Patna High Court - Orders
Amir Hassan vs The High Court Of Judicature At Patna, ... on 30 January, 2019
Bench: Chief Justice, Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3761 of 2018
In
Letters Patent Appeal No. 377 of 2016
======================================================
Amir Hassan, son of Abdul Hassan, Resident of Mohalla - Dargah Road, Near
Teraheki Masjid, P.S. Sultanganj, P.O. Mahendru, District Patna.
... ... Petitioner/s
Versus
1. The High Court of Judicature at Patna, through the Registrar General, Patna
High Court, Patna.
2. The Registrar, Administration, Patna High Court, Patna.
3. The Court Officer, Patna High Court, Patna.
4. The Law Secretary, Government of Bihar, Patna.
5. The A.R. (Accounts) Patna High Court, Patna.
6. The Accountant General (A and E), Bihar, Patna.
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Ajay Kumar Jain, Advocate
For the Opposite Party/s :
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
3 30-01-2019Heard learned counsel for the applicant and perused the affidavit filed in support of this application.
We are satisfied that the explanation given is sufficient and accordingly the delay stands explained and the cause for the dismissal of the Letters Patent Appeal for want of prosecution has also been explained.
Accordingly, the delay condonation application as well as the application for restoring the Letters Patent Appeal Patna High Court MJC No.3761 of 2018(3) dt.30-01-2019 2/2 are allowed.
The order dismissing the Letters Patent Appeal No. 377 of 2016 for want of prosecution dated 25.04.2018 is hereby recalled and the Letters Patent Appeal is restored to its original number.
(Amreshwar Pratap Sahi, CJ) (Rajeev Ranjan Prasad, J) Sunil/-
U