Patna High Court - Orders
The State Of Bihar & Ors vs Pushpendra Kumar Yadav & Ors on 11 July, 2018
Author: Jyoti Saran
Bench: Jyoti Saran, Sharan Singh
Patna High Court LPA No.1170 of 2017 (4) dt.11-07-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1170 of 2017
In
15 4447 of 2013
======================================================
The State Of Bihar & Ors
.... .... Appellant/s
Versus
Pushpendra Kumar Yadav & Ors
.... .... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Prabhat Ranjan Singh
For the Respondent/s : Mr.
======================================================
CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
and
HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE JYOTI SARAN)
4 11-07-2018The appeal has been filed from the office of AAG 15 and despite the order passed by the Division Bench on 12.02.2018 defects have not been removed. A period of almost five months have lapsed.
Mr. Priyadarshi Matrisharan, AC to AAG 15 appears and is granted four weeks time to remove the defects, as pointed out by the office, failing which this application shall stand rejected without further reference to a Bench.
(Jyoti Saran, J) (Chakradhari Sharan Singh, J) Archana/Surendra U