Patna High Court - Orders
Heera Chand Swarnkar @ Heera Chandra ... vs Sri Radhe Shyam Jee Maharaj Virajman & ... on 22 January, 2015
Author: Sharan Singh
Bench: Sharan Singh
Patna High Court LPA No.1067 of 2014 (8) dt.22-01-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1067 of 2014
In
C. REV. 115 of 2013
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Heera Chand Swarnkar @ Heera Chandra Swarnkar
.... .... Appellant/s
Versus
Sri Radhe Shyam Jee Maharaj Virajman & Anr
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Nirmal Kumar Shrivastava
For the Respondent No.2 : Mr. Sanjay Sinha
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CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
and
HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE I. A. ANSARI)
8 22-01-2015Heard Mr. Nirmal Kumar Srivastava, learned counsel for the appellant, and Mr. Sanjay Sinha, learned counsel for the respondent No.2.
Let notice be issued afresh to the respondent No.1 by registered post with AD as well as by ordinary process making the same returnable on 12.3.2015.
Let the steps for service of notices be taken by the appellants within ten days from today.
(I. A. Ansari, J) (Chakradhari Sharan Singh, J) A.I./-
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