Patna High Court - Orders
Rakesh Kumar Singh vs The State Of Bihar & Ors on 12 September, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. REV. No.790 of 2007
RAKESH KUMAR SINGH
Versus
THE STATE OF BIHAR & ORS
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3. 12.9.2008. Issue notice to opposite party nos.
2 to 4 to show cause as to why this application be not admitted and if possible disposed of at the admission stage itself, for which requisites etc. both under registered cover with A/D as well as under
ordinary process must be filed within one week, failing which this application shall stand rejected without further reference to a Bench.
Rule is made returnable within six weeks.
kanchan (Ghanshyam Prasad, J.)