Patna High Court - Orders
The State Of Bihar & Ors vs Baliram Pandey on 13 December, 2012
Bench: Chief Justice, Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1418 of 2012
In
Civil Writ Jurisdiction Case No. 10630 of 2009
With
Interlocutory Application No.5918 of 2012
With
Interlocutory Application No.5919 of 2012
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The State of Bihar & Ors .... .... Appellants
Versus
Baliram Pandey .... .... Respondent
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Appearance :
For the Appellants : Mr. P.K.Verma, AAG-5
Mr. Sita Ram Sharan, A.C. to AAG-5
For the Respondent : Mr. Ravi Verma, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
4. 13-12-2012Interlocutory Application No.5919 of 2012:
This Application under Section 5 of the Limitation Act is filed by the appellant State of Bihar for condonation of delay of 244 days occurred in filing the Letters Patent Appeal.
On the facts and in the circumstances of the case, the delay is condoned on condition that the appellant State of Bihar, within three weeks from today, pays a cost of Rs.1000/- (One thousand) to the respondent-writ petitioner.
Interlocutory Application stands disposed of.2 Patna High Court LPA No.1418 of 2012 (4) dt.13-12-2012 2/2
Letters Patent Appeal No.1418 of 2012:
Admit.
Interlocutory Application No.5918 of 2012:
Pending the Appeal, there shall be interim stay against the operation and implementation of the impugned judgment and order dated 16th August 2011 passed by the learned single Judge in C.W.J.C. No. 10630 of 2009.
Interlocutory Application stands disposed of in above terms.
(R.M. Doshit, CJ) (Ahsanuddin Amanullah, J) Pawan/-