Patna High Court
Shatruhan Ray @ Shatrudhan Ray vs Brij Kishore Singh on 19 November, 2024
Author: Arun Kumar Jha
Bench: Arun Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL MISCELLANEOUS JURISDICTION No.175 of 2024
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1. Shatruhan Ray @ Shatrudhan Ray, Son of Chhathilal Ray, resident of
Village- Gheghta, P.O. - Gheghta, P.S.- Chapra Muffasil, District - Saran.
2. Pawan Kumar Ray @ Pawan Kumar, Son of Ram Ayodhya Ray, resident of
Village- Gheghta, P.O. - Gheghta, P.S.- Chapra Muffasil, District - Saran.
3. Arun Ray @ Arun Prasad Yadav, Son of Ram Ayodhya Ray, resident of
Village- Gheghta, P.O. - Gheghta, P.S.- Chapra Muffasil, District - Saran.
4. Pradeep Kumar @ Chandradeep Ray, Son of Ramapati Ray, resident of
Village- Gheghta, P.O. - Gheghta, P.S.- Chapra Muffasil, District - Saran.
... ... Petitioner/s
Versus
1. Brij Kishore Singh, Son of Ram Ayodhya Singh, resident of Village- Bara
Telpa, P.O. and P.S. - Chapra Town, District - Saran. at present resident of
Gandhi Chawak Kataharibag Road, P.O.- Chapra Town, P.S. Chapra Town,
District- Saran.
2. Anand Kumar Ray, Son of Late Ramapati Ray, resident of Village- Gheghta,
P.O. - Gheghta, P.S.- Chapra Muffasil, District - Saran.
3. Manoj Kumar, Son of Late Ramapati Ray, resident of Village- Gheghta, P.O.
- Gheghta, P.S.- Chapra Muffasil, District - Saran.
4. Samit Kumar, Son of Late Ramapati Ray, resident of Village- Gheghta, P.O.
- Gheghta, P.S.- Chapra Muffasil, District - Saran.
5. Alok Kumar, Son of Late Ramapati Ray, resident of Village- Gheghta, P.O. -
Gheghta, P.S.- Chapra Muffasil, District - Saran.
6. Yogendra Ray, Son of Late Ram Ayodhya Ray, resident of Village- Gheghta,
P.O. - Gheghta, P.S.- Chapra Muffasil, District - Saran.
7. Arjun Ray, Son of Late Ram Ayodhya Ray, resident of Village- Gheghta,
P.O. - Gheghta, P.S.- Chapra Muffasil, District - Saran.
8. Sri Kishore Singh, Son of late Ram Ayodhya Singh, resident of Village- Bara
Telpa, P.O. - Chapra Town, P.S. - Chapra Town, District - Saran.
9. Jai Kishore Singh, Son of late Ram Ayodhya Singh, resident of Village- Bara
Telpa, P.O. - Chapra Town, P.S. - Chapra Town, District - Saran.
10. Nand Kishore Singh, Son of Late Ram Ayodhya Singh, Resident of Mohalla
- Gandhi Chok, P.O. - Chapra Town, P.S. - Chapra Town, District - Saran.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. M.N. Parwat, Sr. Advocate
Mr.Ved Prakash Srivastva, Advocate
For the Respondent/s : Mr.Nagendra Rai, Advocate
Mr. Navin Nikunj, Advocate
Mr. Koshalendra Rai, Advocate
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Patna High Court C.Misc. No.175 of 2024 dt.19-11-2024
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL JUDGMENT
Date : 19-11-2024
Record taken up on mentioning being made on behalf
of the petitioners.
2. Heard learned counsel for the petitioners and
learned counsel for the respondent no.1.
3. The instant petition has been filed under Article
227 of the Constitution of India seeking direction to the court of
learned Sub Judge-II, Chapra to consider and pass appropriate
orders on the application of the petitioners filed on 05.01.2024
in Title Suit No. 556 of 2003 as early as possible.
4. Since it is the matter seeking direction to the
learned trial court for expeditious disposal of the aforesaid
application dated 05.01.2024, I do not think there is any need to
issue notice to other respondents.
5. Accordingly, the learned Sub Judge-II, Chapra is
directed to dispose of the application dated 05.01.2024 filed by
the petitioners in Title Suit No. 556 of 2003 on its merits and in
accordance with law at the earliest and preferably within a
period of one month from the date of receipt/production of a
copy of this order, after giving due opportunity of hearing to the
parties.
Patna High Court C.Misc. No.175 of 2024 dt.19-11-2024
6. The parties are also directed to cooperate in the
matter for its early disposal without seeking unnecessary
adjournment.
7. With the aforementioned observations and
directions, the instant petition stands disposed of.
(Arun Kumar Jha, J)
V.K.Pandey/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 20.11.2024
Transmission Date NA
