M/S Ayush Enterprises, Duly ... vs The State Of Bihar
2021 Latest Caselaw 6453 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.20708 of 2021
     ======================================================

M/S Ayush Enterprises, Duly Represented by its Proprietor Rajendra Mahto, aged about 44 years, Gender-Male, Son of Ramdhan Mahto, Resident of Ramdih More, Sector-09, P.S. Harla, District-Bokaro (Jharkhand)

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Excise, Government of Bihar, Patna.

2. The District Magistrate, Aurangabad.

3. The Superintendent of Police, Aurangabad.

4. The Officer-in-Charge, Barun Police Station, Aurangabad.

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

For the Petitioner/s : Mr. Narendra Kumar Singh, Advocate For the Respondent/s : Mr. Vikash Kumar, SC-11 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 23-12-2021

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.20708 of 2021 dt.23-12-2021

Learned counsel for the petitioner seeks permission to

withdraw the present petition reserving liberty to file an

appropriate application in CWJC No. 1151 of 2020, titled as

Rajendra Mahto Vs. The State of Bihar & Ors. and CWJC No.

8489 of 2020, titled as Nikesh Pachpute Vs. The State of Bihar &

Ors.

The instant petition stands disposed of with the liberty

aforesaid.

Interlocutory Application(s), if any, stands disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 24.12.2021 Transmission Date