RAM ASHRAY MAHTO Vs. BANI DEY

JUDGEMENT

(1.) Heard Mr. J. S. Arora, the learned senior counsel for the petitioners.

(2.) This MJC petition has been filed for modification/ clarification of the order dated 18.07.2018 passed in C. Misc. No. 900 of 2018 by which notices were issued to respondent No.1 to 11 and further proceeding in Title Suit No. 63 of 1999 pending in the court of learned A.D.J.-X, Patna was stayed.

(3.) The learned senior counsel for the petitioners, by referring Annexure-2, submits that in view of judgement passed in Cr. Appeal Nos. 1375-1376/13 (Asian Resurfacing of Road Agency v. Central Bureau of Investigation) by the Supreme Court the learned A.D.J.-X, Patna vacated the stay order passed by this court on 18.07.2018 in C. Misc. No. 900 of 2018.