Patna High Court
Naintara Sharma & Anr vs The State Of Bihar & Ors on 20 February, 2017
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2509 of 2011
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1. Naintara Sharma, wife of Gyandeo Sharma, Resident of Naintara Sadan, Boring
Road, P.S.- Shrikrishna Puri, District- Patna
2. Anupama Sharma, wife of Vishnu Sharma, Resident of Sommanay Bhawan,
Boring Road, P.S.- Shrikrishna Puri, District- Patna
.... .... Petitioner/s
Versus
1. State of Bihar through Secretary, Urban Development Department, Bihar, Patna
2. Shri Divesh Sehra, Patna Municipal Commissioner, Patna Municipal
Corporation, 2nd Floor, Maurya Lok, Patna
3. Mrs. Seema Kumari, at present Land and Estate Officer, Patna Municipal
Corporation, 2nd Floor, Maurya Lok, Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s :
For the Respondent/s :
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
ORAL JUDGMENT
Date: 20-02-2017 Learned counsel for the Patna Municipal Corporation states that the locks upon the premises have been removed on 18th of February, 2017. It is so stated in the show-cause as well.
In view of the said fact, no further orders are called for in the present Contempt Petition. The same is disposed of having rendered infructuous.
(Hemant Gupta, ACJ)
P.K.P.
AFR/NAFR N.A.F.R.
CAV DATE N.A.
Uploading Date 22.02.2017 Transmission Date