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Devendra Prasad Yadav vs The State Of Bihar Through Its Chief ... on 20 September, 2017

Author: Hemant Kumar Srivastava

Bench: Hemant Kumar Srivastava

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Miscellaneous Jurisdiction Case No.2549 of 2017
                                                          In
                                    Civil Writ Jurisdiction Case No. 1840 of 2016
                     ======================================================
                     Devendra Prasad Yadav
                                                                            .... .... Petitioner/s
                                                       Versus
                     The State of Bihar Through Its Chief Secretary Govt. of Bihar, Patna
                     namely Mr. Anjani Kumar Singh & Ors
                                                                           .... .... Respondent/s
                     ======================================================
                     Appearance :
                     For the Petitioner/s    :    Mr. Ram Niwas Prasad
                     For the Respondent/s      : Mr. Khurshid Alam, AAG-12
                     ======================================================
                     CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
                     SRIVASTAVA
                     ORAL ORDER

2       20-09-2017

Learned counsel appearing for the State seeks four weeks time to file show cause.

Let this matter be listed after four weeks under appropriate heading.

However, in the meantime, the respondent no. 2 may file his show cause.

(Hemant Kumar Srivastava, J) SHAHZAD/-

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