Patna High Court - Orders
Md. Salim vs Charu Chandra Pathak on 6 October, 2023
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL MISCELLANEOUS JURISDICTION No.89 of 2023
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Md. Salim, son of Julo Miyan, resident of Ward No. 2, near Sona Hall,
Sokhahara, P.S. Barauni, District- Begusarai.
... ... Petitioner
Versus
1. Charu Chandra Pathak.
2. Mahesh Chandra Pathak.
3. Naween Chandra Pathak,
all are sons of late Girija Chandra Pathak, resident of Village-
Barauni, Block No. 2, P.S. Barauni, District- Begusarai.
... ... Respondents
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Appearance :
For the Petitioner/s : Mr. Ram Vinay Pd. Singh, Advocate
For the Respondent/s : Ms. Namrata Mishra, Advocate
Mrs. Archana Jha, Advocate
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
2 06-10-2023In this case, the petitioner is challenging the order dated 21.10.2022 passed by learned Munsif, Teghra in Title Suit No.38 of 1998, by which the application filed by the petitioner questioning the pecuniary jurisdiction of the Court below has been rejected.
2. I have considered the submissions of the parties and also perused the materials on record. I do not find any illegality and infirmity in the impugned order. Moreover, Earlier also, the same issued was raised by the petitioner, which was decided by the Court below. The petitioner cannot be allowed to raise the same issued again and again. Patna High Court C.Misc. No.89 of 2023(2) dt.06-10-2023 2/2
3. In view of the aforesaid, this application stands dismissed.
(Sandeep Kumar, J) pawan/-
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