Patna High Court - Orders
Rama Nand Singh vs The State Of Bihar & Ors on 7 February, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.2307 of 2011
RAMA NAND SINGH
Versus
THE STATE OF BIHAR & ORS
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2. 07. 02. 2011. Heard learned counsel for the petitioner and the State.
Learned counsel for the State prayed for four weeks' time to file a counter affidavit.
Time is granted.
Learned counsel for the petitioner submits that similar matter is pending before a Bench of this Court bearing C.W.J.C. No. 988 of 2011 and operation of the impugned order has been stayed.
Hence operation of the impugned order shall remain stayed till next date.
Hence, this writ petition along with C.W.J.C. No. 988 of 2011 be placed together before an appropriate Bench with direction of Hon'ble the Chief Justice.
m.p. ( Gopal Prasad, J.)