Patna High Court - Orders
Bihar State Goshala Pinjarapol vs State Of Bihar & Ors on 30 August, 2013
Author: Navin Sinha
Bench: Navin Sinha, Vikash Jain
Patna High Court MJC No.844 of 2007 (2) dt.30-08-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.844 of 2007
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Bihar State Goshala Pinjarapol .... .... Petitioner/s
Versus
State Of Bihar & Ors .... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Rajni Kant Jha
For the Respondent/s : Mr. (Aag1)
Mr. Chandra Mohan Singh
Mr. Prakash Mahto
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CORAM: HONOURABLE MR. JUSTICE NAVIN SINHA
and
HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE NAVIN SINHA)
2 30-08-2013This matter has been listed under the heading Orders (Office Notes) with the defect that second copy of the show cause filed on behalf of Opposite party no. 3 is not on record.
We considered it proper to peruse the record. The direction in the writ petition was only to dispose the representation.
The single copy of the show cause filed on behalf of Opposite party no. 3 states that after hearing the petitioner, Opposite party no. 3 has disposed the representation by speaking order dated 26.6.2007 communicated to all the concerned authorities including the petitioner on 27.6.2007.
We are not inclined to keep this mater pending as a statistic for procedural and technical compliance when substantially nothing survives for adjudication in the contempt application which has become infructuous after compliance.
The MJC application is disposed as infructuous.
(Navin Sinha, J)
Snkumar/- (Vikash Jain, J)