Patna High Court - Orders
The State Of Bihar & Ors vs Arun Kumar Srivastav & Anr on 20 July, 2012
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.1902 of 2012
With
Interlocutory Application No.1903 of 2012
With
Interlocutory Application No.4493 of 2012
In
Letters Patent Appeal No.332 of 2012
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The State of Bihar & Ors .... .... Appellants
Versus
Arun Kumar Srivastav & Anr .... .... 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 THE CHIEF JUSTICE)
6. 20-07-2012Interlocutory Application No.4493 of 2012:
Leave to annex the affidavit made by Smt. Bimla Devi and the death certificate.
This Application is made by the appellant State of Bihar under Order 22 Rule 4 C.P.C. for substituting the heirs and legal representatives of the deceased respondent no.1 in Letters 2 Patna High Court LPA No.332 of 2012 (6) dt.20-07-2012 2/2 Patent Appeal No.332 of 2012.
Learned counsel Mr. Ray Shivaji Nath appears for the appellant. He has produced copy of the affidavit made by the wife of the deceased-respondent no1, Bimla Devi, and the copy of the death certificate. The respondent no.1 Arun Kumar Srivastav has passed away on 17th November 2011.
Deceased respondent no.1 be substituted by his heirs and legal representatives named in paragraph 2 of the Application.
Interlocutory Application stands disposed of. The cause title of the Letters Patent Appeal and the Interlocutory Applications will be accordingly amended in red ink within one week from today.
Letters Patent Appeal No.332 of 2012, I.A. No.1902 of 2012 and I.A. No.1903 of 2012:
Issue notice to the respondent Nos. 1(i) to 1(iv) for hearing on Limitation Petition and for hearing and final disposal of the Letters Patent Appeal and the Stay Petition, to be made returnable on 2nd November 2012.
Notice will be served through registered post with A/d. Requisites will be filed within ten days from today.
(R.M. Doshit, CJ) (Ahsanuddin Amanullah, J) Pawan/-