Patna High Court - Orders
Akbari Talak @ Akabri Talak vs The State Of Bihar on 2 September, 2024
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18090 of 2023
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Akbari Talak @ Akabri Talak ... ... Petitioner/s
Versus
The State of Bihar ... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 14245 of 2023
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Ruhi Parveen @ Ruhi Praveen
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
(In Civil Writ Jurisdiction Case No. 18090 of 2023)
For the Petitioner/s : Mr. Amit Srivastava, Sr. Advocate
For the Respondent no.6 : Mr. Anand Kumar Ojha, Advocate
Mr. Ashok Kumar Karna, Advocate
Mr. Shankar Kumar, Advocate
(In Civil Writ Jurisdiction Case No. 14245 of 2023)
For the Petitioner/s : Mr.Anand Kumar Ojha, Advocate
Mr. Girish Pandey, Advocate
For the Respondent/s : Mr.Ajay ( Ga 5 )
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
3 02-09-2024Heard Mr. Amit Srivastava, learned Senior Counsel for the petitioners duly assisted by Mr. Ranjeet Choubey, Mr. Anand Kumar Ojha, learned counsel for respondent no.6 (in C.W.J.C. No. 18090 of 2023), Mr. Ravi Ranjan, representing the State Election Commission, Mr. Kamlesh Kishore, learned AC to SC-12 and Mr. Pratik Kumar Singh, learned AC to GA-5.
2. Both the writ petitions have been heard.
3. Order reserved.
(Rajiv Roy, J) Ravi/-Ankit U