Patna High Court - Orders
The State Of Bihar Through Collector, ... vs Prabhat Ranjan on 29 March, 2023
Author: Jitendra Kumar
Bench: Jitendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
FIRST APPEAL No.14 of 2014
======================================================
The State Of Bihar Through Collector, Muzaffarpur
... ... Appellant/s
Versus
Aashish Ranjan Son Of Ashok Kumar Verma Resident Of Mohalla - Purani
Dharamshala, Police Station - Town Motrijheel, District- Muzaffarpur.
... ... Respondent/s
======================================================
with
FIRST APPEAL No. 15 of 2014
======================================================
The State Of Bihar Through Collector, Muzaffarpur
... ... Appellant/s
Versus
Amit Ranjan Son Of Ashok Kumar Verma Resident Of Mohalla - Purani
Dharamshala, Police Station - Town Motrijheel, District- Muzaffarpur.
... ... Respondent/s
======================================================
with
FIRST APPEAL No. 16 of 2014
======================================================
The State Of Bihar Through Collector, Muzaffarpur
... ... Appellant/s
Versus
Smt. Manju Verma Wife Of Ashok Kumar Verma Resident Of Mohalla -
Purani Dharamshala, Police Station - Town Motrijheel, District- Muzaffarpur.
... ... Respondent/s
======================================================
with
FIRST APPEAL No. 17 of 2014
======================================================
The State Of Bihar Through Collector, Muzaffarpur
... ... Appellant/s
Versus
Prabhat Ranjan Son Of Madan Prasad Resident Of Mohalla - Purani
Dharamshala, Police Station - Town Motrijheel, District- Muzaffarpur.
... ... Respondent/s
======================================================
with
FIRST APPEAL No. 19 of 2014
======================================================
The State Of Bihar Through Collector, Muzaffarpur
Patna High Court FA No.14 of 2014(19) dt.29-03-2023
2/4
... ... Appellant/s
Versus
Madan Prasad Son Of Ramchandra Prasad Resident Of Mohalla - Purani
Dharamshala, Police Station - Town Motrijheel, District- Muzaffarpur.
... ... Respondent/s
======================================================
with
FIRST APPEAL No. 20 of 2014
======================================================
The State Of Bihar Through Collector, Muzaffarpur
... ... Appellant/s
Versus
Vinam Srivastava Wife Of Madan Prasad Resident Of Mohalla - Purani
Dharamshala, Police Station - Town Motrijheel, District- Muzaffarpur.
... ... Respondent/s
======================================================
with
FIRST APPEAL No. 21 of 2014
======================================================
The State Of Bihar Through Collector, Muzaffarpur
... ... Appellant/s
Versus
Ravi Ranjan Son Of Madan Prasad Resident Of Mohalla - Purani
Dharamshala, Police Station - Town Motrijheel, District- Muzaffarpur.
... ... Respondent/s
======================================================
with
FIRST APPEAL No. 23 of 2014
======================================================
The State Of Bihar Through Collector, Muzaffarpur
... ... Appellant/s
Versus
Rajiv Ranjan Son Of Madan Prasad Resident Of Mohalla - Purani
Dharamshala, Police Station - Town Motrijheel, District- Muzaffarpur.
... ... Respondent/s
======================================================
with
FIRST APPEAL No. 24 of 2014
======================================================
The State Of Bihar Through Collector, Muzaffarpur
... ... Appellant/s
Versus
Ashok Kumar Verma Son Of Ram Chandra Prasad Resident Of Mohalla -
Purani Dharamshala, Police Station - Town Motrijheel, District - Muzaffarpur
Patna High Court FA No.14 of 2014(19) dt.29-03-2023
3/4
... ... Respondent/s
======================================================
Appearance :
(In FIRST APPEAL No. 14 of 2014)
For the Appellant/s : Mr. Neeraj Kumar
: Mr. Kameshwar Pd. Gupta GP-10
: Mr. Deepanjali Gupta Ac to GP-10
For the Respondent/s : Mr. Abinash Kumar
: Mr. Manish Kumar
(In FIRST APPEAL No. 15 of 2014)
For the Appellant/s : Mr. Neeraj Kumar
: Mr. Kameshwar Pd. Gupta GP-10
: Mr. Deepanjali Gupta Ac to GP-10
For the Respondent/s : Mr. Abinash Kumar
: Mr. Manish Kumar
(In FIRST APPEAL No. 16 of 2014)
For the Appellant/s : Mr. Neeraj Kumar
: Mr. Kameshwar Pd. Gupta GP-10
: Mr. Deepanjali Gupta Ac to GP-10
For the Respondent/s : Mr. Abinash Kumar
: Mr. Manish Kumar
(In FIRST APPEAL No. 17 of 2014)
For the Appellant/s : Mr. Neeraj Kumar
: Mr. Kameshwar Pd. Gupta GP-10
: Mr. Virendra Kumar Ac to GP-10
For the Respondent/s : Mr. Abinash Kumar
: Mr. Manish Kumar
(In FIRST APPEAL No. 19 of 2014)
For the Appellant/s : Mr. Neeraj Kumar
: Mr. Kameshwar Pd. Gupta GP-10
: Mr. Deepanjali Gupta Ac to GP-10
For the Respondent/s : Mr. Abinash Kumar
: Mr. Manish Kumar
(In FIRST APPEAL No. 20 of 2014)
For the Appellant/s : Mr. Neeraj Kumar
: Mr. Kameshwar Pd. Gupta GP-10
: Mr. Virendra Kumar Ac to GP-10
For the Respondent/s : Mr. Abinash Kumar
Patna High Court FA No.14 of 2014(19) dt.29-03-2023
4/4
: Mr. Manish Kumar
(In FIRST APPEAL No. 21 of 2014)
For the Appellant/s : Mr. Neeraj Kumar
: Mr. Kameshwar Pd. Gupta GP-10
: Mr. Deepanjali Gupta Ac to GP-10
For the Respondent/s : Mr. Abinash Kumar
: Mr. Manish Kumar
(In FIRST APPEAL No. 23 of 2014)
For the Appellant/s : Mr.Neeraj Kumar
: Mr. Kameshwar Pd. Gupta GP-10
: Mr. Virendra Kumar Ac to GP-10
For the Respondent/s : Mr. Abinash Kumar
: Mr. Manish Kumar
(In FIRST APPEAL No. 24 of 2014)
For the Appellant/s : Mr.Neeraj Kumar
: Mr. Kameshwar Pd. Gupta GP-10
: Mr. Anwar Kareem Ac to GP-10
For the Respondent/s : Mr. Abinash Kumar
: Mr. Manish Kumar
======================================================
CORAM: HONOURABLE MR. JUSTICE JITENDRA KUMAR
ORAL ORDER
19 29-03-2023As prayed for re-notify these cases on 12.04.2023.
(Jitendra Kumar, J) ramesh/-
U