Patna High Court - Orders
Hridaya Prasad vs The State Of Bihar & Ors on 20 July, 2012
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta
Patna High Court CWJC No.8293 of 2012 (3) dt.20-07-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8293 of 2012
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Ram Dayal Mahto
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.8295 of 2012
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Hridaya Prasad
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.9327 of 2012
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Rannu Sah
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.8293 of 2012)
For the Petitioner/s : Mr. Ram Janam Prasad
For the Respondent/s : Mr. Abhay Shankar Jha Sc14
(In CWJC No.8295 of 2012)
For the Petitioner/s : Mr. Ram Janam Prasad
For the Respondent/s : Mr. Vinay Kriti Singh Sc5
(In CWJC No.9327 of 2012)
For the Petitioner/s : Mr. Ram Janam Prasad
For the Respondent/s : Mr. Vinay Kriti Singh Sc5
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CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
DATTA
ORAL ORDER
3 20-07-2012As prayed for, on the ground of death in the family of learned counsel for the respondent Bihar State Co-operative Bank Limited, put up among '0' cases in the main list on 3 rd August, 2012.
(Ramesh Kumar Datta, J) spal/-