Patna High Court - Orders
The State Of Bihar & Ors vs Rajiv Nandan Maurya & Ors on 19 December, 2013
Author: Navin Sinha
Bench: Navin Sinha, Shailesh Kumar Sinha
Patna High Court LPA No.593 of 2013 (4) dt.19-12-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.593 of 2013
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The State Of Bihar & Ors
.... .... Appellant/s
Versus
Rajiv Nandan Maurya & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Brajesh Kumar
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE NAVIN SINHA
and
HONOURABLE MR. JUSTICE SHAILESH KUMAR
SINHA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE NAVIN SINHA)
4 19-12-2013I.A. No. 3486 of 2013 has been filed to condone delay of 82 days in filing the Appeal. Having considered the explanation and the submission on behalf of the parties, the duration of delay, we allow the I.A. application.
List after disposal of SLP (Civil) No. 7854 of 2009.
In view of the order for status quo passed therein, we also direct status quo to be maintained in the meantime.
I.A. No. 3487 of 2013 stands disposed. Liberty granted for motion to the parties after disposal of the SLP.
(Navin Sinha, J) Md. Ibrarul/- (Shailesh Kumar Sinha, J)