Patna High Court - Orders
Syed Irteza @ Syed Irtaza Hussain vs The State Of Bihar on 16 October, 2019
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.64240 of 2019
In
CRIMINAL MISCELLANEOUS No.43458 of 2019
Arising Out of PS. Case No.-717 Year-2016 Thana- SIWAN COMPLAINT CASE District-
Siwan
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Syed Irteza @ Syed Irtaza Hussain, son of Dr. Saiyed Akbar Hussain, resident
of Vill.- Chapra Bujurg, P.S.- Hussainganj, District- Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar
2. Dr. Jahid Hussain S/O- Nurul Haq (Principal Z.H.Unani Medical College
and Hospital, Siwan) Resident of Village- Sharif Colony, M.M. Nagar, P.S.-
Siwan Town, District- Siwan.
3. Abrar Ahmad @ Ibrar Ahmad S/O- Late Abdul Quadir, Ex Clerk, Z.H.
Unani Medical College and Hospital, Siwan at Nawalpur, Resident of
Village- Harihans, P.S.- Hussainganj, District- Siwan.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Prabhakar Singh
For the Opposite Party/s : Mr. Akbar Ali
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
2 16-10-2019This petition has been filed for restoration of Cr. Misc. No. 43458 of 2019 which stood dismissed for non-compliance of the order dated 17.07.2019.
For the reasons stated in the application, the prayer is allowed.
Cr. Misc. No. 43458 of 2019 is restored to its original file.
Learned counsel for the petitioner is permitted Patna High Court CR. MISC. No.64240 of 2019(2) dt.16-10-2019 2/2 to remove the defects, as pointed out by the Stamp Reporter within a period of four weeks from today.
List this case for admission thereafter.
(Ashutosh Kumar, J) Shageer/-
U T