Patna High Court - Orders
Sunita Kumari vs Rajendra Agricultural Universi on 5 February, 2018
Author: Ravi Ranjan
Bench: Ravi Ranjan, Prakash Chandra Jaiswal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.50 of 2012
In
Civil Writ Jurisdiction Case No.12019 of 2009
======================================================
DR.KAVITA DALMIA & ORS
... ... Appellant/s
Versus
SMITA KUMARI & ORS
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 63 of 2012
In
Civil Writ Jurisdiction Case No.12019 of 2009
======================================================
VEENA KUMARI
... ... Appellant/s
Versus
SMITA KUMARI & ORS
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 95 of 2012
In
Civil Writ Jurisdiction Case No.12019 of 2009
======================================================
RAJENDRA AGRICULTURE UNIVERSITY
... ... Appellant/s
Versus
SMITA KUMARI & ORS
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 156 of 2012
In
Civil Writ Jurisdiction Case No.12572 of 2009
======================================================
SUNITA KUMARI
... ... Appellant/s
Versus
RAJENDRA AGRICULTURAL UNIVERSITY
... ... Respondent/s
======================================================
Patna High Court LPA No.50 of 2012(10) dt.05-02-2018
2/3
with
Letters Patent Appeal No. 489 of 2012
In
Civil Writ Jurisdiction Case No.3622 of 2011
======================================================
RAJENDRA AGRICULTURE UNIVERSITY
... ... Appellant/s
Versus
SWETA PRASAD & ANR
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 1917 of 2011
In
Civil Writ Jurisdiction Case No.12019 of 2009
======================================================
SUNITA KUMARI
... ... Appellant/s
Versus
RAJENDRA AGRICULTURE UNIVERSITY
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 2018 of 2011
In
Civil Writ Jurisdiction Case No.12019 of 2009
======================================================
SUNEETA PASWAN & ORS
... ... Appellant/s
Versus
SMITA KUMARI & ORS
... ... Respondent/s
======================================================
Appearance :
(In Letters Patent Appeal No. 50 of 2012)
For the Appellant/s : Mr. Vinod Kumar Kanth
Mr. Mukul Sinha
Mr. Rajesh Kumar
For the R.A.U. : Mr. Y.V. Giri
Mr. Arvind Ujjawal
(In Letters Patent Appeal No. 63 of 2012)
For the Appellant/s : Mr. Vivek Prasad
For the Respondent/s : Mr. Chandra Mohan Singh
(In Letters Patent Appeal No. 95 of 2012)
For the Appellant/s : Mr. Chandra Mohan Singh
For the Respondent/s : Mr. S.N.Pathak
(In Letters Patent Appeal No. 156 of 2012)
Patna High Court LPA No.50 of 2012(10) dt.05-02-2018
3/3
For the Appellant/s : Mr. A.B. Ojha
Mr. Anand Priyadarshi
Mr. Nitesh Kumar
For the Respondent/s : Mr. Arvind Ujjwal
(In Letters Patent Appeal No. 489 of 2012)
For the Appellant/s : Mr. Chandra Mohan Singh
For the Respondent/s : Mr. Alok Kumar Agarwal
(In Letters Patent Appeal No. 1917 of 2011)
For the Appellant/s : Mr. A.B. Ojha
Mr. Anand Priyadarshi
Nitesh Kumar
For the Respondent/s : Mr. Arvind Ujjwal
(In Letters Patent Appeal No. 2018 of 2011)
For the Appellant/s : Mr. Y.V. Giri
Mr. Kinkar Kumar
For the Respondent/s : Mr. Chandra Mohan Singh
======================================================
CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
and
HONOURABLE MR. JUSTICE PRAKASH CHANDRA
JAISWAL
ORAL ORDER
(Per: HONOURABLE DR. JUSTICE RAVI RANJAN)
10 05-02-2018Heard in part.
As prayed on behalf of the respondents, put up these matters on 12th of February, 2018 at 02:15 P.M. (Dr. Ravi Ranjan, J) ( Prakash Chandra Jaiswal, J) rohit/-
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