Patna High Court - Orders
Dr. Sitaram Singh vs Bharti Airtel Ltd. & Ors on 27 April, 2017
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4807 of 2013
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Dr. Sitaram Singh
.... .... Petitioner/s
Versus
Bharti Airtel Ltd. & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
3 27-04-2017This matter has been listed under the heading "For Orders (On Office Notes).
The office note dated 26.04.2017 reflects that out of notices issued to respondent nos. 1 to 3, respondent nos. 1 and 2 have entered appearance through their lawyer. However, notices on behalf of respondent no.3, has been received by his brother.
Hence, as prayed for, three weeks' time is allowed to the learned counsel for the petitioner to file affidavit of jointness of respondent no.3 with his brother.
(Dinesh Kumar Singh, J) Ashwini/-
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