Patna High Court - Orders
The State Of Bihar & Ors vs Mahendra Baitha on 3 January, 2018
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.332 of 2017
In
Civil Writ Jurisdiction Case No.13975 of 2011
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The State Of Bihar & Ors
... ... Appellant/s
Versus
Mahendra Baitha
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Anjani Kumar, AAG 4
Mr. Deepak Sahay Jamuar, Advocate
For the Respondent/s :
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
6 03-01-2018Issue notice to the respondent on the memorandum of appeal, I.A. No.1243 of 2017, an application for condonation of delay in filing the Letters Patent Appeal, and I.A. No.1244 of 2017, an application for stay, both under ordinary process as well as under registered cover with A/D, for which requisites etc. must be filed within one week.
(Rajendra Menon, CJ) (Anil Kumar Upadhyay, J) Sunil/-
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