Patna High Court - Orders
Sangeeta Kumari Yadav vs The State Of Bihar & Ors on 2 August, 2014
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.892 of 2014
In
Civil Writ Jurisdiction Case No. 2209 of 2013
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Sangeeta Kumari Yadav
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Rajeev Kumar Singh
For the Respondent/s : Mr. Madanjeet Kumar, SC 22
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CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE I. A. ANSARI)
3 02-08-2014Heard Mr. Rajeev Kumar Singh, learned counsel for the appellant, and Mr. Madanjeet Kumar, learned Standing Counsel No. 22, appearing for the State.
Issue notice.
No formal notice is required to be served on respondent Nos. 1 to 4 and 7 as they have already entered appearance and accepted notice through their engaged counsel.
However, issue notices to respondent Nos. 5, 6 and 8 by registered post with A/D as well as by ordinary process making the same returnable on 5th of September, 2014.
Let steps for service of notices be taken by the appellant within four days from today.
The operation of the impugned order dated 7.4.2014 Patna High Court LPA No.892 of 2014 (3) dt.02-08-2014 2 passed in C.W.J.C. No. 2209 of 2013 shall remain stayed till 5.9.2014.
(I. A. Ansari, J) Snkumar/-
(Anjana Mishra, J) U