Patna High Court - Orders
Smt. Urmila Devi vs The State Of Bihar on 20 August, 2025
Author: Partha Sarthy
Bench: Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.541 of 2025
In
Civil Writ Jurisdiction Case No.13568 of 2015
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Smt. Urmila Devi
... ... Appellant/s
Versus
The State of Bihar & Ors.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Sanjeev Kumar Mishra, Sr. Advocate
Mr. Mohit Agarwal, Advocate
Ms. Adya Pandey, Advocate
For the Respondent/s :
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
4 20-08-2025Re: I.A. No. 2 of 2025 The present Interlocutory Application has been filed under Section 5 of the Limitation Act for condonation of delay of 5 days caused in preferring the Letters Patent Appeal.
2. Office to issue notice to Respondent Nos. 6 to 20 through ordinary process as well as Registered Cover with A.D, subject to steps being taken by the applicant/appellant within a Patna High Court L.P.A No.541 of 2025(4) dt.20-08-2025 2/2 period of two weeks from today.
7. If the steps are taken within the stipulated time, rule is made returnable on 10.09.2025.
(Vipul M. Pancholi, CJ) (Partha Sarthy, J) P.K.P./-
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