Patna High Court - Orders
Saroj Chhetri & Ors vs The State Of Bihar & Ors on 3 February, 2012
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2269 of 2012
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Saroj Chhetri & Ors
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
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Appearance:
For the Petitioner/s : Mr. Shiw Kumar Prabhakar
For the Respondent/s : Mr. Rajesh Kumar GP-21
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR MANDAL
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE KISHORE KUMAR MANDAL)
2 03-02-2012Both sides present.
In view of the issues involved in this application, this Court considers it apposite to issue notice of the application in the admission matter to Monika Devi (respondent no.6) for which requisites both under registered cover with A/D and ordinary process must be filed within a week, failing which the petition shall stand rejected without further reference to the Bench.
Post this matter after service of notice on the said 2 Patna High Court CWJC No.2269 of 2012 (2) dt.03-02-2012 2/2 respondent within top 30 cases.
Time in the meanwhile shall be utilized by the State as well as the Accountant General to file counter affidavit(s), if any.
(Kishore Kumar Mandal, J.) HR/-