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Patna High Court - Orders

Gupteshwar Prasad vs The State Of Bihar on 5 February, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Miscellaneous Jurisdiction Case No.237 of 2022
                                                       In
                               Civil Writ Jurisdiction Case No.17990 of 2021
                 ======================================================
           1.     Gupteshwar Prasad son of Mahabir Sah Resident of Sasaram Road, Tenduni,
                  Ward No. 3, P.O. and P.S. Bikramganj, District- Rohtas at Sasaram, presently
                  Ward Councilor of Ward No. 3 of Nagar Parishad, Bikramganj, P.O. and P.S.
                  Bikramganj, District- Rohtas at Sasaram.
           2.    Lalan Prasad son of Late Vishnu Shankar Chaurasiya, Resident of Mohalla-
                 Dhangain, Ward No. 7, P.O. and P.S. Bikramganj, District- Rohtas at
                 Sasaram, presently Ward Councilor of Ward No. 7 of Nagar Parishad,
                 Bikramganj, P.O. and P.S. Bikramganj, District- Rohtas at Sasaram.

                                                                             ... ... Petitioner/s
                                                    Versus

           1.    The State of Bihar through Sri Amir Subhani, son of not known to the peti-
                 tioner presently posted as the Chief Secretary, Government of Bihar, Patna.
           2.    Sri Deepak Prasad, son of not known to the petitioner presently posted as the
                 State Election Commissioner, the State Election Commission (Municipality),
                 3rd Floor, Sone Bhawan, Birchand Patel Path, Patna
           3.    Sri Mukesh Sinha, son of not known to the petitioner presently posted as the
                 Secretary, the State Election Commission (Municipality), 3rd Floor, Sone
                 Bhawan, Birchand Patel Path, Patna

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :

                 For the Petitioner/s     :
                 For the Opposite Party/s     :

                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
                         and
                         HONOURABLE MR. JUSTICE RAMESH CHAND
                 MALVIYA
                                       ORAL ORDER

                          (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

4   05-02-2024

None appears for the respective parties.

2. In view of earlier order dated 22.01.2024, for non-

compliance of office defects, present MJC/contempt application Patna High Court MJC No.237 of 2022(4) dt.05-02-2024 2/2 stands dismissed.

(P. B. Bajanthri, J) ( Ramesh Chand Malviya, J) GAURAV S./-

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