Patna High Court - Orders
Gonri Mallan vs Madhu Mallan on 20 September, 2016
Author: Jitendra Mohan Sharma
Bench: Jitendra Mohan Sharma
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.288 of 1990
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Gudari Mallan & Anr.
.... .... Appellant/s
Versus
Madhu Mallan & Ors.
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Akhouri Baidya Nath Pd.
For the Respondent/s : Mr. Nand Kishore Prasad Sinha
Mr. Amresh Kumar
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CORAM: HONOURABLE MR. JUSTICE JITENDRA MOHAN
SHARMA
ORAL ORDER
14 20-09-2016Two weeks after summer vacation final time was allowed to file majority petition for minor appellant no.2 along with duly executed Vakalatnama, but the same has not been filed. Today also no one is present on behalf of the appellants.
Under the circumstances, the learned counsel for the appellants is directed to file majority petition for minor appellant no.2 along with duly executed Vakalatnama within three weeks, failing which necessary order will be passed.
(Jitendra Mohan Sharma, J) Abhay/-
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