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Patna High Court - Orders

Kusheshwar Nath Singh vs The State Of Bihar & Ors on 28 June, 2013

Author: Samarendra Pratap Singh

Bench: Samarendra Pratap Singh

  IN THE HIGH COURT OF JUDICATURE AT PATNA
              Civil Writ Jurisdiction Case No.195 of 2005
======================================================
Prabhu Prasad
                                                    .... .... Petitioner/s
                                 Versus
The State Of Bihar & Ora
                                                   .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.2493 of 2005
======================================================
Meera Devi And Ors
                                                    .... .... Petitioner/s
                                 Versus
The State Of Bihar & Ors
                                                   .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.3493 of 2005
======================================================
Prof. Padmakar Jha
                                                    .... .... Petitioner/s
                                 Versus
The State Of Bihar & Ors
                                                   .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.4345 of 2005
======================================================
Kusheshwar Nath Singh
                                                    .... .... Petitioner/s
                                 Versus
The State Of Bihar & Ors
                                                   .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.6627 of 2005
======================================================
Ram Autar Mishra
                                                    .... .... Petitioner/s
                                 Versus
The State Of Bihar & Ors
                                                   .... .... Respondent/s
======================================================
CORAM: HONOURABLE MR. JUSTICE SAMARENDRA
PRATAP SINGH
ORAL ORDER
 2             Patna High Court CWJC No.195 of 2005 (11) dt.28-06-2013

                                                     2/2




11    28-06-2013

It is submitted that substitution petition would be filed in C.W.J.C. No.3493 of 2005, as the sole petitioner has died.

Put up these cases after two weeks under the same heading along with substitution petition, if filed.

(Samarendra Pratap Singh, J) Uday/-