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Patna High Court - Orders

Param Prakash Nand vs The Union Of India & Ors on 15 March, 2016

Author: Shivaji Pandey

Bench: Shivaji Pandey

          Patna High Court CWJC No.6362 of 2013 (4) dt.15-03-2016




                          IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Civil Writ Jurisdiction Case No.6362 of 2013
                      ======================================================
                      Param Prakash Nand
                                                                           .... .... Petitioner/s
                                                        Versus
                      The Union of India & Ors
                                                                          .... .... Respondent/s
                      ======================================================
                      Appearance :
                      For the Petitioner/s    :    Mr. Neeraj Kumar @ Sanidh
                      For the Respondent/s      : Mr. N.A. Shamsi
                      ======================================================
                      CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
                      ORAL ORDER

4       15-03-2016

Heard learned counsel for the petitioner and counsel for the Union of India.

Learned counsel for the Union of India makes a prayer for further time to file counter affidavit.

Let this case be listed on 6.4.2016. By that time, the learned counsel for the Union of India is required to file counter affidavit producing original record for perusal of this Court.

It is made clear that if on that day the counter affidavit is not filed, the Court will decide the case on the basis of material available on record.

(Shivaji Pandey, J) Rishi/-

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