Patna High Court - Orders
Rajwati Devi & Ors. vs Hemant Kumar Mishra & Anr. on 11 April, 2016
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.207 of 2013
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1. Rajwati Devi W/O Late Rama Shankar Thakur Resident Of Village-
Hajjam Toli, Nasriganj, Devi Mandir Digha, P.S- Danapur,Distt- Patna, At
Present Resideing On Sakra Faridpur Registry Office, P.S- Sakra, District-
Muzaffarpur.
2. Ravi Ranjan S/O Late Rama Shankar Thakur Resident Of Village-
Hajjam Toli, Nasriganj, Devi Mandir Digha, P.S- Danapur,Distt- Patna, At
Present Resideing On Sakra Faridpur Registry Office, P.S- Sakra, District-
Muzaffarpur.
3. Reeta Kumari D/O Late Rama Shankar Thakur Resident Of Village-
Hajjam Toli, Nasriganj, Devi Mandir Digha, P.S- Danapur,Distt- Patna, At
Present Resideing On Sakra Faridpur Registry Office, P.S- Sakra, District-
Muzaffarpur.
4. Rahul Ranjan S/O Late Rama Shankar Thakur Resident Of Village-
Hajjam Toli, Nasriganj, Devi Mandir Digha, P.S- Danapur,Distt- Patna, At
Present Resideing On Sakra Faridpur Registry Office, P.S- Sakra, District-
Muzaffarpur.
.... .... Appellant/s
Versus
1. Hemant Kumar Mishra S/O Ramakant Mishra Vill+ P.O- Itha, P.S-
Sakra, Distt- Muzaffarpur
2. Divisional Manager, United India Insurance Company Ltd. Akhara Ghat,
Muzaffarpur.
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Sunil Kr. Pandey, Adv.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR
TRIVEDI
ORAL ORDER
8 11-04-2016Seen the office note.
As per execution report, respondent no. 1 is dead and on account thereof, appellant is directed to take proper step within four weeks failing which instant appeal will be allowed to abate against respondent no. 1.
(Aditya Kumar Trivedi, J.) Vinita/-
U T