Patna High Court - Orders
Brija Nandan Tripathi vs The State Of Bihar & Ors on 10 July, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. REV. No.111 of 2008
BRIJA NANDAN TRIPATHI
Versus
THE STATE OF BIHAR & ORS
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03 10.7.2009Nobody appears.
In view of the marginal notes put up by the office service of notice on O.P. No.3 has been validly served.
So far as O.P. Nos.2 and 4 are concerned, let the petitioner take fresh steps for services of notice on them under ordinary process for which requisites etc. must be filed within two weeks, failing which the application as against the said O.P. shall stand dismissed without further reference to a Bench.
Put up this case after receipt of service report.
P.K. (K.K. Mandal, J.)