Patna High Court - Orders
Smt. Surgi Devi vs The Union Of India & Ors on 17 April, 2018
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11015 of 2017
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Smt. Surgi Devi
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Banwari Sharma
Mr. Shiv Kumar
For the Respondent/s : Mr. S.D Sanjay (Addl. Soc. Gen.)
Mr. Ravinder Kumar Sharma )CGC)
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 17-04-2018The respondents are directed to file counter-affidavit within four weeks. Rejoinder, if any, may be filed within two weeks thereafter.
In the meantime, issue notice to the respondent no.3, both by ordinary process as also by speed post, for which requisites etc. must be filed within two weeks, failing which the writ petition shall stand rejected, as against respondent no.3, without further reference to a Bench.
List after service of notice or on appearance of respondent no.3, whichever is earlier.
(Mohit Kumar Shah, J) BTiwary/-
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