Patna High Court - Orders
Md. Shkeel Ansari vs Union Of India & Ors on 16 July, 2012
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta
Patna High Court CWJC No.12278 of 2012 (2) dt.16-07-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12278 of 2012
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Md. Shkeel Ansari
.... .... Petitioner/s
Versus
Union Of India & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Gyanand Roy
For the Respondent/s : Mr. Roy Shivaji Nath Aag3
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CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
DATTA
ORAL ORDER
2 16-07-2012As prayed for by learned counsels for the State and for the Accountant General, Bihar, put up after four weeks in the main list to enable them to file their respective counter affidavits. Learned counsel for the State should ensure that the counter affidavit is filed on behalf of the District Rural Development Agency, Purnea as its Chief Executive Officer-cum-Deputy Development Commissioner is the officer of the State Government within the same period.
(Ramesh Kumar Datta, J) spal/-