Patna High Court - Orders
Dr.Mohan Prasad Shrivastava &O vs The State Of Bihar & Ors on 14 July, 2008
Author: Chandramauli Kr. Prasad
Bench: Chandramauli Kr. Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.11 of 2002
DR.MOHAN PRASAD SHRIVASTAVA &O
Versus
THE STATE OF BIHAR & ORS
With
LPA No.17 of 2002
DR.MADAN MOHAN SINGH & ORS
Versus
THE STATE OF BIHAR & ORS
With
LPA No.130 of 2002
SIDHESHWAR PRASAD SINGH
Versus
THE STATE OF BIHAR & ORS
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For Appellants - 1. Shri Rajendra Prasad Singh, Sr. Advocate
2. Shri Virendra Prasad, Advocate.
3. Shri Vikash Mohan, Advocate
For the respondents 1. Shri Yugal Kishore, Advocate, Magadh
University
2. Shri Anjani Kumar- SC-20 for the State
in all the appeals
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36 14/7/2008Mr. Rajednra Prasad Singh, Sr. Advocate, appearing on behalf of the appellants states that grievance of the appellants has been remedied and as such he has instruction not to press these appeals.
Mr. Yugal Kishsore, counsel appearing on behalf of Magadh University and Mr. Anjani Kumar, SC-20, for the State are apresent.
Appeals stand dismissed as not pressed.
(Chandramauli Kr. Prasad, J.)
S.Ali (Dr. Ravi Ranjan, J.)