Patna High Court - Orders
Santosh Kumar Murarka, vs The Union Of India, on 18 May, 2022
Bench: Chief Justice, Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5427 of 2022
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Santosh Kumar Murarka,
... ... Petitioner/s
Versus
The Union of India & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Saket Gupta, Advocate
Mr. Rahul Raj, Advocate
Mr. Soham Dutta, Advocate
Ms. Sonali Gupta, Advocate
Mr. Baua Jha, Advocate
For the Respondent/s : Dr. K.N. Singh, ASG
Mr. Anshuman Singh, Sr. SC, Customs
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 18-05-2022As prayed for, let counter affidavit be filed by the respondents positively within a period of four weeks from today. Rejoinder thereto, if any, be filed within a period of four weeks thereafter.
List this case on 27th of July, 2022.
(Sanjay Karol, CJ) (Satyavrat Verma, J) P.K.P./Amrendra U