Patna High Court - Orders
Raj Kumari Shashi Singh & Anr vs The State Of Bihar & Ors on 22 January, 2010
Author: V.N.Sinha
Bench: V.N.Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.1116 of 2010
RAJ KUMARI SHASHI SINGH & ANR .
Versus
THE STATE OF BIHAR & ORS .
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02. 22.01.2010As prayed for by the State counsel, put up this matter after four weeks in the general list maintaining its seriatim as per the date of filing so as to enable the State counsel to file counter affidavit. From the averments made in the writ application there does not appear to be any eminent threat of dispossession to the petitioners, in the circumstances, no interim order is required to be passed, at this stage. It goes without saying that if the petitioners have any threat of dispossession, it shall be open for them to mention the matter before this Court.
(V.N.Sinha, J.) Rajesh/