Patna High Court - Orders
The Chairman Bihar State Cooperative ... vs Anirudh Kumar Diwakar & Ors on 3 December, 2014
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1502 of 2014
In
Civil Writ Jurisdiction Case No. 10894 of 2010
======================================================
The Chairman, Bihar State Cooperative Land Development Bank Ltd. &
Ors
.... .... Appellant/s
Versus
Anirudh Kumar Diwakar & Ors
.... .... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Y.V.Giri, Senior Advocate
and
Mr. Rajesh Prasad Choudhary
For the Respondent/s : Mr. Yogesh Chandra Verma, Sr. Advocate
and
Mr. Surendra Kumar Mishra
======================================================
CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE I. A. ANSARI)
3 03-12-2014Heard Mr. Y.V.Giri, learned Senior counsel for the appellants, Mr. Yogesh Chandra Verma, learned Senior counsel for the respondent No.1, and Mr. D.K.Sinha, learned AAG 2, appearing for the State respondent Nos. 2 to 4.
Perused the stay petition (I.A.No. 8908 of 2014) and also the order, dated 11.09.2014, passed in L.P.A.No. 1152 of 2014 arising out of C.W.J.C.No. 4478 of 2013.
Considering the matter in its entirety and in the interest of justice, it is hereby directed that until the next date of listing of the appeal, the operation of the impugned order, dated 19.07.2010, passed in C.W.J.C. No. 10894 of 2010, shall remain stayed. Patna High Court LPA No.1502 of 2014 (3) dt.03-12-2014 2
The respondents shall remain at liberty to move this Court for modification or cancellation of the interim direction.
In terms of the observation and direction, the stay petition (I.A.No. 8908 of 2014) shall stand disposed of.
(I. A. Ansari, J) (Anjana Mishra, J) A.I./-
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