Patna High Court - Orders
Rama Nand Singh vs Naga Singh & Ors on 13 January, 2010
Author: C.M. Prasad
Bench: C.M. Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
FA No.165 of 1976
RAMA NAND SINGH
Versus
NAGA SINGH & ORS
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54 13.01.2010Perused the report dated 07.01.2010 of the Registrar General. The Registrar General has submitted in compliance to this Court's order dated 4.11.2009 with regard to fixing the responsibility regarding the matter as discussed therein.
The Registrar General has stated that he could not be able to fix the responsibility specifically due to reason that explanation of the concerned Assistant Shri Ram Kumar Singh who is on leave in connection with his treatment in Delhi could not be obtained.
In the circumstances, the Registrar General is directed to obtain the explanation from the concerned Assistant i.e. Shri Ram Kumar Singh after return from the leave and thereafter, he will submit his report fixing the specific responsibility.
The report is directed to be submitted within eight weeks of the return of the said Ram Kumar Singh from his leave.
(C.M. Prasad, J.) Ravi/-