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Patna High Court - Orders

Rajesh Ranjan Sahay vs The State Of Bihar on 25 July, 2023

Author: Mohit Kumar Shah

Bench: Mohit Kumar Shah

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.3424 of 2021
                  ======================================================
                  Rajesh Ranjan Sahay

                                                                             ... ... Petitioner/s
                                                     Versus
                  The State of Bihar

                                                            ... ... Respondent/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s   :       Mr.Rajesh Kumar Mishra, Advocate
                  For the Respondent/s   :       Mr.Lalit Kishore (AG)
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
                                        ORAL ORDER

9    25-07-2023

The learned counsel for the respondent- Bihar State Board of Religious Trust, Patna seeks and is granted four weeks' time for taking appropriate decision in terms of Sections 28(2) and 44 of the Bihar Hindu Religious Trusts Act, 1950.

In the meantime, if so advised, the petitioner may file rejoinder to the counter affidavit, filed on behalf of respondent no. 4.

List after six weeks.

(Mohit Kumar Shah, J) rinkee/-

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