Patna High Court - Orders
Rama Nand Singh vs The State Of Bihar And Ors on 6 February, 2019
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2080 of 2018
In
Civil Writ Jurisdiction Case No.14663 of 2017
======================================================
Rama Nand Singh son of Udit Narayan Singh, resident of village+ P.O.
Mango, Police Station Khaira, District Munger.
... ... Petitioner/s
Versus
The State Of Bihar and Ors
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.Mukul Prasad
For the Opposite Party/s : Mr.Durgesh Nandan - AAG 14
======================================================
CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
4 06-02-2019The learned counsel for the opposite parties seeks to file show cause, which is taken on record.
The learned counsel for the petitioner submits that the order of this Court, disobedience whereof has been complained of, has been complied with, hence, the petitioner does not wish to press the present contempt petition.
Accordingly, the present contempt petition is dismissed as not pressed.
(Mohit Kumar Shah, J) Tiwary/-
U