Ajit Singh @ Ajeet Singh And Ors vs Anjani Kumar Choudhary And Ors
2024 Latest Caselaw 281 Patna

Patna High Court

Ajit Singh @ Ajeet Singh And Ors vs Anjani Kumar Choudhary And Ors on 11 January, 2024

Author: Arun Kumar Jha

Bench: Arun Kumar Jha

         IN THE HIGH COURT OF JUDICATURE AT PATNA
            CIVIL MISCELLANEOUS JURISDICTION No.795 of 2017
     ======================================================
1.    Ajit Singh @ Ajeet Singh
2.   Shushil Singh @ Sushil Singh
3.   Kamleshwari Singh
     All Sons of Late Ramroop Singh and all are residents of Village Mill Tola,
     Naugachia, P.S. Naugachia, District- Bhagalpur.

                                                                ... ... Petitioner/s
                                        Versus
1.   Anjani Kumar Choudhary
2.   Nav Krishna Choudhary
3.   Manoj Kumar Choudhary
     All Sons of late Sachidanand Choudhary
4.   Beena Devi
5.   Suchitra Devi
     Both Daughters of late Sachidanand Choudhary
     All are residents of Village- Moujmabad, P.S. Bihpur, District Bhagalpur.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :       Mr.Mrityunjay Kumar, Advocate
     For the Respondent/s   :       Mr. Amrendra Kumar, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR JHA
     ORAL JUDGMENT
      Date : 11-01-2024

               Heard learned counsel for the petitioners and learned

      counsel for the respondents.

               2. In the instant petition, the petitioners are challenging

      the order dated 01.04.2017 passed by the learned District Judge,

      Bhagalpur in Misc. Transfer Case No.08 of 2017.

               3. The petitioners filed the aforesaid petition for transfer

      of Title Appeal No.149 of 2014 pending in the court of learned

      2nd Additional District Judge, Bhagalpur to any other court on
              Patna High Court C.Misc. No.795 of 2017 dt.11-01-2024
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                      the ground that the learned Judge has come in collusion with the

                      opposite parties, who were claiming that final order would be

                      passed in their favour. The aforesaid misc. petition was

                      dismissed by the learned District Judge, Bhagalpur holding that

                      it was neither believable nor acceptable. The said order dated

                      01.04.2017

is under challenge before this Court.

4. Perused the record.

5. Since more than six years have elapsed and the matter

must have gone from one court to another, keeping the matter

pending before this Court is nothing but wastage of precious

time of this Court. Even the order passed by the learned District

Judge does not suffer from any infirmity since the allegations

itself were contemptuous.

6. Therefore, I do not find any merit in the instant

petition and the same is dismissed.

(Arun Kumar Jha, J) V.K.Pandey/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          11.01.2024
Transmission Date       NA