Patna High Court - Orders
Kameshwar Narayan Roy vs The State Of Bihar & Ors on 13 April, 2015
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9558 of 2008
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Kripa Narayan Roy
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.9767 of 2008
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Kameshwar Narayan Roy
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.9558 of 2008)
For the Petitioner/s : Mr. Gajendra Kumar Jha
Mr. Sushil Kumar Jha
For the Respondent/s :
(In CWJC No.9767 of 2008)
For the Petitioner/s : Mr. Gajendra Kr.Jha
Mr. Bam Bahadur Jha
Mr. Sushil Kr.Jha
For the Respondent/s :
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
3 13-04-2015Sri Gajendra Kumar Jha, learned counsel for the petitioners, in presence of learned State Counsel, submits that his brief has been misplaced and he is taking steps for reconstructing the brief, and as such, a prayer is being made for adjourning the case.
As prayed, list both the aforesaid cases after one week.
(Rakesh Kumar, J) Praful/-
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