Patna High Court - Orders
Nityanand Sharma & Ors vs The State Of Bihar & Ors on 22 April, 2016
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2711 of 2016
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Nityanand Sharma & Ors
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anil Kumar Sinha, Adv.
For the Respondent/s : AC to AAG-9
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
2 22-04-2016Learned AC to AAG-9 appearing on behalf of the respondents prays for four weeks time enabling him to obtain complete instructions and file a comprehensive counter affidavit, so that the matter is finally disposed of, if possible, at the stage of admission itself.
The prayer for adjournment is allowed. The counter affidavit on behalf of the respondents must be filed within the aforesaid period of four weeks after service of its copy upon the learned counsel for the petitioners.
List this matter in usual course.
(Birendra Prasad Verma, J) Arvind/-
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