Patna High Court - Orders
Methodist Church In India Through Its ... vs The State Of Bihar & Ors on 7 September, 2016
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
Patna High Court MJC No.2899 of 2016 (2) dt.07-09-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2899 of 2016
In
Civil Writ Jurisdiction Case No. 11458 of 2013
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Methodist Church In India Through Its District Superintendent Of
Shahabad, Ara & Anr
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... opp.Parties.
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Appearance :
For the Petitioner/s : Mr. Makardhwaj Upadhyay
For the Respondent/s : None
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
MANDAL
ORAL ORDER
2 07-09-2016Mr. Rajendra Narain, Sr. Advocate, for the petitioners is present. No one has appeared on behalf of the State.
Mr. Narain placed the operative part of the order dated 02.03.2016 (Annexure-1) as modified by the order dated 29.06.2016 (Annexure 1/1) as well as the averments made in paragraph nos. 6 and 7.
Issue notice to the opposite party nos. 2 to 6 to show cause as to why a contempt proceeding be not initiated against them for having wilfully/deliberately violated the order dated 02.03.2016 passed by this Court in CWJC No. 11458 of 2013. Notice shall go by speed post for which requisites etc. must be filed within seven days, failing which the application shall stand rejected without further reference to a Bench.
List this matter after valid service of notice.
(Kishore Kumar Mandal, J) Shyam/-
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