Patna High Court - Orders
Rajesh Yadav @ Shiv Shankar Yadav vs State Of Bihar on 24 September, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.30763 of 2008
RAJESH YADAV @ SHIV SHANKAR YADAV
Versus
STATE OF BIHAR
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3 24.9.2008Learned counsel for the petitioner submits that by mistake some counsel who has not been authorized has sought permission to withdraw this application. In this respect a slip has been filed by the learned counsel for the petitioner, Mr. Gauri Shankar , Advocate.
Learned counsel may file an interlocutory application for recalling the order dated 6.8.08.
As soon as interlocutory application is filed the same be listed under the heading for orders.
Anilksinha (Samarendra Pratap Singh,J.)