NUTAN SINGH Vs. ESTATE OF SHANKAR SHARAN

JUDGEMENT

(1.) MR. Shiv Narayan Rai, learned counsel appearing for the appellant with the consent of other side, made a prayer to adjourn the case for eight weeks as the present appeal arises out of a common order dated 26.06.2009 finally disposed of on two Succession case i.e. Succession Case No. 115 of 2002 and 123 of 2002 by the court of Additional District and Sessions Judge ? IV, Patna. The appellant filed the First Appeal No. 111 of 2009 with respect to the respective succession case, however, the First Appeal No. 110 of 2009 got converted as Miscellaneous Appeal No. 190 of 2010 i.e. the present appeal.

(2.) MR. Rai Submits that the appellant of the First Appeal No. 111 of 2009 proposes to get the said appeal converted as Miscellaneous Appeal.