Patna High Court - Orders
Rakesh Kumar Shukla vs Ram Balak Shukla & Anr on 13 March, 2013
Author: Jyoti Saran
Bench: Jyoti Saran
Patna High Court C.R. No.949 of 2009 (5) dt.13-03-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Revision No.949 of 2009
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Rakesh Kumar Shukla, son of Devendra Shukla, resident of Village-
Bishunpur @ Jalalpur, P.S.- Lalganj, District- Vaishali.
....Defendant .... Petitioner/s
Versus
1. Ram Balak Shukla, son of late Bashist Shukla.
2. Prabhati Devi, wife of Ram Balak Shukla.
Both are residents of Village- Bishunpur @ Jalalpur, P.S. - Lalganj,
District- Vaishali.
.......Plaintiffs.....Opposite Parties.
3. Sharwan Kumar Shukla @ Ravish Kumar Shukla, son of Devendra
Shukla.
4. Pravash Kumar Shukla, son of Devendra Shukla.
5. Janki Devi, wife of Devendra Shukla.
All are residents of Village- Bishunpur @ Jalalpur, P.S.- Lalganj,
District- Vaishali.
....Defendants .... Opposite Party/s
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Appearance :
For the Petitioner/s : None
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
5 13-03-2013None had appeared on behalf of the petitioner when the matter was taken up yesterday, i.e. 12.3.2013 and the same situation exists today also when there is no one to press this application.
In the circumstances, this civil revision application is dismissed for non-prosecution.
(Jyoti Saran, J) SKPathak/-