Patna High Court - Orders
Akbari Talak @ Akabari Talak vs The State Of Bihar Through Additional ... on 6 May, 2026
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.102 of 2025
In
Civil Writ Jurisdiction Case No.18090 of 2023
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Akbari Talak @ Akabari Talak
... ... Appellant
Versus
The State of Bihar through Additional Chief Secretary & Ors.
... ... Respondents
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Appearance :
For the Appellant/s : Mr. Ranjeet Choubey, Advocate
For the State : Government Advocate-05
For the Resp. Nos.3 to 5 : Mr. Ravi Ranjan, Advocate
For the Resp. No. 6 : Mr. Subhash Kumar Jha, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
4 06-05-2026Re: Interlocutory Application No. 01 of 2025 The matter has come up for consideration for condonation of delay in filing the present appeal. The Stamp Reporter has pointed out that there is a delay of 103 days in filing the Letters Patent Appeal.
2. Mr. Subhash Kumar Jha, learned counsel for Respondent No.6 submits that he intends to file an objection to the Interlocutory Application No. 01 of 2025 filed for condonation of delay in filing the appeal, for which he seeks two weeks' time.
3. Mr. Pratik Kumar, learned Advocate appears on behalf of Respondent Nos. 1 and 2 and learned counsel Mr. Ravi Patna High Court L.P.A No.102 of 2025(4) dt.06-05-2026 2/2 Ranjan, appears on behalf of Respondent Nos. 3 to 5.
4. As prayed for, list this matter on 01.07.2026.
(Sangam Kumar Sahoo, CJ) (Harish Kumar, J) shailendra/-
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