Patna High Court - Orders
Shreemant Kumar Choudhory vs State Of Bihar & Anr on 29 April, 2013
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
Patna High Court MJC No.850 of 2002 (2) dt.29-04-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.850 of 2002
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Shreemant Kumar Choudhory, son of Late Ramashray Prasad Choudhary,
r/o- village Ramashraynagar, P.S.- Dalsingsarai, district- Samastipur.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Shri R.N. Singh, S.D.J.M., Dalsingsarai at Samastipur.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : None
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR MANDAL
ORAL ORDER
2 29-04-2013Nobody appears on behalf of the petitioner.
This application seeks initiation of contempt proceeding against O.P. No. 2 (S.D.J.M., Dalsingsarai at Samastipur) for wilful and knowingly passing an order in utter disregard to the settled principles of law.
Perused the marginal notes. An objection has been raised about the maintainability of this application in view of the relief prayed therein. Non-appearance of the petitioner demonstrates that he has lost interest in pursuing the present matter. If an order has been passed by the Court contrary to law, the same would be appealable/revisable.
Agreeing with the objection raised by the Office, this Court dismisses the application.
(Kishore Kumar Mandal, J) Pankaj/-