Patna High Court - Orders
State Of Bihar Through Collector ... vs Taslim Sai And Ors on 14 March, 2023
Author: Khatim Reza
Bench: Khatim Reza
IN THE HIGH COURT OF JUDICATURE AT PATNA
SECOND APPEAL No.361 of 2016
======================================================
State Of Bihar Through Collector Vaishali and Anr
... ... Appellant/s
Versus
Taslim Sai and Ors
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Naresh Prasad Ac To Sc2
For the Respondent/s : Mr.
======================================================
CORAM: HONOURABLE MR. JUSTICE KHATIM REZA
ORAL ORDER
7 14-03-2023Learned counsel for the appellants seeks permission to correct the provision of law in I.A. No. 03 of 2023 in the course of the day.
Permission is granted.
Re: I.A. No. 03 of 2023 This Interlocutory Application has been filed for grant of extension of time by further two weeks as to comply with this Hon'ble Court's order dated 31.01.2020 and 13.01.2023 whereby, peremptory order has been passed to remove the defect no. 3 as pointed out vide office note dated 08.02.2018 and 27.08.2018.
Learned counsel for the appellants submits that due to inadvertence, the said peremptory order was not complied and prayed for two weeks' further time.
In the aforesaid facts and circumstances, two weeks' Patna High Court SA No.361 of 2016(7) dt.14-03-2023 2/2 further time is granted to comply the order dated 31.01.2020 and 13.01.2023.
Accordingly, the said I.A. No. 03 of 2023 is allowed.
Re: I.A. No. 02 of 2021 Learned counsel for the intervenor submits that the I.A. No. 02 of 2021 has been filed for impleading the intervenor as respondent in this appeal.
Learned counsel for the intervenor seeks permission to file supplementary affidavit in continuation of I.A. No. 02 of 2021.
List this appeal on 28.03.2023.
(Khatim Reza, J) prabhat/-
U