Patna High Court - Orders
Umesh Prasad Mehta vs Geeta Devi & Ors on 14 May, 2012
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court FA No.503 of 1991 (16) dt.14-05-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.503 of 1991
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Umesh Prasad Mehta
.... .... Appellant/s
Versus
Geeta Devi & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Arun Prasad Ambastha
Mr. Sadanand Paswan
Mr. Anil Kr. Sah
For the Respondent/s : Mr. Raghwendra Singh
Mr. Mani Bhushan Kumar
Mr. Shamshad Alam
Mr. Hasan Imam
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR SAHOO
ORAL ORDER
16 14-05-2012The learned counsel Mr. Satish Kumar Sinha appearing on behalf of the appellants submitted that he will not transfer the suit property without permission of the Court till the disposal of this interlocutory application. So far the prayer for injunction against the respondent Nos. 2 and 3 is concerned, it may be mentioned that the said respondents have not appeared in this appeal. Therefore, issue notice to the respondent Nos. 2 and 3 in this injunction matter i.e. I.A. No. 6700 of 2011. The respondent No.4 shall file necessary requisites for notice to show cause in injunction matter on respondent Nos. 2 and 3 in ordinary process as well as registered post both within 18th of May 2012 peremptory. After the appearance/service of notice in the injunction matter on respondent Nos. 2 and 3 this application may be listed under the same heading.
(Mungeshwar Sahoo, J) S.S.