Patna High Court - Orders
The State Of Bihar & Ors vs Md.Manzoor Alam on 6 August, 2009
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.1015 of 2009
THE STATE OF BIHAR & ORS
Versus
MD.MANZOOR ALAM
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2 06-08-2009Heard learned counsel for the appellant in respect of objection raised by the stamp reporter that the appeal should be confined only against one of the orders passed in the writ proceeding or in the review proceeding.
Learned counsel for the appellant is permitted, as prayed, to maintain this appeal against the order dated 22-01-2009 passed in C. Rev. no. 154/2008. Necessary corrections may be made accordingly within one week.
It goes without saying that if the appellant wants to challenge again the final order passed in the writ case against which he had preferred LPA no. 1062/2007, which was disposed of on 26-6-08 permitting the appellant to prefer a review petition, he may do so through a separate memorandum of appeal which may be decided on its own merit in accordance with law.
(Shiva Kirti Singh, ACJ.) (Anjana Prakash, J.) BKS/-