Patna High Court - Orders
Nawal Kishore Lal Das vs Ramesh Kumar Lal Das & Ors on 22 September, 2017
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court CWJC No.6882 of 2015 (6) dt.22-09-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6882 of 2015
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Nawal Kishore Lal Das
.... .... Petitioner/s
Versus
Ramesh Kumar Lal Das & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Suraj Narain Yadav
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
SAHOO
ORAL ORDER
6 22-09-2017The learned counsel, Mr. Suraj Narain Yadav, appearing on behalf of the petitioner submitted that since respondent No.11 is not contesting the suit, this writ application may be heard without service of notice on respondent No.11 because according to the report, he left the village without leaving any address and three time steps have been taken by the petitioner for notice on him.
In view of the aforesaid submission of the learned counsel for the petitioner, at the risk of the petitioner, this writ application shall be heard without service of notice on respondent No.11.
(Mungeshwar Sahoo, J) Sanjeev/-
U