Patna High Court - Orders
The State Of Bihar And Ors vs Namo Nath Jha on 15 February, 2019
Author: Amreshwar Pratap Sahi
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3668 of 1998
======================================================
The State of Bihar and Ors
... ... Petitioner/s
Versus
Namo Nath Jha
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. R.K.Choudhary, JC to AAG-3
For the Opposite Party/s :
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
ORAL ORDER
2 15-02-2019It appears that either the matter has become infructuous by lapse of time or even otherwise the cause of action no longer survives.
In the absence of any further instructions in the matter on behalf of the applicant, the application is consigned to records without prejudice to the rights of any person who may be aggrieved in future on account of the disposal of this matter.
(Amreshwar Pratap Sahi, CJ) P.K.P./-sunil U