Patna High Court - Orders
Devendra Prasad Yadav vs The State Of Bihar Through Its Chief ... on 24 January, 2018
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2549 of 2017
In
Civil Writ Jurisdiction Case No. 1840 of 2016
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Devendra Prasad Yadav
.... .... Petitioner/s
Versus
The State of Bihar Through Its Chief Secretary Govt. of Bihar, Patna
Namely Mr. Anjani Kumar Singh & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ram Niwas Prasad
For the Respondent/s : Mr. Khurshid Alam - Aag 12
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
4 24-01-2018Learned counsel appearing for the opposite parties points out that order of this Court has already been complied with by the concerned authority as it is evident from perusal of page-22 of show cause filed on behalf of the opposite parties.
Learned counsel for the petitioner submits that the copy of show cause of opposite parties has not been served to him and he is not aware as to whether the order of this Court has been complied with or not. However, he seeks one week time to verify this fact that the order of this Court has been complied with or not.
Learned counsel appearing for the opposite parties must serve copy of show cause to the learned counsel appearing for the petitioner within course of the day.
Let this matter be listed on 31.01.2018, under the same heading.
(Hemant Kumar Srivastava, J) N.K/-
U Patna High Court MJC No.2549 of 2017 (4) dt.24-01-2018 2/2