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Patna High Court - Orders

The State Of Bihar & Ors vs Sri Bhagwan Singh on 24 August, 2012

Bench: Chief Justice, Vikash Jain

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Letters Patent Appeal No.529 of 2012
                                                      In
                                Civil Writ Jurisdiction Case No. 6952 of 2004
                                                     With
                                 Interlocutory Application No. 2646 of 2012
                                                      In
                                    Letters Patent Appeal No.529 of 2012
                  ======================================================
                  The State of Bihar & Ors.
                                                                    ... .... Appellant/s
                                                    Versus
                  Sri Bhagwan Singh
                                                                  ..... .... Respondent/s
                  ======================================================
                  Appearance :
                  For the Appellant/s     : Mr. Sanjay Prakash Verma, AC to GA 3
                  For the Respondent/s   :   -----
                  ======================================================
                  CORAM: HONOURABLE THE CHIEF JUSTICE
                         and
                         HONOURABLE MR. JUSTICE VIKASH JAIN

                  ORAL ORDER

                  (Per: HONOURABLE THE CHIEF JUSTICE)

8.   24-08-2012

Re. Letters Patent Appeal No. 529 of 2012.

Issue notice to the respondent, to be made returnable on 12th October 2012.

Notice will be served through Court process. Requisites will be filed within one week from today.

Re. Interlocutory Application No. 2646 of 2012 Issue notice to the respondent, to be made returnable on 12th October 2012.

Notice will be served through Court process. Requisites will be filed within one week from today.

Patna High Court LPA No.529 of 2012 (8) dt.24-08-2012 2

Pending the Appeal, there shall be ad interim stay of operation and implementation of the impugned order dated 2nd February 2011 made by the learned Single Judge in C.W.J.C No. 6952 of 2004.

(R.M. Doshit, CJ) (Vikash Jain, J) Prakash/-