Patna High Court - Orders
Shail Muni Kuer vs The State Of Bihar & Ors on 9 February, 2017
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1737 of 2015
In
Civil Writ Jurisdiction Case No. 16873 of 2013
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Shail Muni Kuer W/o Late Ramashish Dubey, Resident of Mohalla- Pithan
Toli, Sasaram Ward No.22, P.S.- Sasaram, District- Rohtas.
.... .... Petitioner
Versus
1. The State of Bihar
2. Mr. Amrit Lal Mina, the Principal Secretary, Urban Development
Department, Govt. of Bihar, Patna.
3. Ms. Naziya Begam through its the Chairman, Nagar Parisad, Sasaram.
4. Mr. Rajiv Ranjan Prakash, the Executive Officer, Nagar Parishad,
Sasaram.
5. Ms. Naziya Begam, the Chairman, Nagar Parisad, Sasaram, District-
Rohtas.
.... .... Opposite Parties
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Appearance :
For the Petitioner/s : Mr. Deepak Kumar
For the Opp. Parties : Mr. Kumari Amrita
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR
TRIPATHI
ORAL ORDER
2 09-02-2017Order has been complied with.
Contempt application is disposed of.
(Ajay Kumar Tripathi, J.) S.Kumar/-
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