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Amit Kumar @ Amit Kumar Singh vs The State Of Bihar
2021 Latest Caselaw 983 Patna

Citation : 2021 Latest Caselaw 983 Patna
Judgement Date : 19 February, 2021

Patna High Court
Amit Kumar @ Amit Kumar Singh vs The State Of Bihar on 19 February, 2021
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Miscellaneous Jurisdiction Case No.221 of 2021
                                            In
                    Civil Writ Jurisdiction Case No.6380 of 2020
     ======================================================

Amit Kumar @ Amit Kumar Singh, Son of Sri Jai Mangal Singh, Resident of Village- Sindari, Police Station- Sindari, District- Dhanbad (Jharkhand).

... ... Petitioner/s Versus

1. The State of Bihar Bihar.

2. The Collector Saran at Chapra namely Mr. Subrat Kumar Sen, the District Magistrate Saran at Chapra

3. The Superintendent of Police, Saran at Chapra

4. The Sub Divisional Police Officer, Saran at Chapra

5. The Superintendent of Excise, Saran at Chapra

6. The Officer in Charge, Naya Gaon, Police Station, District- Saran at Chapra

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Ravi Shankar Shahay, Advocate Ms. Prerna Geet, Advocate For the Opposite Party/s : Mr. Kumar Pankaj, AC to SC-5 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 19-02-2021 The present M.J.C. application has been filed for

initiating contempt proceeding against the opposite parties for

non-compliance of judgment dated 26.06.2020 passed by this

Court in C.W.J.C. No. 6380 of 2020.

Mr. Kumar Pankaj, learned AC to SC-5 states that

the order stands complied with, though, with delay of seven

days. If that be so, we close the present proceeding.

The opposite parties ought to have exercised due Patna High Court MJC No.221 of 2021 dt.19-02-2021

care and caution in complying with the direction issued by this

Court. Hopefully, they shall be careful in future.

Accordingly, the present application is disposed of.

Interlocutory Application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Amrendra/Anil/-

AFR/NAFR
CAV DATE
Uploading Date          22.02.2021
Transmission Date
 

 
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