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Ravi Kumar Jha & Anr vs The State Of Bihar & Ors on 24 June, 2015

Author: Rakesh Kumar

Bench: Rakesh Kumar

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Civil Writ Jurisdiction Case No. 8429 of 2009
                  ======================================================
                  Ravi Kumar Jha & Anr
                                                                        .... .... Petitioner/s
                                                     Versus
                  The State of Bihar & Ors
                                                                       .... .... Respondent/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s     :   None
                  For the Respondent/s       : AC to Addl. Advocate General - 11
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
                  ORAL ORDER

4.   24-06-2015

Today again, on call, none appeared on behalf of petitioners either to press the petition or to make a prayer for adjournment. Yesterday also, there was non-appearance on behalf of petitioners. Learned A.C. to Addl. Advocate General - 11 is present.

The writ petition stands dismissed due to non- prosecution.

(Rakesh Kumar, J.) Anay/-

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