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Bachchi Devi @ Buchi Devi vs The Principal Secretary Dept
2021 Latest Caselaw 6290 Patna

Citation : 2021 Latest Caselaw 6290 Patna
Judgement Date : 20 December, 2021

Patna High Court
Bachchi Devi @ Buchi Devi vs The Principal Secretary Dept on 20 December, 2021
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.4094 of 2021
     ======================================================

Bachchi Devi @ Buchi Devi, Wife of Bholanath Mishra, Resident of Village- Narhan P.O. and P.S.-Narhan, District-Samastipur, Bihar-848211.

... ... Petitioner/s Versus

1. The Principal Secretary Dept. of Energy, Vidyut Bhawan, Patna.

2. The M.D., North Bihar Power holding Company, Baily Road, Vidyut Bhawan, Patna.

3. Electric Inspector North Bihar Power Holding Company, Vidyut Bhawan, Baily Road, Patna.

4. Junior Engineer, North Bihar Power Holding Company, Samastipur.

5. Executive Engineer North Bihar Power Holding Company, Samastipur.

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

For the Petitioner/s : Mrs. Archana Sinha, Advocate Mr. Arvind Kumar, Advocate For the Respondent/s : Mr. Abbas Haider, SC-6 Mr. Vijay Kumar Verma, Advocate Mr. Vinay Kirti Singh, Sr. Advocate Mr. Akhileshwar Singh, Advocate ====================================================== 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.4094 of 2021 dt.20-12-2021

Mrs. Archana Sinha, learned counsel for the

petitioner seeks permission to withdraw the present petition

reserving liberty to initiate appropriate action in accordance

with law.

Shri Vinay Kirti Singh, learned Senior Counsel

appearing on behalf of the respondents states that as and

when any action is initiated, the same shall be considered

and decided expeditiously and positively within a period of

four weeks thereafter. He further clarifies that no coercive

action shall be taken against the petitioner in the meanwhile.

Statement accepted and taken on record.

Petition stands disposed of as withdrawn with the

liberty aforesaid.

Patna High Court CWJC No.4094 of 2021 dt.20-12-2021

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

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

 
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