Patna High Court - Orders
Arun Kumar Mukharjee And Ors vs The State Of Bihar Through Divisional ... on 31 August, 2022
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3519 of 2017
In
FIRST APPEAL No.38 of 2011
======================================================
Arun Kumar Mukharjee and Ors
... ... Petitioner/s
Versus
The State Of Bihar Through Divisional Commissioner, Purnia and Ors
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioners : Mr. Ranjan Kumar Dubey, Advocate
For the Opposite Party : Mr. P. K. Verma - AAG 3
Mr. Suman Kumar Jha, AC to AAG 3
======================================================
CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
5 31-08-2022Heard the parties.
Learned counsel for the petitioners is permitted to remove the defect (s), as pointed out by the office, if any, in course of the day.
Opposite party nos. 2, 4 and 5 have filed show cause. The petitioners may also file rejoinder to the show cause.
Notice of opposite party no.6 has been returned saying that noticee has left without any address.
The allegation is of disobedience of the orders of this Court by opposite party no.6 and he is trying to adopt different methods so that he may not appear before this Court and face contempt proceeding.
Patna High Court MJC No.3519 of 2017(5) dt.31-08-2022 2/2 Office will issue bailable warrant of arrest against the opposite party no.6 which shall be executed by the Superintendent of Police, Kishanganj.
Put up this case after four weeks for further hearing. Let a copy of this order be communicated to the Superintendent of Police, Kishanganj for its compliance through FAX and e-mail forthwith.
(Sandeep Kumar, J) BT/-
U