Patna High Court - Orders
Kumari Rashmika vs The State Of Bihar & Ors on 18 May, 2013
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.889 of 2009
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Kumari Rashmika wife of Arbind Kumar Thakur, resident of village
Bhagwatpur, Police Station Sarairanjan, Dist. Samastipur.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Lalit Kumar Rajak, Deputy Superintendent of Education, Samastipur.
3. Upendra Choudhary, Block Education officer, Sarai Ranjan Block
District Samastipur.
4. Ramendra Ray, Co-ordinator Bharti Shiksha Samiti Bishambhar Sadan,
Basisth Narayan Path , Kadam Kuan Patna.
5. Jay Krishna Jha, District Co-ordinator Bharti Shiksha Samiti Sundram
Bhawan, Vivek Bihar, Mohanpur Road, Samastipur.
6. Poonam Kumari wife of Om Prakash Bhagat Warden Kasturba Gandhi
Girls School, Bathua Bujurg Block Sarai Ranjan, Dist. Samastipur.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : None
For the Respondent/s : Mr. (Sc-15)
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
MANDAL
ORAL ORDER
6 18-01-2013Nobody appears on behalf of the petitioner to press this application. Learned AC to SC- 15 for the State is present.
Heard.
Learned counsel for the State informs the Court that the present application arises out of an interim order passed by this Court in CWJC No. 9902 of 2008 which subsequently was dismissed.
From the marginal note(s) also it appears that the CWJC No. 9902 of 2008 has been dismissed for non-prosecution Patna High Court MJC No.889 of 2009 (6) dt.18-01-2013 Page 2 /2 on 22.06.2011. That seems to be the reasons for non- appearance of the petitioner to press this application. Consequently, the application is dismissed for non-prosecution.
(Kishore Kumar Mandal, J) Shyam/-