Patna High Court - Orders
Md. Shahnawaz Ali & Anr. vs The State Of Bihar & Ors on 12 August, 2015
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 10910 of 2013
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Md. Shahnawaz Ali & Anr.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Md. Shahnawaz Ali
For the Respondent/s : AC to GP - 27
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
4. 12-08-2015Learned counsel for petitioners, in presence of learned A.C. to Govt. Pleader - 27, makes a prayer for adjourning the case for two weeks, since in this case, an interlocutory application is required to be filed for allowing the petitioners to implead some persons, as party-respondent.
As prayed, two weeks' time is granted. If within two weeks such petition is filed, office is required to place this matter under the heading "For Orders On Petitions" immediately thereafter.
(Rakesh Kumar, J.) Anay U