Patna High Court - Orders
Methodist Church In India Through Its ... vs The State Of Bihar & Ors on 23 November, 2016
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
Patna High Court MJC No.2899 of 2016 (4) dt.23-11-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2899 of 2016
In
Civil Writ Jurisdiction Case No. 11458 of 2013
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Methodist Church In India Through Its District Superintendent Of
Shahabad, Ara & Anr
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Opp.Parties.
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Appearance :
For the Petitioner/s : Mr. Makardhwaj Upadhyay
For the Respondent/s : Mr. Md. Nashrul Hoda Khan, SC-1
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
MANDAL
ORAL ORDER
4 23-11-2016Mr. Rajendra Narain, Sr. Advocate, for the petitioners and Mr. Md. Nashrul Hoda Khan SC-1 for the State are present.
A supplementary affidavit is filed on behalf the petitioners enclosing therewith the tracking report of the Speed Post through which notices were directed to be issued on opposite parties. It is stated with reference to Annexure-6 series thereof that notices have been served on opposite party nos. 2 to 6. However, a show cause on behalf of the opposite party No.4 has only been filed. Learned SC-1 states that he shall represent all the opposite parties of the present case and would file a further show cause on behalf of other opposite parties.
Let such show cause be filed within ten days. List this matter after two weeks under the heading 'For Admission'.
(Kishore Kumar Mandal, J) Shyam/-
U