ANITA KUWAR Vs. CHANDRA BHUSHAN SINGH
LAWS(PAT)-2009-3-82
HIGH COURT OF PATNA
Decided on
March 04,2009
ANITA KUWAR
Appellant
VERSUS
CHANDRA BHUSHAN SINGH
Respondents
Referred Judgements :-
DHANNALAL VS. KALAWATIBAI [REFERRED TO]BIBI ZUBAIDA KHATOON VS. NABI HASSAN SAHEB [REFERRED TO]
KASTURI VS. IYYAMPERUMAL [REFERRED TO]
AMIT KUMAR SHAW VS. FARIDA KHATOON [REFERRED TO]
SUNIL GUPTA VS. KIRAN GIRHOTRA [REFERRED TO]
Cited Judgements :-
RISHIKESH KUMAR VS. BINAY KUMAR SRIVASTVA [LAWS(PAT)-2011-11-25] [REFERRED TO]REKHA YADAV VS. BELASH YADAV [LAWS(PAT)-2022-4-68] [REFERRED TO]
JUDGEMENT
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(1.)Defect Nos. 3 and 4 as pointed
out by the Stamp Report are ignored.
(2.)Heard, Mr. Jitendra Kishore Verma, learned counsel for the appellants-petitioners as well as Mr. Arun Kumar Rai, learned counsel for the respondent-opposite party No. 1.
(3.)The petitioners are aggrieved by the order dated 26-11-2008 passed by the Additional District Judge, F.T.C.-II, Saran at Chapra in Title Appeal No. 4 of 1986 whereby a petition under Order 1, Rule 10, CPC for impleading the purchaser from the respondent opposite party No. 1 as a party respondent in the appeal has been refused by the lower appellate Court.
(2.)Heard, Mr. Jitendra Kishore Verma, learned counsel for the appellants-petitioners as well as Mr. Arun Kumar Rai, learned counsel for the respondent-opposite party No. 1.
(3.)The petitioners are aggrieved by the order dated 26-11-2008 passed by the Additional District Judge, F.T.C.-II, Saran at Chapra in Title Appeal No. 4 of 1986 whereby a petition under Order 1, Rule 10, CPC for impleading the purchaser from the respondent opposite party No. 1 as a party respondent in the appeal has been refused by the lower appellate Court.
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