Patna High Court - Orders
Kumari Shiwani Verma vs The State Of Bihar & Ors on 12 July, 2017
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1295 of 2016
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Kumari Shiwani Verma
.... .... Appellant/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Rajeev Kumar Singh
For the Respondent/s : Mr.
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR
UPADHYAY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
6 12-07-2017The respondents in the writ petition have not filed any para-wise reply. They are directed to file counter affidavit indicating para-wise reply of each and every averments made by the petitioner particularly paragraph-8 onwards.
Four weeks' time is granted to file para-wise reply alongwith counter affidavit.
(Rajendra Menon, CJ) Ravi/-
(Anil Kumar Upadhyay, J) U