Patna High Court - Orders
Sambadh Degree Mahavidyalaya Seva ... vs The State Of Bihar on 22 February, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1452 of 2022
In
Civil Writ Jurisdiction Case No.3516 of 2021
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Sambadh Degree Mahavidyalaya Seva Sangh
... ... Petitioner/s
Versus
The State of Bihar & Ors.
... ... Opposite Party/s
======================================================
with
Miscellaneous Jurisdiction Case No. 1438 of 2022
In
Civil Writ Jurisdiction Case No.3365 of 2021
======================================================
Swami Tridani Dev College
... ... Petitioner/s
Versus
The State of Bihar & Ors.
... ... Opposite Party/s
======================================================
Appearance :
(In Miscellaneous Jurisdiction Case No. 1452 of 2022)
For the Petitioner/s : Mr. Shashi Bhushan Singh, Advocate
For the State : Mr. Madan Jeet Kumar, GP-20
Mr. Mrigendra Kumar, AC to GP-20
For BSEB : Mr. Satyabir Bharti, Advocate
Mrs. Sushmita Sharma, Advocate
(In Miscellaneous Jurisdiction Case No. 1438 of 2022)
For the Petitioner/s : Mr. Abhinav Srivastava, Advocate
Mr. Sheo Shankar Singh, Advocate
For the State : Mrs. Shilpa Singh, GA-12
Mr. Ram Vinay Pd. Singh, AC to GA-12
For BSEB : Mr. Satyaveer Bharti, Advocate
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CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH
SHARMA
ORAL ORDER
7 22-02-2023Learned counsel for the Contemnor submits that an appeal has been preferred before a Division Bench of this Court, although, merely pendency of an appeal before the Division Bench, would not grant solace from contempt proceedings to the Patna High Court MJC No.1452 of 2022(7) dt.22-02-2023 2/2 contemnor.
However, in the interest of justice, list this case again on 22nd of March, 2023.
(Sanjeev Prakash Sharma, J) Amrendra/-
Item No. 7 U