Bihar State Hindu Religious Tr vs Mahanth Rama Kant Das & Ors on 12 September, 2008

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Patna High Court - Orders

Bihar State Hindu Religious Tr vs Mahanth Rama Kant Das & Ors on 12 September, 2008

Bench: Mihir Kumar Jha

                  IN THE HIGH COURT OF JUDICATURE AT PATNA
                            C.R. No.1530 of 2008
                 THE BIHAR STATE HINDU RELIGIOUS TRUSTS BOARD
                                   Versus
                        MAHANTH RAMA KANT DAS & ORS
                                -----------
2.   12.9.2008

Issue notice to the opposite parties both in limitation matter and admission matter under ordinary process as well as registered cover with A/D, for which requisites etc. must be filed within one week, failing which this application shall stand rejected without further reference to a Bench.

The notices under ordinary process shall be served on the opposite parties through their counsel appearing in the court below which after service of notice will submit a service report within a period of four weeks from its receipt.

                               Having       heard            Mr.        Kamal        Nayan

                 Chaubey,       learned       senior          counsel,          in     the

matter of interim relief, this Court taking into consideration the direction given earlier with regard to this very Baba Bhikham Das Thakurbari trust vide an order dated 11th April, 2007 of this court (Annexure-III) which also stands affirmed by the Apex Court in the order dated 2 10.8.2007(Annexure-IV), would direct that the property of Baba Bhikham Das Thakurbari shall be strictly managed and governed in terms of the order of this Court dated 11th April, 2007 (Annexure-III).

Let a copy of this order be given to Mr. Ambuj Nayan Chaubey, counsel for the Board, the petitioner.

(Mihir Kumar Jha,J.) Surendra/

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Patna High Court - Orders