M/S Arya Ratna vs The Union Of India
2021 Latest Caselaw 6284 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10019 of 2020
     ======================================================

M/s Arya Ratna Near Hospital India, Tiwari Sadan, Road No. 19, Shri Krishna Nagar, District- Patna through its Proprietor Arya Ratna, aged about 33 years, Gender Male, Son of Late Lav Kush Arya, Resident at - Prathmik Vidyalay Chakaram Ke bangal Wala Road, Buddha Colony, P.S.- Budha Coloney, Patna

... ... Petitioner/s Versus

1. The Union of India through the Secretary Finance Department, Government of India, New Delhi

2. The Chief Engineer, Central Warehousing Corporation, CO, New Delhi

3. The Regional Manager, Central Warehousing Corporation, RO, Patna

4. The Manager (A/C), Central Warehousing Corporation, RO, Patna

5. The Executive Engineer Central Warehousing Corporation, RO, Patna

6. The HOE/Assistant Engineer Central Warehousing Corporation, RO, Patna

7. Branch Manager, Andhra Bank, Patliputra, Patna

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

For the Petitioner/s : Mr. Ranjeet Kumar, Advocate For the Respondent/s : Mr. Dr.K.N. Singh, ASG Mr. Kumar Priya Ranjan, CGC ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 20-12-2021 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.10019 of 2020 dt.20-12-2021

Learned counsel for the petitioner, under

instructions, seeks permission to withdraw the present petition

reserving liberty to file a fresh petition, 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, Joint Registrar (List) shall

take steps for listing the petition at the earliest.

Instant petition stands dismissed as withdrawn in

the aforesaid terms.

Patna High Court CWJC No.10019 of 2020 dt.20-12-2021

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 21.12.2021 Transmission Date