Patna High Court - Orders
The State Of Bihar & Ors vs Uday Narain Sharma @ Udai Narain Singh & ... on 1 September, 2016
Author: Hemant Gupta
Bench: Hemant Gupta, Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No. 914 of 2015
Arising out of
Civil Writ Jurisdiction Case No. 945 of 2010
Along with
Interlocutory Application No.3855 of 2015
======================================================
The State of Bihar & Ors.
.... .... Appellant/s
Versus
Raj Kumar Singh & Ors.
.... .... Respondent/s
======================================================
With
Letters Patent Appeal No. 1602 of 2013
Arising out of
Civil Writ Jurisdiction Case No. 10251 of 2009
Along with
Interlocutory Application No.8793 of 2013
======================================================
The State of Bihar & Ors.
.... .... Appellant/s
Versus
Uday Narayan Sharma @ Udai Narain Singh & Ors.
.... .... Respondent/s
======================================================
With
Letters Patent Appeal No. 1605 of 2013
Arising out of
Civil Writ Jurisdiction Case No. 2034 of 2010
Along with
Interlocutory Application No.8823 of 2013
======================================================
The State of Bihar & Ors.
.... .... Appellant/s
Versus
Md. Nabijan
.... .... Respondent/s
======================================================
With
Letters Patent Appeal No. 1574 of 2013
Arising out of
Civil Writ Jurisdiction Case No. 3565 of 2010
Patna High Court LPA No.914 of 2015 (3) dt.01-09-2016
2/6
Along with
Interlocutory Application No.8679 of 2013
======================================================
The State of Bihar & Ors.
.... .... Appellant/s
Versus
Naresh Singh & Anr.
.... .... Respondent/s
======================================================
With
Letters Patent Appeal No. 1567 of 2013
Arising out of
Civil Writ Jurisdiction Case No. 3797 of 2010
Along with
Interlocutory Application No.8589 of 2013
======================================================
The State of Bihar & Ors.
.... .... Appellant/s
Versus
Sri Ram Murti Prasad
.... .... Respondent/s
======================================================
With
Letters Patent Appeal No. 116 of 2014
Arising out of
Civil Writ Jurisdiction Case No. 18664 of 2010
======================================================
The State of Bihar & Ors.
.... .... Appellant/s
Versus
Madan Prasad Thakur & Ors.
.... .... Respondent/s
======================================================
With
Letters Patent Appeal No. 220 of 2014
Arising out of
Civil Writ Jurisdiction Case No. 9716 of 2009
======================================================
The State of Bihar & Ors.
.... .... Appellant/s
Versus
Shyam Kishore Singh & Ors.
.... .... Respondent/s
======================================================
Appearance :
Patna High Court LPA No.914 of 2015 (3) dt.01-09-2016
3/6
(In all the Appeals)
For the Appellant/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE HEMANT GUPTA
And
HONOURABLE MR. JUSTICE AHSANUDDIN
AMANULLAH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE HEMANT GUPTA)
3 01-09-2016Re.: Interlocutory Application No.3855 of 2015 in Letters Patent Appeal No.914 of 2015 The application is for condonation of delay of 135 days in filing of the present Letters Patent Appeal.
For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeal.
Interlocutory Application stands allowed accordingly.
Re.: Interlocutory Application No.8793 of 2013 in Letters Patent Appeal No.1602 of 2013 The application is for condonation of delay of 137 days in filing of the present Letters Patent Appeal.
For the reasons mentioned in the application, we Patna High Court LPA No.914 of 2015 (3) dt.01-09-2016 4/6 find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeal.
Interlocutory Application stands allowed accordingly.
Re.: Interlocutory Application No.8823 of 2013 in Letters Patent Appeal No.1605 of 2013 The application is for condonation of delay of 137 days in filing of the present Letters Patent Appeal.
For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeal.
Interlocutory Application stands allowed accordingly.
Re.: Interlocutory Application No.8679 of 2013 in Letters Patent Appeal No.1574 of 2013 The application is for condonation of delay of 137 days in filing of the present Letters Patent Appeal.
For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Patna High Court LPA No.914 of 2015 (3) dt.01-09-2016 5/6 Letters Patent Appeal.
Interlocutory Application stands allowed accordingly.
Re.: Interlocutory Application No.8589 of 2013 in Letters Patent Appeal No.1567 of 2013 The application is for condonation of delay of 137 days in filing of the present Letters Patent Appeal.
For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeal.
Interlocutory Application stands allowed accordingly.
Re.: Letters Patent Appeals No. 914 of 2015, 1602 of 2013, 1605 of 2013, 1574 of 2013, 1567 of 2013, 116 of 2014 and 220 of 2014 Learned counsel for the parties agree that the matter in issue is pending consideration before the larger Bench in L.P.A. No.1568 of 2011 (The State of Bihar & Ors. Vs. Smt. Asha Sharma).
In view of the said fact, all the appeals are adjourned Patna High Court LPA No.914 of 2015 (3) dt.01-09-2016 6/6 sine die to await the decision of the Full Bench in L.P.A. No.1568 of 2011.
(Hemant Gupta, J.) (Ahsanuddin Amanullah, J.) Anand Kr.
U