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Patna High Court - Orders

The State Of Bihar & Ors vs Ram Sewak Mandal & Ors. on 20 March, 2013

Author: Jyoti Saran

Bench: Jyoti Saran

        Patna High Court C. REV. No.369 of 2012 (4) dt.20-03-2013




                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                            Civil Review No.369 of 2012
                                                          In
                                    Civil Writ Jurisdiction Case No. 3986 of 2002
                     ======================================================
                     The State of Bihar & Ors
                                                                            .... .... Petitioner/s
                                                       Versus
                     Ram Sewak Mandal & Ors.
                                                                       .... .... Opposite Party/s
                     ======================================================
                     Appearance :
                     For the Petitioner/s    : Mr. Sanjay Prakash Verma, AC to GA-3
                     ======================================================
                     CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
                     ORAL ORDER

4    20-03-2013

Perused the office notes.

As prayed, three weeks' final time is granted to the learned counsel appearing for the petitioners to carry out the order dated 30.1.2013 passed by the Lawazima Board, failing which this application shall stand rejected without further reference to the Bench.

(Jyoti Saran, J) SKPathak/-