Patna High Court - Orders
State Of Bihar vs Deo Kumar Paswan & Ors on 31 March, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
FA No.457 of 1997
STATE OF BIHAR THROUGH THE COLLECTOR, AURANGABAD
Versus
DEO KUMAR PASWAN & ORS
with
FA No.462 of 1997
STATE OF BIHAR
Versus
SHANTI DEVI
with
FA No.463 of 1997
STATE OF BIHAR
Versus
BIHARI RAM
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14. 31.03.2010. The learned counsel appearing on behalf of the land holders submitted that cross objection have been filed by the respondents in these appeals which are under process. The learned counsel further submitted that in view of the fact that cross objections are pending, these appeals may be listed for hearing along with those cross objections filed by the land holders. The learned counsel appearing on behalf of the appellants have got no objection.
In view of the above fact that cross objections are pending, let these appeals be listed along with cross objections.
The office is directed to make the cross objections ready as early as possible for final hearing along with these appeals. List thereafter under the heading for Hearing.
Sanjeev/- (Mungeshwar Sahoo,J.)