Patna High Court - Orders
Most. Manti Devi & Ors vs The State Of Bihar & Ors on 8 August, 2018
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.433 of 2018
In
Civil Writ Jurisdiction Case No. 16699 of 2008
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1. Most. Manti Devi, W/o- Late Mohan Singh,
2. Alok Kumar Singh, S/o- Late Mohan Singh,
3. Rajeev Kumar Singh, S/o- Late Mohan Singh, All are Resident of
Village- Saidpur, P.S.- Moffasil Ara, District- Bhojpur.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Bidhu Bhushan Pathak, S/o- not known to the petitioner, the Registrar
General, Patna High Court.
3. Ajay Kumar Srivastava, S/o- not known to the petitioner, the District
Judge, Civil Courts, Buxar.
4. Rakesh Ranjan Singh, S/o- not known to the petitioner, the Judge in
charge, Nazarat, Civil Courts, Buxar.
5. S. Suresh Kumar, S/o- not known to the petitioner, the Accountant
General, Bihar, Bir Chand Patel Path, Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Amarendra Kumar
For the Respondent/s : Mr. Gyan Prakash Ojha - Ga 7
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
6 08-08-2018The learned counsel for the petitioners submits the order has already been complied with and in this view of the fact the petitioners seeks permission to withdraw this contempt petition as the same has become infructuous.
Prayer is allowed.
This MJC petition is dismissed as has become infructuous.
(Prabhat Kumar Jha, J) BKS/Rajan U