Patna High Court - Orders
Bhavana Panthi & Anr vs The Union Of India & Ors on 15 February, 2018
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17689 of 2017
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1. Bhavana Panthi, Daughter of Gauri Shankar Panthi, Resident of
B/46, Godavari Green Vidisha, Police Station-Dehat Thana
Vidisha, District-Vidisha (Madhya Pradesh), Pin 464001, At
Present C/o Niper, Hazipur, Department of Pharma Co
Informatics, District-Vaishali (Bihar).
2. Venkateshwaran, Son of Thamarai Selvan S, Resident of Plot No.
47, Ashok Nagar Extn. Dadukkottai, Tamilnadu, District-
Pudukkottai, PIN 622001. At Present C/o Niper, Hazipur,
Department of Pharma Co Infoematices, District-Vaishali (Bihar)
... ... Petitioner/s
Versus
1. The Union of India through Managing Director, National Institute of
Pharmaceutical Education and Research (In Short "NIPER), Ministry of
Chemicals & Fertilisers, Department of Pharmaceuticals, New Delhi.
2. The Managing Director, National Institute of Pharmaceutical Education and
Research, Ministry of Chemicals & Fertilisers, Department of
Pharmaceuticals, New Delhi.
3. The Project Director, National Institute of Pharmaceutical Education and
Research, hajipur, At & Post Office-EPIP Campus, Industrial Area, Hazipur,
Police Station-Hazipur Town District-Vaishali (Bihar),
4. The Deputy Registrar, National Institute of Pharmaceutical Education and
Research, Hajipur, At & Post Office-EPIP Campus, Industrial Area, Hazipur,
Police Station-Hazipur Town, District-vaishali (Bihar).
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ram Naresh Sharma
For the Respondent/s : Mr. Ajay Kumar Jha
Mr. Sanjeev Kumar
For Union of India : Rajesh Kumar Verma
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
3 15-02-2018Heard learned counsel for the petitioner and the learned counsel appearing on behalf of the Union of India.
Learned counsel appearing on behalf of the Union of India submits that he has received the instruction in the matter and as such he prays for one week time to file counter affidavit.
Put up this case after two weeks to enable the counsel for Patna High Court CWJC No.17689 of 2017(3) dt.15-02-2018 2/2 the Union of India to file counter affidavit.
(Anil Kumar Upadhyay, J) Ravi/-
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