Patna High Court - Orders
The State Of Bihar & Ors vs Amar Nath Singh on 28 June, 2013
Bench: Chief Justice, Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1521 of 2012
In
Civil Writ Jurisdiction Case No. 10869 of 2010
With
Interlocutory Application No. 6385 of 2012
And
Interlocutory Application No. 6386 of 2012
In
Letters Patent Appeal No.1521 of 2012.
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The State of Bihar & Ors
.... .... Appellant/s
Versus
Amar Nath Singh
.... .... Respondent/s
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Appearance:
For the Appellant/s : Mr. Pushkar Narain Shahi, AAG 14 &
Mr. Mritunjay Kumar, AC to AAG 14.
For the Respondent/s : Mr. Sourendra Pandey, Advocate.
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
7 28-06-2013Re. Interlocutory Application No. 6385 of 2012.
Delay of 249 days occurred in filing the Letters Patent Appeal is condoned.
Interlocutory Application stands disposed of. Re. Letters Patent Appeal No. 1521 of 2012.
Admit.
Re. Interlocutory Application No. 6386 of 2012.
Pending the Appeal, there shall be interim stay of Patna High Court LPA No.1521 of 2012 (7) dt.28-06-2013 2/2 operation and implementation of the impugned order dated 9 th November 2011 made by the learned single Judge in CWJC No. 10869 of 2010.
(R.M. Doshit, CJ) (Ashwani Kumar Singh, J) Dilip.