Patna High Court - Orders
Md.Rafique vs Dr.S.M.Badrul Hassan @ Dr.Badr on 7 April, 2016
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
Patna High Court CWJC No.8048 of 2012 (7) dt.07-04-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8048 of 2012
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MD.RAFIQUE SON OF MD. SHABBIR, RESIDENT OF MOHALLA-
SAGUNA BADI HAWELI, P.S.-DANAPUR, P.O.-DANAPUR CANT,
DISTRICT-PATNA THROUGH MD. FARHAN KHAN SON OF MD.
SABBIR KHAN, RESIDENT OF SAGUNA BADI HAVELI, P.S.-
DANAPUR, DISTRICT-PATNA, WHO HAS BEEN APPOINTED
ATTORNEY VIDE POWER OF ATTORNEY DATED 26.05.2009.
.... .... PETITIONER/S
VERSUS
1. DR.S.M.BADRUL HASSAN @ DR.BADRUL HASSAN SON OF
LATE SHAMSHUL HASSAN RESIDENT OF BADI HAWELI
SAGUNA POLICE STATION-DANAPUR, P.O-DANAPUR CANTT,
DISTRICT-PATNA.
2. DANAPUR NAGAR PARISHAD DANAPUR NIZAMAT
THROUGH CHIEF EXECUTIVE OFFICE AT MOHALLA JAMAL
SHAH KE TAKIYA, P.S.-DANAPUR, DANAPUR, P.O.-DIGHA,
DISTRICT-PATNA-800012.
3. THE CHIEF EXECUTIVE OFFICER NAGAR PARISHAD
DANAPUR NIZAMAT AT MOHALLA JAMAL SHAH KE TAIYA
P.S.DANAPUR P.O.-DIGHA, DISTRICT-PATNA-800012.
4. MOHATARMA REHANA KHATOON WIFE OF MD. SABBIR
RESIDENT OF MOHALLA SAGUNA BADI HAWELI, P.S.-
DANAPUR, P.O.-DANAPUR CANT, DISTRICT-PATNA.
.... .... RESPONDENT/S
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Appearance :
For the Petitioner/s : Mr. Ranjeet Kumar, Adv.
Mr. Dilip Kumar, Adv.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
7 07-04-2016At the request of learned counsel for the petitioner, dismissed as withdrawn.
(Aditya Kumar Trivedi, J.) PN/-
U