Patna High Court - Orders
Balinder Singh vs The State Of Bihar Through Its Chief ... on 12 December, 2014
Author: V.N. Sinha
Bench: V.N. Sinha, Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.277 of 2013
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Balinder Singh
.... .... Petitioner
Versus
The State of Bihar and others
.... .... Respondents
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Appearance :
For the Petitioner : Mr.
For the State : Mr.
For the Union of India : Mr.
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CORAM: HONOURABLE MR. JUSTICE V.N. SINHA
and
HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE V.N. SINHA)
28 12-12-2014In view of the instructions received by the Assistant Solicitor General that the Government has initiated the process of consultation for ensuring verification of data with the service providers, matter is required to be adjourned by three weeks.
Put up on 09.01.2015 at 2:15 P.M. under the same heading.
(V.N. Sinha, J) (Ahsanuddin Amanullah, J) P.K.P. U T