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The State Of Bihar vs Pintoo Yadav &Amp; Ors on 29 November, 2010

Author: Mridula Mishra

Bench: Mridula Mishra

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                              G. APP. (DB) No.38 of 2010
                                  THE STATE OF BIHAR
                                            Versus
                                  PINTOO YADAV & ORS
                                         -----------

04.   29.11.2010

A notice has been issued on the respondents in the limitation matter, which has duly been served. However, no one appears on behalf of the respondent.

Considering the reason assigned in the limitation petition, the delay of 45 days in filing Government Appeal is condoned.

Let this matter be listed under the heading "For Admission".

(Mridula Mishra, J.) (Dharnidhar Jha, J.) SKM