Patna High Court - Orders
Md. Serajuddin vs The State Of Bihar & Ors on 16 April, 2014
Author: Jayanandan Singh
Bench: Jayanandan Singh
Patna High Court MJC No.4244 of 2013 (3) dt.16-04-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.4244 of 2013
In
Miscellaneous Jurisdiction Case No. 310 of 2012
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Md. Serajuddin
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Syed Md. Najmul Bari
For the Respondent/s : Mr. Tej Bahadur Singh
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CORAM: HONOURABLE MR. JUSTICE JAYANANDAN SINGH
ORAL ORDER
3 16-04-2014Learned counsel for the petitioner points out that in the order dated 11.12.2013 by mistake it has been mentioned that the application was for restoration of the writ application. He submits that, in fact, the application was for restoration of a contempt application.
The order dated 11.12.2013 stands modified only to the extent that the petitioner is granted liberty to file a fresh contempt application, if so advised.
(Jayanandan Singh, J) Arvind/-