IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20494 of 2021
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Kishore Kumar @ Kishor Kumar Son of Prabhu Narayan Resident of Village- Ashram Road, Ward No. 10, Police Station- Raxaul, District- East Champaran, Motihari.
... ... Petitioner/s Versus
1. The State of Bihar through the Principal Secretary, Department of Excise, Govt. of Bihar, Patna.
2. The Excise Commissioner, Govt. of Bihar, Patna.
3. The District Magistrate cum Collector, East Champaran, Motihari.
4. The Superintendent of Police, East Champaran, Motihari.
5. The Excise Superintendent, East Champaran, Motihari.
6. The Officer in Charge, Raxaul, Police Station, District- East Champaran.
... ... Respondent/s ====================================================== Appearance :
For the Petitioner/s : Mr. Madhurendra Kumar, Advocate For the Respondent/s : Mr. Vivek Prasad, GP-7 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) Date : 23-12-2021 Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.20494 of 2021 dt.23-12-2021 2/2 After the matter was heard for some time, learned counsel for the petitioner, under instructions, seeks permission to withdraw the present petition reserving liberty to file a fresh petition, with better particulars, on the same and subsequent cause of action, if so required and desired.
Permission granted with liberty as prayed for.
Liberty also reserved to the petitioner to make a mention for listing of the petition on priority basis. As and when any such mention is made, Registry shall take steps for listing the petition at the earliest.
Instant petition stands disposed of as withdrawn in the aforesaid terms.
Interlocutory Application(s), if any, stands disposed of.
(Sanjay Karol, CJ) (S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 24.12.2021 Transmission Date