Patna High Court - Orders
Dr. Manchan Shin vs Purshottam Das Tondon on 6 January, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
C.R. No.866 of 2008
DR. MANCHAN SHIN
Versus
PURSHOTTAM DAS TONDON
With
C.R. No.1064 of 2008
SATYA NARAIN GUPTA
Versus
PURSHOTTAM DAS TONDON
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7 6.1.2009A supplementary affidavit has been filed on behalf of the petitioner with a copy thereof to the counsel for the opposite party wherein it has been stated that as with regard to the same suit premises, yet another eviction suit against another tenant at the instance of the same landlord-opposite party of this case is pending and therefore, it would be in the interest of justice that the plea of the landlord with regard to the personal necessity in both the suits may be gone into by this Court by conducting a simultaneous hearing of Civil Revision No. 1064 of 2008 with this case.
Counsel for the petitioner in this case submits that the counsel for the petitioner who is appearing in Civil Revision No. 1064 of 2008 is not aware of this fact and as such, both the cases should be listed together for hearing. Counsel for the opposite party- landlord in both the cases has no objection in hearing of both civil revision applications side by side.
That being so, list this civil revision application along with Civil Revision No. 1064 of 2008 on 19th of January, 2009.
Rsh (Mihir Kumar Jha, J.)