Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Patna High Court - Orders

Ramchandra Prasad Sharma vs The State Of Bihar & Ors on 23 June, 2015

Author: Ajay Kumar Tripathi

Bench: Ajay Kumar Tripathi

          Patna High Court CWJC No.5918 of 2015 (2) dt.23-06-2015




                          IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Civil Writ Jurisdiction Case No.5918 of 2015
                      ======================================================
                      Ramchandra Prasad Sharma
                                                                            .... .... Petitioner/s
                                                        Versus
                      The State of Bihar & Ors
                                                                           .... .... Respondent/s
                      ======================================================
                      Appearance :
                      For the Petitioner/s    :    Mr. Bankey Bihari Singh
                      For the Respondent State: Mr. Sanjay Kumar Singh, AC to AAG12
                      For Accountant General : Mr. Satyendra Kumar Jha
                      ======================================================
                      CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
                      ORAL ORDER

2       23-06-2015

In view of the communication received by the State counsel, the Collector, Nawada, is directed to ensure that an appropriate response to the letter of the Accountant General, Bihar, which is letter No. Pen-10-G-1155 dated 12.3.2015 is forwarded within one week to the office of the Accountant General. The office of the Accountant General thereafter will revert to the Court as to the exercise so done by the next date.

If the District Magistrate, Nawada, fails to forward the status and response within the time-frame of one week indicated above, he will be compelled to appear before this Court on the next date because a simple response cannot take months together.

List this matter on 21st July, 2015.

(Ajay Kumar Tripathi, J) R.K.Pathak/-

U