Patna High Court - Orders
Shubhendu Shekhar vs The Union Of India & Ors on 2 February, 2015
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
Patna High Court CWJC No.2326 of 2014 (3) dt.02-02-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2326 of 2014
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Shubhendu Shekhar S/O Sri Rameshwar Singh R/O Village + P.O.-
Akaruan, P.S.- Piro, District- Bhojpur
.... .... Petitioner/s
Versus
1. The Union Of India
2. The Home Secretary, Government Of India, North Block, New Delhi
3. The Border Security Force Through Its Director General, Cgo Complex,
New Delhi
4. The Director General, Border Security Force, CGO Complex, New
Delhi
5. The Inspector General, Border Security Force, Headquarter, Frontier,
BSF, Mandore Road, Jodhpur, Rajasthan
6. The Commandant, 54th Battalion, Border Security Force, Null Jaisalmer
Rajasthan
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Rakesh Kumar Singh, Adv.
For the Respondent/s : Mr. Anshuman Singh (A.S.G.)
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CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA
ORAL ORDER
3 02-02-2015Having regard to the stand taken by the respondent in paragraph no.14 of the counter affidavit that no part of the cause of action has arisen within the territorial jurisdiction of this Court, this writ application is adjourned for a period of one week in order to enable the learned counsel for the petitioner to firstly satisfy this Court with regard to maintainability of the this application before the Patna High Court.
Put up this case after one week under the heading "For Orders" for final disposal.
(Mihir Kumar Jha, J) Rishi/-
U