Patna High Court - Orders
The State Of Bihar And Ors vs Kripa Shankar Singh on 27 February, 2020
Bench: Hemant Kumar Srivastava, Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1381 of 2018
In
Civil Writ Jurisdiction Case No.8913 of 2008
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The State Of Bihar and Ors
... ... Appellants.
Versus
Kripa Shankar Singh
... ... Respondent.
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Appearance :
For the Appellants : Mr. Sudish Kumar, AC To PAAG- 2
For the Respondent : Mr. Ranjay Kumar Patel, Advocate.
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
and
HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA)
5 27-02-2020I.A. No.8198 of 2018:
Heard.
The above stated I.A. No.8198 of 2018 has been filed on behalf of the appellants, under Section 5 of the Limitation Act, for condonation of delay of 93 days in filing the instant appeal.
On the grounds averred in the above stated I.A. No.8198 of 2018, the delay in filing the instant appeal is, hereby, condoned and I.A. No.8198 of 2018 stands disposed of.
Let this matter be listed under the heading "For Admission" on 06.03.2020.
(Hemant Kumar Srivastava, J) ( Rajendra Kumar Mishra, J) P.S./-
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