Patna High Court - Orders
Hazari Lal Prasad vs The State Of Bihar & Ors on 12 May, 2017
Bench: Chief Justice, Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.19577 of 2014
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Deep Narayan Kumar
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.20654 of 2014
======================================================
Shirin Hayat
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.1024 of 2014
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Hazari Lal Prasad
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.19577 of 2014)
For the Petitioner/s : Mr. Mrityunjay Kumar
For the Respondent/s : Mr. Paag- Lalit Kishore
(In CWJC No.20654 of 2014)
For the Petitioner/s : Mr. Shakil Ahmad Khan
For the Respondent/s : Mr. Sc33-Ritesh Kumar
(In CWJC No.1024 of 2014)
For the Petitioner/s : Mr. Shakti Suman Kumar
For the Respondent/s : Mr. Gp-1 U.S.S.Singh
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
Patna High Court CWJC No.19577 of 2014 (8) dt.12-05-2017
2/2
8 12-05-2017Due to non availability of the learned counsel for the petitioners on the ground of personal difficulty, list all these matters two weeks after 'Annual Vacation'.
(Rajendra Menon, CJ) (Sudhir Singh, J) Ranjan/-
U