Patna High Court - Orders
Smt. Tej Rani Devi & Ors vs Smt. Indra Devi & Anr on 11 March, 2016
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
Patna High Court CWJC No.6140 of 2013 (3) dt.11-03-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6140 of 2013
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1. Smt. Tej Rani Devi Wife Of Ramesh Chandra Yadav R/O Mohalla-
Gangjala, P.O. And Dist.- Saharsa Dist.- Saharsa
2. Ramesh Chandra Yadav Son Of Soti Prasad Yadav R/O Village-
Gangjala, P.O. And P.S., Dist.- Saharsa
3. Suresh Kumar Yadav Son Of Soti Prasad Yadav R/O Gangjala, P.S. And
Dist.- Saharsa
4. Shankar Prasad Yadav Son Of Soti Prasad Yadav R/O Village- Gangjala,
P.O. And P.S., Dist.- Saharsa
.... .... Petitioner/s
Versus
1. Smt. Indra Devi Wife Of Ram Kinkar Singh R/O Koshi Project Colony,
P.O. And P.S., Dist.- Saharsa
2. Shailendra Kumar Singh Son Of Ram Kinkar Singh R/O Koshi Project
Colony, P.O. And P.S. And Dist.- Saharsa
.... .... Respondent/s
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with
Civil Revision No.228 of 2011
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Smt. Tej Rani Devi & Ors
.... .... Petitioner/s
Versus
Smt. Indra Devi & Ors
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.6140 of 2013)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
(In C.R. No.228 of 2011)
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
3 11-03-2016Learned counsel for the petitioners is absent.
Dismissed in default.
(Aditya Kumar Trivedi, J) perwez U