Patna High Court - Orders
Hira Lal Das & Ors vs Loknath Newatia on 21 November, 2014
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court C.R. No.83 of 2012 (10) dt.21-11-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Revision No.83 of 2012
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Hira Lal Das & Ors
.... .... Petitioner/s
Versus
Loknath Newatia
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Praveen Kumar
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
SAHOO
ORAL ORDER
10 21-11-2014Perused the office note dated 18.10.2014.
Perused the order of the Supreme Court at flag S-1 placed in the office note dated 20.11.2014 whereby the Supreme Court has informed this Court that no undertaking has been filed in the matter by the petitioner within two weeks granted by the Supreme Court.
It appears that earlier by terms of order dated 29th August, 2014, the petitioners were directed to file undertaking before the Supreme Court within two weeks in terms of the said order (the order is available at flag '5' and the Supreme Court directed that on filing undertaking, the eviction order shall not be executed on or before 30th June, 2015. However, no undertaking has been filed which was condition precedent for the aforesaid direction, the landlord is entitled to execute the decree. The Court shall proceed.
(Mungeshwar Sahoo, J) Sanjeev/-
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