Patna High Court - Orders
Ravi Kant Singh @ Surya Kumar Singh vs Hari Narain Singh & Ors on 3 May, 2016
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court CWJC No.11942 of 2015 (2) dt.03-05-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11942 of 2015
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Ravi Kant Singh @ Surya Kumar Singh
.... .... Petitioner/s
Versus
Hari Narain Singh & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Harsh Singh
For the Respondent/s : Mr. Mahesh Prasad
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
SAHOO
ORAL ORDER
2 03-05-2016It appears that this writ application under Article 227 of the Constitution of India has been filed against the order dated 22.04.2015 passed in Complaint Case No. 71 of 2013 by the District Consumer Forum, Rohtas at Sasaram.
2. Admittedly the District Consumer Forum is not a Civil Court and this Bench is assigned to hear the writ application under Article 227 of the Constitution of India against the order passed by the Civil Court only. Therefore, the office shall list this writ application before appropriate Bench according to roster after obtaining leave of Hon'ble the Chief Justice.
3. Learned counsel for the respondents have got no objection.
(Mungeshwar Sahoo, J) brajesh/-
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