Patna High Court - Orders
Anjani Kumar Jha vs The State Of Bihar & Ors on 26 August, 2008
Author: Kishore K. Mandal
Bench: Kishore K. Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.567 of 2008
ANJANI KUMAR JHA
Versus
THE STATE OF BIHAR & ORS
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For the appellant : Mrs. Shail Kumari Jha, Advocate
For the respondents : None
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PRESENT
Hon'ble the Chief Justice
&
Hon'ble Mr. Justice Kishore K. Mandal
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Dated, the 26th August, 2008
As a matter of fact, we fail to fathom any reason in the appellant filing an appeal from the order dated 04th July, 2008, which, in fact, is not adverse to the appellant. The Single Judge has directed the Divisional Commissioner, Munger to consider the appellant 's case and pass appropriate order based on recommendation made with regard to issuance of licence to the appellant.
2. We find no justification to admit this appeal. It is dismissed in limine.
3. We, however, observe that if pursuant to the order passed by the Single Judge on 04th July, 2008, no decision has been taken so far by the Divisional Commissioner, Munger, he shall take -2- decision in this regard, as early as possible, and preferably within three months from the date of production of the order of this court.
R.M. Lodha, CJ Kishore K. Mandal, J.
sunil