Patna High Court - Orders
Methodist Church In India Through Its ... vs The State Of Bihar & Ors on 16 November, 2016
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2899 of 2016
In
Civil Writ Jurisdiction Case No. 11458 of 2013
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Methodist Church In India Through Its District Superintendent Of
Shahabad, Ara & Anr
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Makardhwaj Upadhyay
For the Respondent/s : Mr. Sc1 Md. Nashrul Hoda Khan
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR MANDAL
ORAL ORDER
3 16-11-2016Mr. Rajendra Narayan, learned senior counsel for the petitioner and A.C. to S.C.-1 for the State are present.
A show cause on behalf of O.P. No. 4 (Circle Officer) has been filed on behalf of the State wherein it is stated that a letters patent appeal has been preferred against the order dated 02.03.2016 as modified by order dated 29.06.2016. However, it does not appear from the statement made in the show cause that the appeal was filed within time and/or a condonation petition as well as a stay petition were also filed along with the appeal.
As prayed by Mr. Narayan, let an affidavit be filed with regard to the service of notice on the basis of the website of the Postal Department within 06 days. In the meantime, the State counsel will further clarify the matter by way of filing further affidavit.
Patna High Court MJC No.2899 of 2016 (3) dt.16-11-20162/2
Let the case be listed after 07 days under the same heading.
(Kishore Kumar Mandal, J) Pankaj/-
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