Patna High Court - Orders
Sumitra Devi & Ors vs Satya Naraan Yadav & Ors on 15 May, 2012
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court FA No.27 of 2005 (11) dt.15-05-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.27 of 2005
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Sumitra Devi & Ors
.... .... Appellant/s
Versus
Satya Naraan Yadav & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Sanjay Kumar Sharma
Mr. Sanjay Kumar Singh
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR SAHOO
ORAL ORDER
11 15-05-2012Heard the learned counsel for the appellant on the interlocutory application No. 3360 of 2012.
This application has been filed by the appellant praying for publication of the appeal notice as well as injunction notice on the respondent Nos. 1 to 3 and the proposed respondent Nos. 4 and 4(1) in daily news paper.
According to the learned counsel the said respondents are avoiding the service of notice. Prabhat Khabar is a daily news paper sufficiently circulated in the area where the respondent Nos. 1 to 3 and proposed respondent Nos. 4 and 4(1) resides and carrying on their business usually. It appears that the appeal is of the year 2005 and it is still pending for service of notice.
In such view of the matter, the interlocutory application is allowed. The appellant shall get the appeal notice Patna High Court FA No.27 of 2005 (11) dt.15-05-2012 and notice in injunction matter published in the daily news paper 'Prabhat Khabar' in Patna Edition within one month from receipt of the draft publication from the office. The office shall prepare a draft publication of notice within one week after summer vacation and the learned counsel for the appellant/advocate clerk shall receive the same from the office and get it published within the time indicated above and thereafter file a paper cutting before this Court.
(Mungeshwar Sahoo, J) S.S.