M/S Vani Systems Pvt. Ltd vs The State Of Bihar
2021 Latest Caselaw 5829 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No. 1921 of 2021
     ======================================================

M/s Vani Systems Pvt. Ltd. represented by its General Manager, Sunil Kumar Verma, aged about 29 years, Gender-M, Son of Sri Ramnath Verma, Resident of Village Pokhra, P.O.- Babu Bel, P.S.- Haldi, District- Ballia, Head Office- 16, Vidhan Sabha Marg, above Andhara Bank, Lucknow-226001, Banch Officer- Paramount Apartment, 15, New Berry Road, Dalibagh, Lucknow- 226001.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Secretary, Co-operative Department, 2nd Floor, Vikash Bhawan, New Secretariat Building, Patna-800015.

3. The Joint Secretary cum Managing Director, Co-operative Department, 2nd Floor, Vikash Bhawan, New Secretariat Building, Patna-800015.

4. The State Manager (HR and ADM) Bihar State Vegetable Processing and Marketing Cooperative Federation (confederation) Limited, Co-operative Department, Government of Bihar, 2nd Floor, Vikash Bhawan, New Secretariat Building, Patna-800015.

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

For the Petitioner/s : Mr. Vijay Kumar Sinha, Advocate For the Respondent/s : Mr. Syed Iqbal Ahmad, SC 20 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 03-12-2021

The matter has been heard via video conferencing.

Heard learned counsel for the parties.

Learned counsel for the petitioner relied upon a

judgment passed in WP(C) No. 10884 of 2016 (Orion Security

Solutions Pvt Ltd. vs. Govt. of NCT of Delhi and Ors.).

Patna High Court CWJC No.1921 of 2021 dt.03-12-2021

After addressing at some length, learned counsel for the

petitioner submits that he may be allowed to withdraw the petition

with liberty to file a representation before the concerned authority

and place reliance upon the judgment in question. In case he does

so within two weeks from today, the authority shall decide his

case by passing a speaking order within four weeks thereafter.

The petition stands disposed off.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P. Kumar/Anand Kr.

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