Mithilesh Kumar vs The Bihar State Power (Holding) ...
2021 Latest Caselaw 5751 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No. 1647 of 2021
     ======================================================

Mithilesh Kumar, aged about 43 years, Male Son of Late Ragho Prasad Singh, Resident of Verma Cell, Mithapur, P.S.- Jakkanpur, District- Patna.

... ... Petitioner/s Versus

1. The Bihar State Power (Holding) Company Limited, Vidyut Bhawan, Bailey Road, Patna, through its Chairman-cum-Managing Director.

2. The South Bihar Power Distribution Company Limited, Vidyut Bhawan, Bailey Road, Patna, through its Managing Director.

3. The Electrical Superintending Engineer, Special Task Force, South Bihar Power Distribution Company Limited, Patna.

4. The Electrical Executive Engineer, Special Task Force, South Bihar Power Distribution Company Limited, Patna.

5. The Assessing Officer-cum-Electrical Executive Engineer, Electric Supply Division, Gardanibagh, Patna.

6. The Assistant Electrical Engineer, Supply, Jakkanpur, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Suraj Samdarshi, Advocate For the SBPDCL : Mr. Vinay Kriti Singh, Sr. Advocate Mr. Akhileshwar Singh with Mr. Prakash Kumar, Advocates ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 01-12-2021

Heard learned counsel for the parties.

After arguing at some length, learned counsel for the

petitioner submits that he may be allowed to withdraw the petition

with liberty to avail his remedy under Section 127 of the

Electricity Act, 2003. If there is any question of bar of limitation,

the same shall not stand in the way of the petitioner. The appellate Patna High Court CWJC No.1647 of 2021 dt.01-12-2021

authority shall endeavor to decide the appeal expeditiously

preferably within four months.

The writ petition stands disposed off.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P. Kumar/Anand Kr.

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