Patna High Court - Orders
Satyadeo Chaudhary vs The State Of Bihar &Amp; Ors on 7 February, 2011
Author: Kishore K. Mandal
Bench: Kishore K. Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.16673 of 2004
SATYADEO CHAUDHARY & ORS
Versus
THE STATE OF BIHAR & ORS
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04 07.02.2011Both sides present.
When the case was taken up a statement has been made on behalf of the petitioners that during the pendency of this application petitioner no. 1 ((Satyadeo Chaudhary) has died. He prays for time to file appropriate application for expunging the name of petitioner no. 1 and to bring on record his legal heirs.
Learned counsel for the State submits that a longer time may be granted so that he may take instruction and file counter affidavit.
Let the petitioners file appropriate application in respect of petitioner no. 1 within two weeks.
List this matter after four weeks, within top 15 matters.
( Kishore K. Mandal, J. ) Safik