Patna High Court - Orders
Sheo Sah vs Srimati Chandri Devi And Ors on 12 December, 2022
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.331 of 2015
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Sheo Sah, Son of Budhan Sah, resident of village- Madhuban, P.S. Madhuban,
District-East Champaran
... ... Appellant/s
Versus
1. Srimati Chandri Devi, daughter of Ram Sewak Choudhary, wife of Sonelal
Choudhary, resident of village-Madhuban, P.S. Madhuban, District- East
Champaran.
2. Shankar Choudhary son of Sonelal Choudhary, resident of village
Madhuban, P.S. Madhuban, District-East Champaran.
3. Subodh Choudhary, son of Sonelal Choudhary, resident of village
Madhuban, P.S. Madhuban, District East Champaran.
... ... Respondent/s
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Appearance :
For the Appellant/s : None
For the Respondent/s : None
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
3 12-12-2022No one appears on call.
On 14.11.2022, learned counsel for the appellant submitted that the matter is very old and as such he would like to ascertain the present status of the case pending before the learned Additional District Judge-XIth, East Champaran at Motihari.
The present appeal was directed against the order dated 24.04.2015 passed by the learned Additional District Judge-XIth, East Champaran at Motihari in Probate Revocation Case No. 01 of 1984 by which the aforesaid petition was dismissed.
Patna High Court MA No.331 of 2015(3) dt.12-12-2022 2/2 It seems that the appellant has lost interest in the case as would reflect that on repeated call no one had come forward to represent the case.
The M.A. No. 331 of 2015 stands dismissed.
(Rajiv Roy, J) Jagdish/Neha/-
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