Patna High Court - Orders
Amrita Kumar @ Amrita Devi vs Jyotish Kumar Rajak on 26 November, 2014
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta, Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.534 of 2012
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Amrita Kumar @ Amrita Devi
.... .... Appellant/s
Versus
Jyotish Kumar Rajak
.... .... Respondent/s
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CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA
and
HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA)
5 26-11-2014Issue notice in the limitation matter as also in the admission matter to show cause as to why the appeal may not be disposed of at the stage of admission itself. Requisites both under ordinary process and registered cover with A.D. must be filed within one week failing which the limitation petition as well as the memo of appeal shall stand rejected without further reference to a Bench.
The ordinary process notice shall be served through the District Magistrate, Lakhisarai as the respondent is stated to be an employee in the office of the District Magistrate, Lakhisarai.
(Ramesh Kumar Datta, J)
S.Pandey/- (Dr. Ravi Ranjan, J)
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