Pratik Sinha vs The State Of Bihar & Ors on 2 February, 2016

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Patna High Court - Orders

Pratik Sinha vs The State Of Bihar & Ors on 2 February, 2016

Bench: Ashwani Kumar Singh

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                             Criminal Writ Jurisdiction Case No.1109 of 2015
                  ======================================================
                  Pratik Sinha
                                                                   .... ....   Petitioner
                                                Versus
                  The State of Bihar & Ors.                      .... .... Respondents
                  ======================================================
                  Appearance :
                  For the Petitioner/s : Mr. Rajiv Sharma, Sr. Advocate
                                         Mr. Prashant Sinha, Advocate
                  For the Respondent/s : Mr. Rajesh Singh, GP-16
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
                  ORAL ORDER


5    02-02-2016

Heard Mr. Rajiv Sharma, learned Senior Counsel for the petitioner and Mr. Prasoon Sinha, learned counsel for Patna Municipal Corporation.

While hearing the application, it was deemed necessary to look to the order passed by the Chief Municipal Officer, Patna, whereby the petitioner was directed to stop construction of the building. Since the same is not on record, learned counsel for the petitioner prays for three days' time in order to bring a copy of the same on record by way of filing a supplementary affidavit.

As prayed for, put up on 5th February 2016 at the top of the list.

(Ashwani Kumar Singh, J.) Kanchan/-

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Patna High Court - Orders