Patna High Court - Orders
Smt. Sarita Kumari vs Dr. Dharmendra Singh Gangwar And Ors. on 4 February, 2020
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2094 of 2016
Arising out of
Civil Writ Jurisdiction Case No.8929 of 2011
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Smt. Sarita Kumari
... ... Petitioner/s
Versus
Dr. Dharmendra Singh Gangwar and Ors.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s :
For the Opposite Party/s :
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
3 04-02-2020In view of the stand taken by learned counsel for the parties, the matter is referred to the Lok Adalat.
2. The parties/their counsel are requested to be present before the Lok Adalat on the appointed date.
3. Learned counsel for the parties assisting before the Lok Adalat shall be entitled to the usual admissible fee.
(Ahsanuddin Amanullah, J) Anjani/-
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