Patna High Court - Orders
Akbari Talak @ Akabri Talak vs The State Of Bihar on 15 January, 2024
Author: Purnendu Singh
Bench: Purnendu Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18090 of 2023
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Akbari Talak @ Akabri Talak
... ... Petitioner/s
Versus
The State of Bihar & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ranjeet Choubey, Advocate
For the State : Mr. Pankaj Kumar, SC-12
Mr. Kamlesh Kishore, AC to SC-12
For S.E.C. : Mr. Ravi Ranjan, Advocate
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL ORDER
2 15-01-2024Heard Mr. Ranjeet Choubey, learned counsel appearing on behalf of the petitioner; Mr. Kamlesh Kishore, learned AC to SC-12 appearing on behalf of the State and Mr. Ravi Ranjan, learned counsel for the State Election Commission.
2. Learned counsel appearing on behalf of the petitioner informs that similar matter arising out of order dated 16.08.2023 passed by the State Election Commissioner is to be heard on 29.01.2024.
3. Mr. Ravi Ranjan, learned counsel for the State Election Commission informs that he will file counter affidavit before 29.01.2024.
Patna High Court CWJC No.18090 of 2023(2) dt.15-01-2024 2/2
4. Re-notify the present writ petition on 29.01.2024 along with CWJC No. 14245 of 2023 (Purnendu Singh, J) Niraj/-
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