Patna High Court - Orders
The State Of Bihar &Ors vs Md.Taiyab & Anr on 14 May, 2009
Author: S K Katriar
Bench: S K Katriar
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.789 of 2006
STATE OF BIHAR & ORS
Versus
SUBHASH CHANDRA SHUKLA & ORS
With
LPA No.951 of 2007
THE STATE OF BIHAR & ORS
Versus
VIJAY KUMAR SHARMA & ORS
With
LPA No.953 of 2007
THE STATE OF BIHAR &ORS
Versus
MD.TAIYAB & ANR
With
LPA No.954 of 2007
THE STATE OF BIHAR & ORS
Versus
NAGENDRA PRASAD SINGH
With
LPA No.956 of 2007
THE STATE OF BIHAR & ORS
Versus
LALBABU KUMAR SINGH
With
LPA No.1076 of 2007
THE STATE OF BIHAR & ORS
Versus
RAM NARAYAN ROY
With
LPA No.915 of 2007
THE STATE OF BIHAR & ORS
Versus
RAMESH MISHRA & ORS
With
LPA No.962 of 2006
THE STATE OF BIHAR & ORS
Versus
JAGARNATH PASWAN & ORS
With
CWJC No.6977 of 2000
SIYARAM SHARMA
Versus
THE STATE OF BIHAR & ORS
With
CWJC No.7304 of 2000
SACHCHIDANAND SINGH & ORS
Versus
THE STATE OF BIHAR & ORS
With
CWJC No.4035 of 2005
ASHOK KUMAR PANDEY
2
Versus
THE STATE OF BIHAR & ORS
With
CWJC No.16418 of 2004
KISHOR PANDEY
Versus
THE STATE OF BIHAR & ORS
With
CWJC No.13651 of 2005
DEO NANDAN PODDAR & ANR
Versus
THE STATE OF BIHAR & ORS
With
CWJC No.3264 of 2006
DINESH KUMAR MISTIRY
Versus
THE STATE OF BIHAR & ORS
With
CWJC No.3372 of 2006
AJIT MANDAL
Versus
THE STATE OF BIHAR & ORS
With
CWJC No.10796 of 2000
RABINDRA NATH PRASAD
Versus
THE STATE OF BIHAR & ORS
With
MJC No.2235 of 2007
RAJ NARAYAN SINGH & ORS
Versus
THE STATE OF BIHAR & ORS.
With
MJC No.628 of 2008
RAM SUDISHTA SINGH & ORS
Versus
THE STATE OF BIHAR & ORS
With
MJC No.1246 of 2006
CHANDESHWAR PRASAD & ORS
Versus
THE STATE OF BIHAR & ORS
With
MJC No.914 of 2008
SAMBHU YADAV
Versus
THE STATE OF BIHAR & ORS
With
MJC No.169 of 2008
PRAMOD KUMAR
Versus
THE STATE OF BIHAR & ORS
With
3
MJC No.1628 of 2006
SARVESH PRASAD & ORS
Versus
THE STATE OF BIHAR & ORS
With
MJC No.167 of 2008
AJAY KUMAR
Versus
THE STATE OF BIHAR & ORS
With
MJC No.1279 of 2006
SHIV KUMAR SINGH & ORS
Versus
THE STATE OF BIHAR & ORS
With
MJC No.1278 of 2006
CHANDESHWAR PRASAD SINGH
Versus
THE STATE OF BIHAR
With
LPA No.288 of 2008
PREM KUMAR SINHA & ORS
Versus
THE STATE OF BIHAR &ORS
With
MJC No.1802 of 2006
RAM CHANDRA SINGH
Versus
THE STATE OF BIHAR & ORS
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22- 14.5.2009 The learned Advocate General, learned Additional Advocate General No.II, and M/s Jitendra Kumar Roy, Mr. Rajesh Kumar Singh, and Mr. Hemant Kumar Karn, learned counsel appearing on behalf of the petitioners in the analogous writ petitions are present. Learned counsel for the parties submit in one voice that the pleadings are complete and these cases are ready for final disposal. 4
2. In that view of the matter, put up on 22.6.2009 under the heading 'To be mentioned' to fix a date for final disposal, along with all the interlocutory applications. The time in the meanwhile may be utilised by the parties for completion of pleadings.
(S K Katriar, J.) (Kishore K. Mandal, J.) S.K.Pathak/