Patna High Court - Orders
The State Of Bihar & Ors vs Uma Kant Rai & Anr on 9 May, 2012
Author: T. Meena Kumari
Bench: T. Meena Kumari, Sharan Singh
Patna High Court LPA No.917 of 2010 (6) dt.09-05-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.917 of 2010
In
Civil Writ Jurisdiction Case No. 9853 of 2008
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The State Of Bihar & Ors .... .... Appellant/s
Versus
Ram Bahadur Singh & Ors .... .... Respondent/s
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with
Letters Patent Appeal No.876 of 2010
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The State Of Bihar & Ors .... .... Appellant/s
Versus
Manoj Kumar .... .... Respondent/s
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with
Letters Patent Appeal No.877 of 2010
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The State Of Bihar & Ors .... .... Appellant/s
Versus
Uma Kant Rai & Anr .... .... Respondent/s
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Appearance :
(In LPA No.917 of 2010)
For the Appellant/s : Mr. Satyabir Bharti(Ac-Aag3)
For the Respondent/s : Mr.
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CORAM: HONOURABLE JUSTICE SMT. T. MEENA KUMARI
and
HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
(Per: HONOURABLE JUSTICE SMT. T. MEENA KUMARI)
6 09-05-2012Learned Government Advocated is directed to produce the original records by 25th of June, 2012.
Post these matters on 25th of June, 2012.
(T. Meena Kumari, J) (Chakradhari Sharan Singh, J) P.K./-