Patna High Court
Most. Kamla Kuer And Ors vs Mahesh Singh Yadav And Ors on 17 November, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2935 of 2018
In
Miscellaneous Appeal No.1182 of 2016
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1. Most. Kamla Kuer wife of Late Banarsi Upadhyaya, Resident of Village-
Jonhi (old), Jaraha (New), P.S. Sasaram (now Tilouthu), District-Shahabad
(Now Rohtas).
2. Mukhdeo Upadhyaya, son of late Mahesh UpadhyayaResident of Village-
Jonhi (old), Jaraha (New), P.S. Sasaram (now Tilouthu), District-Shahabad
(Now Rohtas).
3. Dharmu Upadhyaya, son of late Mahesh Upadhyaya Resident of Village-
Jonhi (old), Jaraha (New), P.S. Sasaram (now Tilouthu), District-Shahabad
(Now Rohtas).
4. Most. Sheopati Keur, W/o Late Naresh Upadhayay, Resident of Village-
Jonhi (old), Jaraha (New), P.S. Sasaram (now Tilouthu), District-Shahabad
(Now Rohtas).
... ... Petitioner/s
Versus
1. Mahesh Singh Yadav, S/o Rupa Singh Yadav Resident of Village-Jainagar,
P.S.- Sasaram, District-Shahabad at present Rohtas.
2. Modnath Singh Yadav (Now dead substitution filed but not take up) son of
Late Dhari SinghResident of Village-Jainagar, P.S.- Sasaram, District-
Shahabad at present Rohtas.
3. Jiut Singh Yadav (Now dead substitution filed but not taken up)son of Late
Dhari Singh Resident of Village-Jainagar, P.S.- Sasaram, District-Shahabad at
present Rohtas.
4. Bishwanath Singh Minor (Now aged about 55 years, became Major), son
of Late Dhari Singh Resident of Village-Jainagar, P.S.- Sasaram, District-
Shahabad at present Rohtas.
5. Mahendra Singh Yadav monor son of Sheo Singh (Now Major aged about
60 years), Resident of Village-Jainagar, P.S.- Sasaram, District-Shahabad at
present RohtasResident of Village-Jainagar, P.S.- Sasaram, District-Shahabad
at present Rohtas.
6. Khobhari Singh, son of Late Kuer Singh, resident of Sasaram, Ward no.
18, Mohalla Zani Ke Bazar.
Patna High Court MJC No.2935 of 2018 dt.17-11-2021
7. Prem Singhson of Late Kuer Singh, resident of Sasaram, Ward no. 18,
Mohalla Zani Ke Bazar.
8. Jokhu Singh, son of Late Kher Singh, resident of Sasaram, Ward no. 18,
Mohalla Zani Ke Bazar.
9. Mana Singh, son of Late Kher Singh, resident of Sasaram, Ward no. 18,
Mohalla Zani Ke Bazar.
10. Bacha (Child) name not known son of not known, under the guardianship
of Shree Ashok Bihari Singh, Advocate, who has been wrongly described in
the decree as under the guardianship of Kuer Singh.
11. Bela Singh, son of Late Paran Singh, resident of Sasaram, Ward no. 18,
Mohalla Zani Ke Bazar.
12. Satnarain Singh, son of Late Paran Singh, resident of Sasaram, Ward no.
18, Mohalla Zani Ke Bazar.
13(a). Ram Gahan Singh, son of Late Chhathi Ahir @ Singh, Resident of
Village-Jainagara, P.O.-Tilauthu, P.S.- Sasaram, District- Shahabad (now
Rohtas).
13(b). Hiralal Singh, Son of Deoki Nandar, Resident of Village-Jainagara,
P.O.-Tilauthu, P.S.- Sasaram, District- Shahabad (now Rohtas).
13(c). Sherbahadur Singh, son of Deoki Nandan Singh, Resident of Village-
Jainagara, P.O.-Tilauthu, P.S.- Sasaram, District- Shahabad (now Rohtas).
14. Rajdeo Ahir, Son of late Musafir Ahir, Resident of Village-Jainagara,
P.O.-Tilauthu, P.S.- Sasaram, District- Shahabad (now Rohtas).
15. Bhikhar Singh (Now dead) Son of late Deu Ahir, Resident of Village-
Jainagara, P.O.-Tilauthu, P.S.- Sasaram, District- Shahabad (now Rohtas).
16. Smt. Saraswati Devi, Daughter Sukhnandan Upadhya, Wife of Ram
Naresh Dewedi, Resident of village- Tilauthu, P.S. Sasaram Now Tilauthu,
District-Sahabad (Now Rohtas.)
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Gopal Krishna, Advocate
For the Opposite Party/s :
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CORAM: HONOURABLE THE CHIEF JUSTICE
ORAL JUDGMENT
Date : 17-11-2021
The instant application has been filed for
Patna High Court MJC No.2935 of 2018 dt.17-11-2021
restoration and re-admission of S.A. No. 503 of 1988, which
stood dismissed by a co-ordinate Bench of this Court vide order
dated 03.08.2012.
Learned counsel for the petitioner seeks permission
to withdraw the present petition reserving liberty to file a fresh
petition on the same and subsequent cause of action, should the
need so arises subsequently.
Permission granted.
The instant petition stands disposed of as
withdrawn with the liberty aforesaid.
(Sanjay Karol, CJ)
PKP/Amrendra
AFR/NAFR
CAV DATE
Uploading Date 20.11.2021
Transmission Date
