Patna High Court - Orders
Jai Maa Ambe Mini Modern Rice Mill & Anr vs The State Of Bihar & Ors on 6 May, 2013
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18160 of 2012
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Jai Maa Ambe Mini Modern Rice Mill & Anr
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Kalpana
For the Respondent/s : Mr. Ram Balak Mahto Ag
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
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12 06-05-2013In presence of learned State Counsel as well as Sri Vikash Kumar, learned counsel appearing on behalf of Respondent nos.6 and 7, it was submitted that during the pendency of the present writ petition, the proprietor of petitioner no.1 died and , as such, a prayer was made for granting time for filing substitution petition.
The prayer is allowed.
Time till one week after Summer Vacation is granted for filing substitution petition.
(Rakesh Kumar, J) NKS/-