LAWS(PAT)-2010-3-316

LALIT NARAYAN MITHILA Vs. ASHOK KUMAR JHA WITH

Decided On March 11, 2010
Lalit Narayan Mithila Appellant
V/S
Ashok Kumar Jha With Respondents

JUDGEMENT

(1.) The present appeal under Clause-X of the Letters Patent has been preferred by Lalit Narain Mithila University and its functionaries questioning the pregnability and sustainability of the order dated 10.8.2009 passed by the learned Single Judge in CWJC No. 9025 of 2009.

(2.) This appeal was listed for admission on 21.1.2010 and a Division Bench of this court had directed for issuance of notice and as an ad interim measure directed stay of the operation of the order dated 10.8.2009 passed by the learned Single Judge. When the matter was listed again on 17.2.2010, after hearing the learned counsel for the parties this court passed the following order:

(3.) In view of the aforesaid order, a larger Bench has been constituted and the appeal and the writ petitions have been placed before us.