Patna High Court - Orders
The State Of Bihar & Ors vs Smt.Asha Sharma on 9 January, 2012
Bench: Chief Justice, Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1568 of 2011
In
Civil Writ Jurisdiction Case No. 1046 of 2006
With
Interlocutory Application No. 7400 of 2011
And
Interlocutory Application No. 7401 of 2011
In
Letters Patent Appeal No. 1568 of 2011
======================================================
The State of Bihar & Ors
.... .... Appellant/s
Versus
Smt. Asha Sharma
.... .... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Alok Kumar, A.C. to GA 1.
For the Respondent/s : Mr. Dr. M.P.Shukla, Advocate.
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
4 09-01-2012Re. Interlocutory Application No. 7400 of 2011:
The delay of 99 days occurred in filing the Letters Patent Appeal is condoned.
Interlocutory application stands disposed of. Re. L.P.A. No. 1568 of 2011 & I. A No. 7401 of 2011:
Notify for admission.
(R.M. Doshit, CJ) (Birendra Prasad Verma, J) Sujit/-