Patna High Court - Orders
Brinda Prasad Lall vs The Bihar State Housing Board& on 2 July, 2012
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
Patna High Court CWJC No.12862 of 2002 (10) dt.02-07-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12862 of 2002
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Ashok Kumar Shrivastava.
.... .... Petitioner/s
Versus
The Bihar State Housing Board&
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Deva Kumar Pd.Sinha
For the Respondent/s : Mr. (Gp9)
Mr. Shravan Kumar
Mr. Rajiv Nayan Singh
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR
TRIPATHI
ORAL ORDER
10 02-07-2012I.A. No. 4173 of 2009 is allowed. Respondent no. 9 Smt. Indu Devi wife of Dhananjay Singh is restored as a party respondent to this writ application as she is a necessary party. This is being done under the circumstances which have been offered by way of explanation which led to her deletion from the array of respondents.
As prayed for, petitioner is directed to take steps for service of notice upon respondent no. 9 both under registered cover with A/D as well as under ordinary mode for which necessary requisites must be filed within four weeks, failing which this writ application shall stand dismissed as against respondent no. 9 without further reference to the Bench.
Amin/- (Ajay Kumar Tripathi, J)
Patna High Court CWJC No.12862 of 2002 (10) dt.02-07-2012