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Patna High Court - Orders

The State Of Bihar vs Mehadi Hussain on 12 October, 2022

Author: Mohit Kumar Shah

Bench: Mohit Kumar Shah

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Miscellaneous Jurisdiction Case No.941 of 2020
                                                     In
                                      CIVIL REVIEW No.500 of 2018
                 ======================================================
           1.     The State of Bihar
           2.    The Principal Secretary Commercial Taxes Department, Govt. of Bihar,
                 Patna.
           3.    The Joint Commissioner (Administration), Commercial Taxes Department,
                 Purnea Division, Purnea.
           4.    The Assistant Commissioner, Commercial Taxes Deptt. Forbesganj Circle,
                 Forbesganj, District- Araria.

                                                                         ... ... Petitioner/s
                                                   Versus
           1.    Mehadi Hussain Son of Mokhtar Hussain Resident of Uzzala Complex,
                 Ward- 7 Referral Hospital Road, Forbesganj, Araria.
           2.    Imam Hussain Son of Mokhtar Hussain Resident of Uzzala Complex, Ward-
                 7 Referral Hospital Road, Forbesganj, Araria.
           3.    Birendra Mohan Sinha Son of Late Dwijendra Mohan Sinha Resident of
                 Pratap Nagar Madhubani (Behind Durga Sthan) P.O. Purnea, District Purnea.

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :   Mr.Pawan Kumar, Advocate
                 For the Opposite Party/s :   Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
                                       ORAL ORDER

4   12-10-2022

The present petition has been filed for restoring a petition bearing Civil Review No. 500 of 2018, which has stood dismissed on account of non-prosecution by an order dated 27.03.2019.

The learned counsel for the petitioner has submitted that on account of inadvertence, the counsel for the petitioner could not appear on the day, the case was called out for hearing, hence some sympathy be shown and the case be restored. Patna High Court MJC No.941 of 2020(4) dt.12-10-2022 2/2 Having regard to the facts and circumstances of the case and considering the averments made in the present petition, I deem it fit and proper to restore the petition bearing Civil Review No. 500 of 2018 to its original file.

The petition stands allowed.

(Mohit Kumar Shah, J) S.Sb/-

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