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M/S Terrier Security Services (India) ... vs The Deputy Director
2026 Latest Caselaw 1796 Jhar

Citation : 2026 Latest Caselaw 1796 Jhar
Judgement Date : 11 March, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

M/S Terrier Security Services (India) ... vs The Deputy Director on 11 March, 2026

Author: Rajesh Kumar
Bench: Rajesh Kumar
                                                                        2026:JHHC:6416

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 (Civil Writ Jurisdiction)
                              W.P. (C) No.940 of 2026
                                         ----

M/S Terrier Security Services (India) Pvt. Ltd., registered office address:

No. 3/3/2, Bellandur Gate, Sarjapur Main Road, Bengaluru-560103, Karnataka, represented by Prabhat Srivastava, aged about 34 years, S/O Shri Dilip Srivastav, office address-3rd Floor House No. 139, Raj Palace, Line No. 05, Kasidih, P.O. Sakchi, P.S Sakchi Jamshedpur, District East Singhbhum, Jharkhand - 831001. .... .... Petitioner(s) Versus

1. The Deputy Director, Employees, State Insurance Corporation, Regional Office, Ρ.Ο.-Namkum, P.S. Namkum, Dist. Ranchi, Pin 834010.

2. The Regional Director, Employees State Insurance Corporation, Regional Office, Jharkhand, at P.O. + P.S. Namkum, Dist. Ranchi.

3. The Recovery Officer, Employees State Insurance Corporation, Regional Office, Jharkhand, at P.O. + P.S. - Namkum, Dist. - Ranchi.

4. The Chairman, YES Bank, House, Office Western Express Highway, P.O. & P.S. Santacruz (East) Maumbai Maharashtra, Pin-400055.

5. Branch Manager, Yes Bank, Part ground Floor, Apsara Hotel Plot No.-

1646/6, Ward No. 18, Circular Road lalpur, P.O. & P.S. - Lalpur, Dist.- Ranchi, Jharkhand, Pin-834001. .... .... Respondent(s)

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s) : Mr. Bimlesh Kr. Jha, Adv. For the Respondent(s) : Mrs. Rishi Bharti, A.C. to A.A.G.-III

----

th 04/Dated: 11 March, 2026

1. Learned counsel for the petitioner seeks permission to withdraw the present writ petition with a liberty to file fresh one with better particulars.

2. Permission is accorded.

3. Accordingly, the present writ petition is hereby disposed of as withdrawn with aforesaid liberty.

(Rajesh Kumar, J.)

Dated: 11h March, 2026 Amar/-

Uploaded on 12.03.2026

 
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