Patna High Court - Orders
Budhi Ram Singh Yadav @ Bidhi vs The State Of Bihar & Ors on 16 March, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.3164 of 2009
BUDHI RAM SINGH YADAV @ BIDHI RAM SINGH
Versus
THE STATE OF BIHAR & ORS
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2 16.3.2009Heard counsel for the parties.
Counsel for the petitioner prays for and is allowed to implead District Fisheries Officer, Buxar and Buxar Matasya Jivi Sahyog Samiti as respondent nos. 6 & 7 respectively to this application.
Issue notice to the newly added respondent no.7 both by under ordinary process and registered cover, requisites etc. for which must be filed within one week, failing which this application, as against the concerned respondent, shall stand rejected without further reference to a Bench.
Counsel for the State in the meantime must also file his comprehensive counter affidavit.
List this case after four weeks as a tied up matter.
Rsh (Mihir Kumar Jha, J.)