IN THE HIGH COURT OF JUDICATURE AT PATNA Interlocutory Application No. 18 of 2012 In

Letters Patent Appeal No.3 of 2012 In

Civil Writ Jurisdiction Case No. 10882 of 2011

====================================================== Mandip Kumar Singh

.... .... Appellant/s

Versus

The Union of India & Ors. .... .... Respondent/s

====================================================== Appearance :

For the Appellant/s : Mr. Vinay Kirti Singh, Advocate.

For the Respondent/s : Mr. Binay Kumar Pandey, CGC.

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and

HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA

ORAL ORDER

(Per: HONOURABLE THE CHIEF JUSTICE)

4. 17-01-2012 Rule. Returnable on 28th February 2012. Notice of rule will be served upon respondent no. 6 through Court process. Requisites will be filed within one week from today.

(R.M. Doshit, CJ)

(Birendra Prasad Verma, J) Prakash