Julius Kachhap vs State Consumer Disputes Redressal ...
2026 Latest Caselaw 848 Jhar

Citation : 2026 Latest Caselaw 848 Jhar
Judgement Date : 6 February, 2026

[Cites 1, Cited by 0]

Jharkhand High Court

Julius Kachhap vs State Consumer Disputes Redressal ... on 6 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                                                    2026:JHHC:3199



                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      W.P.(C) No.793 of 2026
                                              ....

Julius Kachhap, aged about 79 years, son of Late Victor Kachhap, resident of BG- 6/4A, Sharon Apartment, DIOCESAN VILLAGE, Sirom Toli Chowk, Old Hazaribagh Road, P.O.-G.P.O. Ranchi, P.S.-Chutia, District-Ranchi, PIN-834001 .... Petitioner Versus

1. State Consumer Disputes Redressal Commission, Jharkhand, Ranchi P.O. & P.S.- Doranda, District-Ranchi, through its President.

2. President, District Consumer Disputes Redressal Commission, Ranchi through its Chairman, P.O. & P.S.-Doranda, District-Ranchi

3. Director, AIIMS, Ansari Nagar, P.O.-Safdarganj, P.S.-Defence Colony, New Delhi- 110029

4. Sri Ajay Kumar, son of Shri Shambhu Dayal, posted as Sr. Administrative Officer, Dr. Rajendra Prasad Centre for Ophthalmic Science, AIIMS, P.O. & P.S.-AIIMS, New Delhi-110029 .... Respondents ....

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

For the Petitioner : Mr. A.K.Sahani, Adv.

: Mr. Ajit Kumar, Adv.

              For the Respondents             :
                                              ....
              02/06.02.2026
              1.         Heard the parties.

2. The present writ petition has been filed for the following relief:-

"For issuance of a writ in the nature of Mandamus or any other appropriate writ/ order commanding upon the respondents to consider the application dated 13.07.2016 (Annexure-1) filed by the petitioner under Section 340 of the Code of Criminal Procedure and to pass appropriate order within a specified period."

3. After some argument, learned counsel for the petitioner seeks permission to withdraw the present writ petition with a liberty to work out his remedy in accordance with law.

4. Permission is accorded.

5. Accordingly, the present writ petition stands disposed of with the aforesaid liberty.

(Rajesh Kumar, J.) 06.02.2026 Shahid/ Uploaded on 09.02.2026