Patna High Court - Orders
Reghbendra Prasad vs Bihar State Electricity Board on 22 December, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
MJC No.3167 of 2010
REGHBENDRA PRASAD
Versus
BIHAR STATE ELECTRICITY BOARD
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3. 22.12.2010Mr. Ajay Kumar for the petitioner, and Mr. Vinay Kirti Singh for the Bihar State Electricity Board, are present. Learned counsel for the Board submits that the Board's appeal against the judgment in question has been rejected by a Division Bench of this Court. In that view of the matter, as prayed for by him, six weeks' time is granted to comply with the order and report compliance by filing a show-cause to make payment as contemplated by order. The affidavit shall be accompanied by a copy of the order of the appeal court.
Put up after two months. The time in the meanwhile may be utilised by the parties for completion of pleadings.
Vinay/ ( S. K. Katriar ,J. )