Patna High Court - Orders
Shrawan Kumar & Ors vs Md.Usman & Anr on 9 September, 2016
Author: V. Nath
Bench: V. Nath
Patna High Court SA No.319 of 1992 (13) dt.09-09-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Second Appeal No.319 of 1992
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Shrawan Kumar & Ors .... .... Appellant/s
Versus
Md.Usman & Anr .... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Rajendra Pd. Singh
Mr. Rabindra Kumar
Mr. Anil Chaudhary
Mr. Binod Kumar Sing
Mr. Kalidura Kr.
Mr. Anil Chandra
For the Respondent/s : Mr. Mallika Majumdar
Mr. Ravi Nath Verma
Mr. Arun Kumar No.2
Mr. Amarnath Misshra
Mr. Baban Rai
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
13 09-09-2016This appeal has arisen out of eviction suit filed under the BBC Act.
Nobody has appeared on behalf of the parties even today. It appears from the order-sheet that nobody appeared on behalf of the appellants or the respondents on the last occasion also when this appeal was called out for hearing. It transpires from the earlier order that this appeal was dismissed for default in view of the submission at bar that the personal necessity of the landlord stood satisfied as another shop house had been vacated by the tenant. However, the appeal was later on restored taking a compassionate view of the matter by order dated 29.3.2001 passed in MJC No. 1347 of 2000.
As no one has repeatedly appeared to press this appeal, this appeal is dismissed as not pressed.
Snkumar/- (V. Nath, J.) U