Patna High Court - Orders
Rajendra Singh@Khiru Singh vs Ajodhya Singh & Ors on 1 March, 2017
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.427 of 1980
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Rajendra Singh@Khiru Singh
.... .... Appellant/s
Versus
Ajodhya Singh & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. D.P.Chaudhary
Mr. Dronacharya
Mr. Arjun Prasad Singh
For the Respondent/s : Mr. Mahendra Pd. Sinha
Mr. Brijnandan Singh
Mr. Lalan Pd. Singh
Mr. S.K.Pd.Sinha
Mr. Ashok Kr. Singh
Mr. Binod Kr. Singh
Mr. Ram Kishore Sinha
Mr. Lal Bihari Singh
Mr. Kumar Alok
Mr. Satyendra Nr.Singh
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
SAHOO
ORAL ORDER
80 01-03-2017Heard the learned counsel for the appellant on the interlocutory application No.8169 of 2016.
This substitution application is within time. Accordingly, it is allowed and the legal representatives of the deceased respondent No.6(a) are substituted in place of the deceased respondent No.6.
Since the respondent No.6 was defendant in the Court below and had not challenged the impugned judgment and decree, the appeal shall be heard without service of appeal notice on the newly substituted respondents.
Patna High Court FA No.427 of 1980 (80) dt.01-03-20172/2
Accordingly, the service of notice on the substituted respondents are hereby dispensed as the main contesting respondent is the plaintiff respondent No.1.
(Mungeshwar Sahoo, J) Sanjeev/-
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