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The Union Of India & Ors vs M/S Electronic Net Through Its Partner ... on 22 November, 2017

Bench: Chief Justice, Anil Kumar Upadhyay

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                      Letters Patent Appeal No.1611 of 2017
                                                          In
                                   Civil Writ Jurisdiction Case No. 6882 of 2014
                     ======================================================
                     The Union of India & Ors
                                                                           .... .... Appellant/s
                                                        Versus
                     M/s Electronic Net through Its Partner Sanjeev Kumar & Anr
                                                                          .... .... Respondent/s
                     ======================================================
                     Appearance :
                     For the Appellant/s     : Mr. S. D. Sanjay, Addl. S.G.
                                                  Mr. Sheo Narayan Singh
                     For the Respondent/s     : Mr.
                     ======================================================
                     CORAM: HONOURABLE THE CHIEF JUSTICE
                               and
                               HONOURABLE MR. JUSTICE ANIL KUMAR
                               UPADHYAY
                     ORAL ORDER
                     (Per: HONOURABLE THE CHIEF JUSTICE)

2       22-11-2017

Notice be issued to respondents on appeal as well as interlocutory applications, on requisites within one week by ordinary process as well as registered cover with A.D., returnable in four weeks.

In the meanwhile, the operation of the order passed by the Writ Court shall remain stayed.

(Rajendra Menon, CJ) (Anil Kumar Upadhyay, J) Uday/-

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