Patna High Court - Orders
Smt.Savitri Sharma vs The State Of Bihar & Ors on 26 September, 2011
Author: T.Meena Kumari
Bench: T.Meena Kumari
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.1056 of 2009
Smt.Savitri Sharma
Versus
The State of Bihar & Ors
-----------
13 26.09.2011No submission has been made on behalf of learned counsel for the respondents with regard to the submission made on the last occasion that there would be a compromise between the parties. Submission made by learned counsel for the appellant goes to show that none has approached the appellant for arriving at any compromise term.
Under the circumstances we are of the opinion that the matter can be treated as a tied up matter.
Post this matter after Durga Puja holidays retaining its position.
(T.Meena Kumari,J.) (Vikash Jain, J.) Chandran