Patna High Court - Orders
Smt.Shakuntala Devi vs Smt.Kamla Devi & Ors on 17 February, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
MA No.551 of 2004
SMT.SHAKUNTALA DEVI
Versus
SMT.KAMLA DEVI & ORS
-----------
9 17.2.2009Issue notices to respondents in the stay matter as well as in the application under Order 41 Rule 11 C.P.C. Notices will go both by ordinary process and registered cover requisites for which must be filed within 10 days.
I am rather surprised that the suit is still pending even after lapse of five years after the order of remand passed on 4.9.2003 by 8th Additional District Judge, West Champaran, Bettiah.
Let the District Judge, West Champaran, Bettiah send a report to this Court regarding the delay in disposing of the suit.
The Office should communicate this order by FAX to the District Judge, West Champaran, Bettiah.
Both the parties should maintain status quo with respect to the land in question.
Sanjay (Sheema Ali Khan, J.)