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Patna High Court - Orders

Krishna Kumar Gupta vs Pramod Kumar Sah @Pramod Kumar And Ors on 15 January, 2019

Author: Birendra Kumar

Bench: Birendra Kumar

        IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Miscellaneous Appeal No.294 of 2015
   ======================================================
   Krishna Kumar Gupta, Son of Late Birendra Prasad Gupta, Resident of
   Mohalla - Sahebganj, Arya Samaj Road, P.S. - Chapra T, District - Saran at
   Chapra
                                               ... ... Defendant 1st Set/Appellant/s
                                Versus
1. Pramod Kumar Sah @ Pramod Kumar
2. Manoj Kumar
3. Ashok Kumar
4. Vinod Prasad
5. Mohan Prasad, All sons of Late Nand Kishore Prasad, Resident of Village -
   Punari Gurhatti, P.S. - Chapra Town, District - Saran at Chapra
6. Hiramuni Devi, W/o Late Deodar Prasad, Resident of at + P.S. - Bakarganj,
   Patna. At present resident of village - Purani Gurhatti, P.S. - Chapra T, District
   - Saran
7. Veena Devi, W/o Dr. Nand Kishore Prasad, Resident of Laheriya Sarai,
   Darbhanga at present resident of Village - Purani Gurhatti, P.S. - Chapra T,
   District - Saran
8. Renu Devi, W/o Late Brijnandan Prasad, Resident of Lohapatti, Sitamarhi,
   District - Sitamarhi, at present resident of Village - Purani Gurhatti, P.S. -
   Chapra T, District - Saran
9. Meena Devi, W/o Premnath Prasad, Resident of Village - Lohapatti, Raxaul,
   District - East Champaran
10. Punam Devi, W/o Satya Prakash, Resident of Mohalla - Station Road, District
   - Jehanabad
11. Madhu Bhushan, W/o Shashi Bhushan Prasad, Resident of Near Bus Depot,
   Bihar Sharif, At Present resident of Village - Purani Gurhatti, P.S. - Chapra T,
   District - Saran at Chapra
                                               ........ Plaintiffs/Respondents 1st Set
12. Mangal Prasad, S/o Late Rajendra Prasad Gupta
13. Sujit Kumar Gupta, S/o Late Vidhyapati Gupta, Resident of Mohalla and P.S.
   - Chapra Town, District - Saran
14. Madan Prasad, S/o Late Harihar Prasad, Resident of Mohalla - Naviganj, P.S.
   - Bhagwan Bazar, District - Saran
           Patna High Court MA No.294 of 2015(3) dt.15-01-2019
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               15. Jitendra Prasad, S/o Late Gopalji
                                                    ... ... Defendants/Respondent/s
                  ======================================================
                  Appearance :
                  For the Appellant/s     :        Mr. Dewendra Narayan Singh
                  For the Respondent/s    :        Mr.
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
                                        ORAL ORDER

3   15-01-2019

The appellant is permitted to withdraw the memo of appeal to file before the learned District Judge concerned as the valuation of the appeal is less than rupees ten lacs. The limitation shall be counted from the date of receipt/production of a copy of the memo of appeal.

The formalities of return of copy of memo of appeal must be completed within 15 days.

Accordingly, this appeal stands disposed of.

                                                                      (Birendra Kumar, J)
Kundan/Rajan

U     T