Patna High Court - Orders
Lalan Prasad Yadav @ Lalan Yadav @ Lalan ... vs State Of Bihar & Anr on 8 August, 2008
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. REV. No.797 of 2007
LALAN PRASAD YADAV @ LALAN YADAV @ LALAN KUMAR YADAV
Versus
STATE OF BIHAR & ANR
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3. 8.8.2008. Issue notice to the opposite party no. 2 to show cause as to why this application be not admitted and if possible disposed of at the admission stage itself, for which requisites etc. both under registered cover with A/D as well as under
ordinary process must be filed within one week, failing which this application shall stand rejected without further reference to a Bench.
Rule is made returnable within six weeks.
Kanchan (Ghanshyam Prasad, J.)