Patna High Court - Orders
Ram Naresh Dubey & Anr. vs State Of Bihar & Anr on 7 August, 2014
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.6410 of 2013
In
Civil Writ Jurisdiction Case No. 3881 of 2013
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Ram Naresh Dubey & Anr.
.... .... Petitioners
Versus
The State of Bihar & Anr
.... .... Opposite Parties
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Appearance :
For the Petitioners : Mr. Binod Bihari Singh
For the Opposite Parties : Mr. Kundan Bhadur Singh
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
3 07-08-2014I.A. No. 9349 of 2013 The interlocutory application i.e. I.A. No. 9349 of 2013 has been filed with a prayer for condoning delay in filing restoration petition.
After hearing and considering the grounds set forth in the petition, same is allowed.
Delay in filing restoration petition stands condoned. M.J.C. No. 6410 of 2013 Heard learned counsel for the petitioners and learned AC to SC -22.
The present petition has been filed with a prayer to restore CWJC No. 3881 of 2013, which stood dismissed due to part non compliance of peremptory order dated 25/2/2013.
After hearing the parties and considering the grounds Patna High Court MJC No.6410 of 2013 (3) dt.07-08-2014 2/2 set forth in the petition, same is allowed.
Let CWJC No. 3881 of 2013 be restored to its original file, provided remaining defects may be removed within a period of 10 days.
(Rakesh Kumar, J) Praful/-
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