Patna High Court - Orders
Suryadeo Kumar Paswan & Ors vs State Of Bihar & Ors on 19 September, 2008
Author: Kishore K. Mandal
Bench: Kishore K. Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
MJC No.2693 of 2007
SURYADEO KUMAR PASWAN & ORS
Versus
STATE OF BIHAR & ORS
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For the Petitioners : Mr. Sanjeet Kumar, Advocate
For the Respondents :Mr. Lalit Kishore, AAG III
Mr. Satyabir Bharti, J.C. to AAG III
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PRESENT
Hon'ble the Chief Justice & Hon'ble Mr. Justice Kishore K. Mandal
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Dated, the 19th September, 2008.
This contempt application is wholly misconceived, frivolous and abuse of the process of the court. The petitioners were admittedly not parties either to the main writ petition or in the earlier contempt application being MJC No. 1043 of 1996, based on which they are claiming compliance of the said orders in their favour.
2. For making such frivolous application, we are satisfied that cost deserves to be imposed upon the petitioners. At this stage, the counsel for the petitioners prays for withdrawal of this application.
4. M.J.C. is dismissed as withdrawn.
R. M. Lodha, CJ Kishore K. Mandal, J Anil/