Patna High Court - Orders
The State Of Bihar & Anr vs Nathu Singh & Ors on 12 February, 2018
Author: Jitendra Mohan Sharma
Bench: Jitendra Mohan Sharma
IN THE HIGH COURT OF JUDICATURE AT PATNA
First Appeal No.114 of 2017
======================================================
The State Of Bihar & Anr
... ... Appellant/s
Versus
Nathu Singh & Ors
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Uday Shankar Pandey
For the Respondent/s : Mr.
======================================================
CORAM: HONOURABLE MR. JUSTICE JITENDRA MOHAN
SHARMA
ORAL ORDER
3 12-02-2018Perused the office notes dated 08.02.2018. The learned counsel for the appellants has removed defects no. 1 and 7 to 9 but other defects bearing no. 3 to 6 have not been removed as yet.
The learned counsel for the appellants is directed to remove those defects also within four weeks, failing which necessary order will be passed.
(Jitendra Mohan Sharma, J.) Rajiv/-
U