Patna High Court - Orders
Ramji Manjhi vs Ganesh Raut & Anr on 14 October, 2014
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
Patna High Court CWJC No.11534 of 2012 (3) dt.14-10-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11534 of 2012
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RAMJI MANJHI, SON OF MANGEN MANJHI, RESIDENT OF
VILLAGE- MOHAMMADPUR, P.S.- REVILGANJ, P.O. IRAIL,
DISTRICT- SARAN.
.... .... PETITIONER
VERSUS
1. GANESH RAUT, SON OF LATE KHOBARI RAUT .
2. PABITAN RAUT, SON OF LATE RAJA RAUT, RESIDENT OF
VILLAGE- MOHAMMADPUR, P.S.- REVILGANJ, P.O. INAI,
DISTRICT- SARAN.
.... .... RESPONDENTS
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Appearance :
For the Petitioner/s : Mr. Awadhesh Kumar Singh, Advocate.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
3 14-10-2014Heard.
This writ application, under Article 227 of the Constitution of India, filed on behalf of the petitioner, is directed against the order dated 27.04.2012 passed in Title Appeal No. 30 of 1999, whereby the leaned F.T.C.-IV, Chapra, rejected the application dated 18.04.2012 filed on behalf of the plaintiff/petitioner, under Order XLI Rule 27 of the Code of Civil Procedure, to send the documents, which have been marked as Ext. A, C and D, during trial for examination of signature of Ramashray Das.
Perused the impugned order.
Patna High Court CWJC No.11534 of 2012 (3) dt.14-10-2014Apparently, I find no illegality amounting to abuse of process of court in the impugned order for interference with the same. Accordingly, this writ application is dismissed.
(Rajendra Kumar Mishra, J) Bhardwaj/-
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