Sidhi Kumari vs The State Of Bihar
2022 Latest Caselaw 2012 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2832 of 2021
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Sidhi Kumari Wife of Ranjan Kumar Gupta Resident of Village-Bardahi (Harpur), Ward No.11, P.O.-Sikta, P.S.-Sikta, District-West Champaran.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Social Welfare Department, Bihar, Patna.

2. The Principal Secretary, Social Welfare Department, Bihar, Patna.

3. The District Magistrate, West Champaran, Bettiah

4. The District Programme Officer, ICDS, West Champaran, Bettiah.

5. The Sub-Divisional Officer, West Champaran, Bettiah.

6. The Child Development Project Officer, Sikta, West Champaran, Bettiah.

7. The Block Development officer, Sikta, West Champaran, Bettiah.

8. The Panchayat Secretary, Sikta, Ward No.-11, Block-Sikta, District-West Champaran.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Ajeet Kumar Bhardwaj For the Respondent/s : Mr. Md. Raisul Haque, SC-10 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 04-04-2022

On 25.03.2022 following order was passed:-

"For about last two months petitioner has not complied the order dated 28.01.2022 in serving copy of the petition to the learned counsel for the State. Therefore, a week time is granted to serve copy of the petition to the State counsel, failing which the present petition would be dismissed.

If copy of the petition is served on respondent's counsel, respondents are hereby directed to file counter affidavit.

Re-list this matter on Patna High Court CWJC No.2832 of 2021 dt.04-04-2022

04.04.2022."

Even to this date petitioner's counsel has not

furnished copy of the petition to the State counsel so as to

enable him to file counter affidavit. Accordingly, present

petition stands dismissed reserving liberty to the petitioner that

if he has any document for having served copy of the petition

on the State counsel prior to today, in that event he is permitted

to make necessary application for recalling the present order.

(P. B. Bajanthri, J) rakhi/-

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Uploading Date          08.04.2022
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