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Alok Kumar And Ors vs The State Of Bihar Through The Principal ... on 15 November, 2022

Author: Madhuresh Prasad

Bench: Madhuresh Prasad

                       IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.1567 of 2018
                  ======================================================
                  Alok Kumar and Ors

                                                                               ... ... Petitioners
                                                    Versus
                  The State Of Bihar Through The Principal Secretary and Anr

                                                            ... ... Respondents
                  ======================================================
                  Appearance :
                  For the Petitioners   :       Mr. Ram Hriday Prasad, Adv.
                  For the State         :       Ms. Smt. Kumari Amrita- GP3
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
                                        ORAL ORDER

3    15-11-2022

Adjournment is sought on behalf of the petitioner.

It is submitted by the learned counsel for the State that in view of decision of this Court dated 29-09-2022, passed in C.W.J.C. No. 21219 of 2018, (Suprabhat Kumar & Ors. vs. State of Bihar & Ors.) which covers the issues raised in the instant writ proceedings, the same has become infructuous.

Matter is adjourned to the next assigned date i.e., on 22-11-2022.

(Madhuresh Prasad, J) shyambihari/-

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