Patna High Court - Orders
Munna Kumar vs The Union Of India on 6 August, 2024
Author: Rajesh Kumar Verma
Bench: Rajesh Kumar Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14849 of 2023
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Munna Kumar
... ... Petitioner/s
Versus
The Union of India & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner : Mr. Vishal Saurabh, Advocate
For the Railways : Mr. Anshay Bahadur Mathur, CGC
For the DFCCIL : Mr. Ajay Kumar, Advocate
For the State : Mr. Manoj Kumar Sinha, AC to SC-19
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CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
ORAL ORDER
7 06-08-2024Heard the learned counsel for the petitioner, the learned counsel appearing on behalf of Railways, the learned counsel appearing on behalf of DFCCIL and the learned counsel appearing on behalf of the State.
2. Mr. Ajay Kumar, the learned counsel appearing on behalf of DFCCIL submits that he intends to file vakalatnama as well as counter-affidavit within a period of four weeks.
3. As prayed, put up this case after four weeks, enabling him to file vakalatnama and the counter-affidavit.
4. List this case on 09.09.2024.
(Rajesh Kumar Verma, J) Shahnawaz/-
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