Patna High Court - Orders
Ld.Col.R.Bhatanagar, Administrative ... vs Smt.Shakuntala Devi & Anr on 1 December, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.41460 of 2010
LD.COL.R.BHATANAGAR, ADMINISTRATIVE COMMANDANT, Station Head Quarters
Cell, H.Q. JOB Sub-Area, Danapur Cantt. Danapur, Patna.
.........Petitioner
Versus
1.SMT.SHAKUNTALA DEVI, Wife of Ex-Naik Uday Shankar Upadhyay, Resident of Village
Malwa, P.S. Sauhar, District Kaimur at present M.E.S. Colony Square Qr. No. T. 30/4 Danapur
Cantt. Patna.
2.THE STATE OF BIHAR
.......Opposite Parties
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02/- 01-12-2010 Heard learned counsel for the petitioner and Additional
Public Prosecutor for the State.
This is an application seeking restoration of Cr. Misc.
No. 7756 of 2005 dismissed for non-prosecution vide order dated
02.08.2010for the reasons mentioned in the application.
The aforesaid Criminal Miscellaneous is hereby ordered to be restored, subject to payment of Rs. 500/- with High Court Legal Services Committee and Rs. 500/- with the Secretary, Advocate Associations of which learned counsel for the petitioner Shri Sanjay Kumar Pandey is member. The amount must be deposited possibly by 15th December, 2010.
Accordingly, this application stands disposed of.
Praveen ( Akhilesh Chandra, J.)