Patna High Court - Orders
Shrimati Sabitri Devi vs Shyamlal Sah & Ors on 22 August, 2012
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court SA No.291 of 1996 (7) dt.22-08-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Second Appeal No.291 of 1996
======================================================
Shrimati Sabitri Devi
.... .... Appellant/s
Versus
Shyamlal Sah & Ors
.... .... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Akhouri Baidya Nath Pd.
For the Respondent/s : Mr. Azhar Alam
Mr. Moinuddin Ahmad
Mr. Surendra Kr.Singh
Mr. Binay Kant Mani Tripathi
Mr. Shivjee Pandey
======================================================
CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR SAHOO
ORAL ORDER
7 22-08-2012Nobody appears on behalf of the appellant.
Heard the learned counsel for the respondents on the interlocutory application No. 3251 of 2012.
It appears that on 9.5.2012 after hearing the learned counsel for the respondents interim injunction was granted and notices were issued to the appellant on this interlocutory application because the learned counsel who was appearing on behalf of the appellant has left practice. From perusal of the office note it appears that the notice has already been validly served on the sole appellant and, therefore, the interlocutory application has been listed today under the heading for orders on petition. As stated above nobody appears on behalf of the appellant. In view of the above facts the interim order dated 9.5.2012 shall continue. Patna High Court SA No.291 of 1996 (7) dt.22-08-2012
The office is directed to list this second appeal for hearing within top ten cases after one week.
(Mungeshwar Sahoo, J) S.S./-