Patna High Court - Orders
Smt.Sarda Devi vs The State Of Bihar & Ors on 23 September, 2008
Author: Kishore K. Mandal
Bench: Kishore K. Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.808 of 2007
SMT.SARDA DEVI
Versus
THE STATE OF BIHAR & ORS
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For the appellant : Mr. Bindya Keshari Prasad Singh,
Senior Advocate
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PRESENT
Hon'ble the Chief Justice
&
Hon'ble Mr. Justice Kishore K. Mandal
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Dated, the 23rd September, 2008
Let notice of I.A.No.4165/2008, I.A.No.5358/2008, I.A.No.5836/2008 and that of appeal be issued to the respondents. Notice shall also go to legal heirs of deceased respondent no.6 as set out in the substitution petition.
2. Requisite process fee, notice and registered cover shall be supplied within one week from today, failing which the applications in question and the appeal shall stand dismissed without further reference to the Court.
R. M. Lodha, CJ Kishore K. Mandal, J.
Sunil