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Patna High Court - Orders

Asharfi Devi & Ors vs Rambati Devi @ Ramrati Devi & Ors on 10 July, 2015

Author: Mungeshwar Sahoo

Bench: Mungeshwar Sahoo

           Patna High Court FA No.47 of 1976 (47) dt.10-07-2015




                           IN THE HIGH COURT OF JUDICATURE AT PATNA
                                            First Appeal No.47 of 1976
                        ======================================================
                        Asharfi Devi & Ors
                                                                         .... .... Appellant/s
                                                      Versus
                        Rambati Devi @ Ramrati Devi & Ors
                                                                        .... .... Respondent/s
                        ======================================================
                        Appearance :
                        For the Appellant/s  :   Mr. Mahendra Pd. Pandey
                                                 Mr. Amrendra Kr. Singh

                        For the Respondent/s        :   Mr. Shailesh Kumar Sinha
                                                        Mr. Hari Narain Singh
                                                        Mr. Ashok Kumar Roy
                                                        Mr. Alakh Narayan
                                                        Mr. Sanjay Kr. Sinha

                        ======================================================
                        CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
                        SAHOO
                        ORAL ORDER

47    10-07-2015

Perused the office note dated 09.07.2015.

Since the substitution of the respondent nos.1(c), 1(d), 2(d), 2(g), 2(h), 3(f) and 3(g) was made more than 18 years ago, the aforesaid respondents are declared as major. Their guardians are discharged. Since the appeal notice had already been validly served on them through their guardian, now no fresh appeal notice is required to be issued on them.

Since the appeal is of the year 1976, the office shall list the appeal for hearing after four weeks without paper book.

Harish/-                                           (Mungeshwar Sahoo, J)

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