Patna High Court - Orders
Ram Pal Singh & Anr vs Sheo Narain Singh & Ors on 17 July, 2009
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
MA No.363 of 2009
RAM PAL SINGH & ANR
Versus
MD.DAUD & ORS
WITH
MA No.345 of 2009
RAM PAL SINGH & ANR
Versus
SRI MADAN MOHAN PRASAD & ORS
WITH
MA No.346 of 2009
RAM PAL SINGH & ANR
Versus
RAMASHISH SINGH & ORS
WITH
MA No.347 of 2009
RAM PAL SINGH & ANR
Versus
DR.SAMBHU SARAN & ANR
WITH
MA No.348 of 2009
RAM PAL SINGH & ORS
Versus
RAM PRAVESH SHARMA & ANR
WITH
MA No.349 of 2009
RAM PAL SINGH & ORS
Versus
VEER KUNWAR SINGH UNIV. & ORS
WITH
MA No.350 of 2009
RAM PAL SINGH & ANR
Versus
BALRAM SINGH & ANR
WITH
MA No.351 of 2009
RAM PAL SINGH & ANR
Versus
SIDHARTH KUMAR SINGH & ORS
WITH
2
MA No.352 of 2009
RAM PAL SINGH & ANR
Versus
VEER KUNWAR SINGH UNIV. & ORS
WITH
MA No.353 of 2009
RAM PAL SINGH & ORS
Versus
PRAMOD NARAYAN SINGH
WITH
MA No.354 of 2009
RAM PAL SINGH & ANR
Versus
MAHENDRA PRASAD SINGH & ORS
WITH
MA No.355 of 2009
RAM PAL SINGH & ORS
Versus
ANITA PANDY
WITH
MA No.357 of 2009
RAM PAL SINGH & ORS
Versus
JAMILA KHATOON & ORS
WITH
MA No.358 of 2009
RAM PAL SINGH & ANR
Versus
SHEO NARAIN SINGH & ORS
WITH
MA No.359 of 2009
RAM PAL SINGH & ANR
Versus
DR.KAPILDEO TIWARY & ANR
WITH
MA No.360 of 2009
RAM PAL SINGH & ANR
Versus
KRISHNA KUMAR SINGH & ORS
WITH
MA No.361 of 2009
RAM PAL SINGH & ANR
Versus
3
KUMARI DIVYOM & ORS
WITH
MA No.362 of 2009
RAM PAL SINGH & ANR
Versus
HEWANTY RAI & ORS
WITH
MA No.365 of 2009
RAM PAL SINGH & ANR
Versus
NAWAL KISHORE DUBEY & ORS
WITH
MA No.366 of 2009
RAM PAL SINGH & ANR
Versus
OM NATH & ORS
WITH
MA No.367 of 2009
RAM PAL SINGH & ANR
Versus
TILESHWARI DEVI & ORS
WITH
MA No.368 of 2009
RAM PAL SINGH & ANR
Versus
DR.PARSURAM SINGH & ANR
WITH
MA No.369 of 2009
RAM PAL SINGH & ANR
Versus
NAND KISHORE TIWARY & ANR
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2 17-07-2009During the pendency of these matters the contemnors, who are appellants, have prayed for grant of bail.
The prayer is allowed.
Let the contemnors be released on bail on their surrender on furnishing personal undertaking to appear as and when required by the court.
4Issue notice to private respondents in these appeals by ordinary process for which requisites etc. must be filed within one week failing which these appeals as against concerned respondents shall stand rejected without further reference to a Bench.
Put up after service of notice.
(Shiva Kirti Singh, ACJ.) (Anjana Prakash, J.) BKS/-