Patna High Court - Orders
Pramila Saha & Ors vs The State Of Bihar & Ors on 29 November, 2016
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8473 of 2016
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Pramila Saha & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Devendra Kumar Sinha, Sr. Adv.
For the Respondent Nos. 1 to 8 : Mr. Pratik Kr. Sinha, AC to GA-V
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
2 29-11-2016The learned AC to GA-V appearing on behalf of the respondent nos. 1 to 8 prays for and is granted four weeks time enabling him to obtain instructions and file a comprehensive counter-affidavit on behalf of the aforesaid respondents, so that the matter is finally disposed of, if possible, at the stage of admission itself.
In the meantime, issue notice to the Respondent No.9, both by ordinary process as also by Speed Post with proof of delivery calling upon him to show cause as to why the reliefs prayed for on behalf of the petitioners in the present writ petition be not granted to them for which requisites etc. must be filed within two weeks, failing which this application, as a whole, shall stand rejected without further reference to the Bench.
List this matter after service of notice or on appearance of the respondent no.9, whichever is earlier, in usual course.
(Birendra Prasad Verma, J) BTiwary/-
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