Patna High Court - Orders
Ex.-Hc Chet Ram vs The Union Of India & Ors on 16 July, 2013
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 3840 of 2008
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Ex.-HC Chet Ram
.... .... Petitioner/s
Versus
The Union of India through Ministry of Home Affairs & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Mohan Kumar Singh
For the Respondent/s : Mr. N.A.Shamsi (ASG)
Mr. Kumar Priya Ranjan
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
4. 16-07-2013In this case, though counter affidavit on behalf of respondents/C.I.S.F. has been filed, it could not be served on learned counsel for the petitioner. Sri Kumar Priya Ranjan, learned Central Govt. Counsel is required to serve a copy of counter affidavit on learned counsel for the petitioner by Friday i.e. 19-07-2013.
As prayed by learned counsel for the petitioner, list this case after four weeks, so that, he may examine the counter affidavit and if necessary, he may file reply to the same.
(Rakesh Kumar, J.) Anay