Patna High Court - Orders
The M.D.,The Vaishali Dist.Cen vs Indu Devi & Ors on 8 January, 2010
Author: Dipak Misra
Bench: Dipak Misra
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.1645 of 2009
THE M.D.,THE VAISHALI DIST.CENTRAL
CO-OPERATIVE BANK
Versus
INDU DEVI & ORS
3 08.01.2010This Court, on 24th December, 2009 while directing issuance of notice, has further directed that requisites by registered post with acknowledgement due be filed by 05th January, 2009. Undoubtedly, this is a typographical error, as a result of which the requisites, that have been filed, could not be accepted by the Registry.
In view of the aforesaid admitted situation, the time is extended till 12th January, 2010 and as a fall out the Registry shall accept the requisites and issue notice as directed in the earlier order.
(Dipak Misra, CJ.) (Dr. Ravi Ranjan, J.) AAhmad