Patna High Court - Orders
Smt. Geeta Kumari vs Supriya Bharti @ Ranju Kumari on 8 September, 2015
Author: Shivaji Pandey
Bench: Shivaji Pandey
Patna High Court MA No.165 of 2014 (5) dt.08-09-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.165 of 2014
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Smt. Geeta Kumari, D/o Ram Janam Singh, wife of Sri Sanjay Kr. Singh,
resident of Mohalla-Sandalpur Sanichara Ashthan, PS-Bahadurpur, PO-
Mahendru, Patna-800006, at present residing at B-201, Shivam Vasant
Nagri, Sector-5, Gokhivare Post Vasai Road (East), District-Thane,
Maharastra-401208.
.... .... Appellant/s
Versus
Supriya Bharti @ Ranju Kumari resident of village + PO -Shamsher
Nagar, PS-Daudnager, District-Aurangabad, residing at Mohalla-
Sandalpur Sanichara Ashthan, PS-Bahadurpur, PO-Mahendru, Patna-
800006.
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Manoj Kumar
For the Respondent/s :
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
5 08-09-2015The counsel for the appellant has fairly submitted that the suit has been decreed and the interim order has been merged with the final order which led to rendering this appeal as infructuous.
In such view of the statement, this appeal is dismissed as infructuous.
(Shivaji Pandey, J) Mahesh/-
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