Patna High Court - Orders
Bihar School Examination Board vs Musafir Choudhary & Ors on 25 August, 2010
Bench: Chief Justice, Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
LETTERS PATENT APPEAL No.1494 of 2009
IN
CIVIL WRIT JURISDICTION CASE No. 3103 of 2009
WITH
INTERLOCUTORY APPLICATION No.7609 of 2009
IN
LETTERS PATENT APPEAL No.1494 of 2009
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BIHAR SCHOOL EXAMINATION BOARD & ORS.
Versus
MUSAFIR CHOUDHARY & ORS
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Appearance :
For the Appellants : Mr. Lalit Kishore, Senior Advocate with
Mr. Satyabir Bharti, Advocate
For the Respondent No.1: Mr. Tej Bahadur Singh, Senior Advocate with
Mr. B.S.Pandey, Advocate
Mr. Gyan Shankar, Advocate
For the Respondent Electricity:Mr. Vijay Kumar Verma , Advocate
Board
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
4. 25.8.2010. Interlocutory Application No. 7609 of 2009:-
This application under Section 5 of the Limitation Act has been filed by the appellants for condonation of delay of 38 days occurred in filing the Letters Patent Appeal.
On the facts and in the circumstances of the case, the delay in filing the Letters Patent Appeal is condoned.
The Interlocutory Application stands disposed of.-2-
Letters Patent Appeal No. 1494 of 2009: -
Learned Senior Advocate Mr. Lalit Kishore appears for the appellants. He states that the appellant will produce the order rejecting the request of the petitioner made in the year 2005.
Learned Senior Advocate Mr. Tej Bahadur Singh appearing for the writ petitioner will produce the school leaving certificate of the petitioner issued at the relevant time.
At the request of the learned Advocates, stand over to 8th September 2010.
(R.M. Doshit, CJ) (Jyoti Saran, J) Pawan/-