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Renu Kumari vs The State Of Bihar And Ors
2022 Latest Caselaw 1437 Patna

Citation : 2022 Latest Caselaw 1437 Patna
Judgement Date : 28 February, 2022

Patna High Court
Renu Kumari vs The State Of Bihar And Ors on 28 February, 2022
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                         Letters Patent Appeal No.779 of 2018
                                           In
                     Civil Writ Jurisdiction Case No.22424 of 2014
     ======================================================

Renu Kumari, W/o Pramod Saw, Resident of Village-Jagatpur, P.S.-Nawada Sadar, District Nawada.

... ... Appellant/s Versus

1. The State Of Bihar.

2. The Director, Integrated Child development Scheme I.C.D.S., BIhar, Patna.

3. The Collector-Cum-District Magistrate, District Nawada.

4. The Deputy Director, Welfare Magadh Division, District Gaya.

5. District Programme Officer, Nawada.

6. Child Development Programme Offcer C.D.P.O, Block Sadar, District Nawada.

7. Manta Devi @ Mamta Devi W/o MUnsi Chouhan, Resident of Village-

Ghostawan Tole Jagatpur, Gram Panchayat Paura, P.S.-Nawada, District Nawada.

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

For the Appellant/s : Mr.Pramod Kumar Verma, Advocate For the Respondent/s : Mr.Gyan Prakash Ojha- GA-7 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 28-02-2022

Heard learned counsel for the parties.

The instant Letters Patent Appeal is directed against the

judgment dated 15.05.2018 passed by a learned Single Judge of

this Court in CWJC No. 22424 of 2014, titled as Renu Kumari

Vs. The State of Bihar & Ors.

Learned counsel for the appellant states that the main Patna High Court L.P.A No.779 of 2018 dt.28-02-2022

petition on merits has become infructuous, inasmuch as Private

Respondent No. 7 has since expired.

If that were so, it is open for the parties to take

appropriate action in accordance with law.

The instant Letters Patent Appeal stands disposed of in

the aforesaid terms.

Interlocutory Application(s), if any, stands disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

AFR/NAFR CAV DATE Uploading Date Transmission Date

 
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