Patna High Court - Orders
The State Of Bihar & Ors vs Md. Daud & Ors on 22 October, 2014
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta, Ravi Ranjan
Patna High Court LPA No.1296 of 2000 (6) dt.22-10-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1296 of 2000
In
Civil Writ Jurisdiction Case No. 4255 of 99
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Md. Daud & Ors
.... .... Respondent/s
======================================================
CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
DATTA
and
HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA)
6 22-10-2014As prayed for, six weeks' time is allowed to learned counsel for the appellants to take steps for fresh service of notices upon respondent Nos. 1 to 9 both under ordinary process and registered cover with A/D, failing which the memo of appeal shall stand rejected without further reference to a Bench.
(Ramesh Kumar Datta, J)
spal/- (Dr. Ravi Ranjan, J)
U