsif, Muzaffarpur shall remain stayed till further order.
List this matter on 08.03.2019.
(Birendra Kumar, J) abhishek/-
U T