Jagdish Yadav vs The State Of Bihar, Through The ...
2021 Latest Caselaw 6365 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4104 of 2021
     ======================================================

Jagdish Yadav Son of Late Dashrath Yadav the then Junior electrical Engineer, Electric Supply Section (West), Ara under Ara Electric Supply Division, at present residing at Village - Jalalpur, P.s. Janta Bazar, P.O. Dayalpur, District- Chhapra - 841206.

... ... Petitioner/s Versus

1. The State of Bihar, through the Principal Secretary, Department of Energy, 6- Serpentine Road, Patna.

2. The Consumer Grievance Redressal Forum, through its Chairperson, Vidyut Bhawan-II, Bailey Road, Patna.

3. Nand Kishore Rai Son of Late Suryavansh Rai at Mira Sadan, Maharaja Hatta, Behind Block Development Office, Ara, District Bhojpur - 802301.

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

     For the Petitioner/s   :     None
     For the Respondent/s   :     Mr.Lalit Kishore ( A.G.)

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 22-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

"That this writ application is being filed for issuance of appropriate writ(s), order(s) or direction to quash the order dated 31.01.2020 (Annexure-1) to the present writ application) passed by the learned Consumer Grievance Redressal Forum, Patna (hereinafter called CGRF) in registered case no. 56/2016 in so far as the same affects the petitioner, and to grant any other relief/reliefs for which the petitioner may be found entitled to in the law."

Yesterday i.e. 21.12.2021 we had passed the Patna High Court CWJC No.4104 of 2021 dt.22-12-2021

following order:-

"Yesterday when the matter was called out, none was present on behalf of the petitioner. Even today, none is appearing on behalf of the petitioner However, in the interest of justice, matter is adjourned.

List tomorrow, i.e. 22.12.2021."

Even today, despite repeated calls, none has entered

appearance on behalf of the petitioner.

As such, the petition stands dismissed for default.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

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