Patna High Court - Orders
Giridhar Kumar Jhunjhunwala vs The State Of Bihar on 3 February, 2020
Bench: Chief Justice, Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1195 of 2019
In
Civil Writ Jurisdiction Case No.3869 of 2018
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Giridhar Kumar Jhunjhunwala
... ... Appellant/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Gautam Kumar Kejriwal, Adv.
Mr. Atal Bihari Pandey, Adv.
Mr. Alok Kumar Jha, Adv.
Ms. Aishwarya Riti, Adv.
For the Respondent/s : Mr. Manish Kumar, AC to AAG-6
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
3 03-02-2020Re.: Interlocutory Applicaton No. 01 of 2019 On the issue of prescription of limitation under Section 23 of the Registration Act, 1908, being mandatory in nature, learned counsel for the appellant invites our attention to the decision rendered by this Court in AIR 2006 Pat.145; Amar Singh Vs. Baliram Singh as also AIR 2010 H.P.18; Mast Ram Vs. Sant Ram.
Leave to appeal for the reasons assigned therein granted.
I.A.No. 01 of 2019 stands disposed of. Patna High Court L.P.A No.1195 of 2019(3) dt.03-02-2020 2/2 Re.:Interlocutory Application No. 02 of 2019 Issue notice to the respondent no. 4, in limitation matter, by ordinary processes as well as registered cover with A/D, for which requisites etc. must be filed by 17.02.2020, failing which the appeal shall stand rejected without further reference to the Bench.
List on 16.03.2020.
In the meanwhile, status quo as on date shall be maintained.
Further, response to the interlocutory application, if so required, be filed.
(Sanjay Karol, CJ) ( Mohit Kumar Shah, J) sujit/-
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