Patna High Court - Orders
The State Of Bihar & Ors vs Smt. Bimla Devi & Ors. on 26 November, 2012
Author: Ahsanuddin Amanullah
Bench: Chief Justice, Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.332 of 2012
In
Civil Writ Jurisdiction Case No. 10649 of 2010
With
Interlocutory Application No. 1903 of 2012
In
Letters Patent Appeal No. 332 of 2012
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The State of Bihar & Ors .... .... Appellants
Versus
Smt. Bimla Devi & Ors. .... .... Respondents
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Appearance :
For the Appellants : Mr. Ray Shivaji Nath, AAG 3.
Mr. Saptashwa Singh, A.C. to AAG 3.
For the Respondent No. 2: Mr. Rakesh Kumar Singh, Advocate.
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH)
8 26-11-2012Though served, nobody appears on behalf of the respondents no. 1(i) to 1(iv).
Admit.
Re. Interlocutory Application No. 1903 of 2012:
Rule.
To be heard with the Appeal.
During pendency of the Appeal, there shall be stay of the operation of the order dated 14th November 2011 passed by the learned single Judge in CWJC No. 10649 of 2010.
Issue notice of admission and stay to the respondents no. 1(i) to 1(iv). Notice shall be issued through Court process. Requisites etc. for the same must be filed within two weeks from today.
(R.M. Doshit, CJ) Sujit/- (Ahsanuddin Amanullah, J)