Jang Bahadur Singh & Ors vs Sec.Law Dept.Govt.Of Bihar &Or on 13 July, 2010

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Patna High Court - Orders

Jang Bahadur Singh & Ors vs Sec.Law Dept.Govt.Of Bihar &Or on 13 July, 2010

Bench: Mihir Kumar Jha

                 IN THE HIGH COURT OF JUDICATURE AT PATNA
                          C. REV. No.195 of 2009
                         JANG BAHADUR SINGH & ORS
                                  Versus
           THE STATE OF BIHAR THROUGH SEC.LAW DEPT.GOVT.OF
           BIHAR &OR
                               -----------
7.   13.7.2010

In this case the office note is that the notices on O.P.Nos. 1 to 4 would be deemed to have been served validly but then there is no appearance on behalf of any of the opposite parties. In such a situation we have requested Mr. Lalit Kishore, learned AAGIII, to appear for O.P.Nos. 1, 2 and 3.

Let a copy of the writ application alongwith the counter affidavit and also review application be served on Mr. Lalit Kishore by Friday i.e. 16.7.2010, failing which this application shall stand rejected without further reference to a Bench.

Mr. Lalit Kishore assures that he will take instruction and if necessary will file an affidavit within a period of two weeks from the date of service of copy of the writ application as also review application.

Let him do so but then on the next date Mr. Lalit Kishore will also keep the original records pertaining to appointment 2 in question ready for perusal of this Court.

List this case for further hearing in admission matter on 10th of August, 2010 at 2 P.M. The name of Mr. Lalit Kishore may be shown in the daily cause list.

(Mihir Kumar Jha,J.) (Dr. Ravi Ranjan,J.) Surendra/

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Patna High Court - Orders