Patna High Court - Orders
Md.Adil Rashid & Ors vs The State Of Bihar & Ors on 14 October, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4560 of 2007
Md.Adil Rashid & Ors
Versus
The State Of Bihar & Ors
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2. 14.10.2011. As requested by the counsel for the State, matter is passed over for the day so as to enable him to seek instruction in the matter but it is made clear that if no instruction is received by tomorrow, the case will proceed on the basis of the averments made in the writ petition as the writ petition was filed four years earlier after serving a copy thereof on the counsel for the State but he has not taken care to seek instruction in the matter during the last four years.
P.K.P. (V.N.Sinha,J.)