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Judgment
7 paragraphs · 213 wordsSanjay Kumar Dwivedi, J
Issue notice upon the O.P.No.1 as it has been pointed out that he is the contesting O.P., by registered post with A/d as well as under ordinary process for which requisites etc must be filed within a week.
It has been pointed that so far as O.P.Nos.2 to 31 are concerned, they are the proforma O.Ps, and in view of that, for the time being, no notice upon them are being issued.
It has been argued on behalf of the petitioners that these petitioners are the defendants in the Original Suit No.113 of 2005 pending in the court of learned Sub Judge-X, at Deoghar.
Leaned counsel for the petitioners submits that in the amidst of the proceeding the petition has been filed for deleting the name of these petitioners and carrying out the amendment as the petitioners are not the necessary party and the petitioner no.1 is own brother of the plaintiff and petitioner nos.2 and 3 are the sons of the petitioner no.1.
In view of that, there shall be stay of further proceeding in connection with Original Suit No.113 of 2005 pending in the court of learned Sub Judge-X, at Deoghar till the next date.
Let this matter appear on 05.05.2025.