Patna High Court - Orders
Chanki Kumar vs The State Of Bihar And Ors on 15 November, 2022
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.23903 of 2018
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Chanki Kumar Son of Late Arun Kumar Sinha Resident of Mohalla - Adarsh
Nagar, V.I.P. Colony, behind Dr. C.P. Gupta Clinic, P.S. - Dalsingh Sarai,
Distt. Samastipur.
... ... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Law Department, Govt.
of Bihar, Patna.
2. The Registrar, Patna High Court, Patna.
3. The convener, Co-ordination Committee, Patna cum District and Sessions
Judge, Patna.
4. The Registrar, Patna Civil Court, Patna.
... ... Respondents
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Appearance :
For the Petitioner : Mr.Alok Kumar Sinha, Adv.
For the State : Mr.Gyan Prakash Ojha- GA7
For the High Court : Mr. Sanjeev Kumar, Adv.
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CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
2 15-11-2022Heard learned counsel for the petitioner and learned counsel for the State.
It is submitted by the petitioner's counsel that in view of decision of this Court dated 29-09-2022, passed in C.W.J.C. No. 21219 of 2018, (Suprabhat Kumar & Ors. vs. State of Bihar & Ors.) which covers the issues raised in the instant writ proceedings, the same has become infructuous.
The writ application is, accordingly, disposed of.
(Madhuresh Prasad, J) shyambihari/-
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