Patna High Court - Orders
The State Of Bihar & Ors vs Urmila Devi on 26 August, 2010
Bench: Chief Justice, Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
LETTERS PATENT APPEAL No.1333 of 2010
IN
CIVIL WRIT JURISDICTION CASE No. 8053 of 2009
WITH
INTERLOCUTORY APPLICATION No. 7534 of 2010
WITH
INTERLOCUTORY APPLICATION No. 7535 of 2010
IN
LETTERS PATENT APPEAL No.1333 of 2010
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THE STATE OF BIHAR & ORS
Versus
URMILA DEVI
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Appearance :
For the Appellants : Mr. Rajesh Kumar Singh, A.C. to AAG-2
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2. 26.8.2010. Interlocutory Application No. 7534 of 2010, Interlocutory Application No. 7535 of 2010 and Letters Patent Appeal No. 1333 of 2010:-
Let notice be issued to the respondent on limitation and stay application as well as for admission and final disposal of the Letters Patent Appeal, to be made returnable on 4th October 2010. Notice will be served through the Court process. The requisites will be filed within one week from today.
Notify on 4th October 2010 along with L.P.A. -2- No. 1189 of 2010 and analogous matters.
(R.M. Doshit, CJ) (Jyoti Saran, J) Pawan/-