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Patna High Court - Orders

Ahmad Ashfaque Karim vs The State Of Bihar Through Vigilance on 13 September, 2013

Author: Hemant Kumar Srivastava

Bench: Hemant Kumar Srivastava

      Patna High Court Cr.Misc. No.30992 of 2013 (2) dt.13-09-2013




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.30992 of 2013
                   ======================================================
                   Ahmad Ashfaque Karim
                                                                      .... .... Petitioner/s
                                                    Versus
                   The State Of Bihar Through Vigilance
                                                                 .... .... Opposite Party/s
                   ======================================================
                                                     with
                                  Criminal Miscellaneous No.32011 of 2013
                   ======================================================
                   Tanvir Alam @ Tanwir Alam
                                                                      .... .... Petitioner/s
                                                    Versus
                   The State Of Bihar Through Vigilance
                                                                 .... .... Opposite Party/s
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
                   SRIVASTAVA
                   ORAL ORDER

2   13-09-2013

Call for the clear carbon copy of the case diary of Shastri Nagar P.S. Case No. 213 of 2013 corresponding to Special Case No. 32 of 2013 from the court of Special Judge, Vigilance-I, Patna and list these matters after receipt of the same.

Learned counsel for the petitioners submits that this order should be communicated to concerned court through fax at the cost of the petitioners and accordingly, the office is directed to communicate this order to the concerned court through fax at the cost of the petitioners.

(Hemant Kumar Srivastava, J) SHAHZAD/-