Nirasha Kumari vs The State Of Bihar
2021 Latest Caselaw 588 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Letters Patent Appeal No.1413 of 2019
                                          In
                    Civil Writ Jurisdiction Case No.7756 of 2015
     ======================================================

Nirasha Kumari, wife of Satendra Singh, resident of village- Nauhata, P.O.- Nauhatta, Police Station- Belaon (Rampur) District- Kaimur at Bhabua.

... ... Appellant/s Versus

1. The State of Bihar through the District Magistrate, Kaimur (Bhabhua).

2. The Deputy Director, Welfare Division, Patna.

3. The District Programme Officer, Kaimur at Bhabua.

4. The C.D.P.O. Rampur, District- Kaimur.

5. Prabha Kumari, wife of Ajay Kumar Singh, resident of Nauhatta, P.O.-

Nauhatta, Police Station- Belaon (Rampur) District- Kaimur at Bhabua.

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

For the Appellant/s : Mr. Manoj Kumar Yadav, Advocate For the Respondent/s : Mr. Gyan Prakash Ojha (GA-7) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-02-2021

The present appeal has been preferred against the

order dated 21.08.2019 passed by a learned Single Judge of this

Court in C.W.J.C. No. 7756 of 2015 titled as Prabha Kumari

Vs. The State of Bihar and Ors.

Learned counsel for the appellant seeks permission

to withdraw the present appeal.

Permission granted.

As such, the present appeal is dismissed as Patna High Court L.P.A No.1413 of 2019 dt.02-02-2021

withdrawn.

Interlocutory Application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) P.K.P/Amrendra/ AFR/NAFR CAV DATE Uploading Date 04.02.2021 Transmission Date