Patna High Court - Orders
Akbari Talak @ Akabari Talak vs The State Of Bihar Through Additional ... on 25 March, 2026
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.102 of 2025
In
Civil Writ Jurisdiction Case No.18090 of 2023
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Akbari Talak @ Akabari Talak
... ... Appellant/s
Versus
The State of Bihar through Additional Chief Secretary, & Ors.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Ranjeet Choubey, Advocate
For the State : Mr. Government Advocate (05)
For Resp No. 3 to 5 : Mr. Ravi Ranjan, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
3 25-03-2026Re: I.A. No. 1 of 2025 This is an application for condonation of delay. The Stamp Reporter has pointed out that there is delay of 103 days in filing this LPA.
2. Issue notice on the question of limitation.
3. The learned counsel for the State accepts notice on behalf of respondent nos. 1 and 2.
4. So far as the State Election Commission i.e. respondent nos. 3 to 5 are concerned, Mr. Ravi Ranjan, learned counsel has already entered appearance and it is stated that the copy of the LPA along with the interim application has already been served.
Patna High Court L.P.A No.102 of 2025(3) dt.25-03-2026 2/2
5. Issue notice to the private respondent no. 6, on the question of limitation under both process, i.e., ordinary as well as registered post with A.D., for which necessary requisites must be filed within a period of one week from today.
6. List this matter on 06.05.2026 for consideration of the application for condonation of delay.
7. Objection, if any, to the delay condonation application be filed in the meantime, serving a copy of the same to the learned counsel for the appellant.
(Sangam Kumar Sahoo, CJ) ( Harish Kumar, J) guddukr/-
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