Shri Sai Chandra Infrawell Pvt. ... vs The State Of Bihar
2021 Latest Caselaw 3124 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
           Civil Writ Jurisdiction Case No. 9804 of 2021
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.... ..... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Gautam Kumar Kejriwal, Advocate Mr. Rahul, Advocate For the Respondent/s : Mr. Vikash Kumar, S.C. 11

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ===================================================== (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing Patna High Court CWJC No. 9804 of 2021 dt. 07-07-2021

from their residences/offices.)

Date : 07-07-2021

Petitioner has prayed for the following relief(s): Patna High Court CWJC No. 9804 of 2021 dt. 07-07-2021

Learned counsel for the petitioner seeks permission

to withdraw the present petition for the reason that

petitioner has already taken recourse to the remedies

provided under the Statute.

Shri Gautam Kejriwal, learned counsel for the

petitioner informs us that the appeal is pending

consideration before the Appellate Authority.

Shri Vikash Kumar, learned Standing Counsel No.

11 states that the Appellate Authority shall positively

decide the appeal expeditiously and preferably within a

period of three months, of course after complying with the

principles of natural justice. Also, while considering and Patna High Court CWJC No. 9804 of 2021 dt. 07-07-2021

deciding the appeal, the ground of delay shall not be taken

into account and the appeal shall be decided on merits.

Also, during pendency of the appeal, no coercive steps

shall be taken against the petitioner.

Statement accepted and taken on record.

The instant petition sands disposed as

withdrawn.

Interlocutory Application(s), if any, also stands

disposed of.

Learned counsel for the respondents undertakes

to communicate the order to the appropriate authority

through electronic mode.

(Sanjay Karol, CJ)

(S. Kumar, J)

Sujit/PKP-

AFR/NAFR
CAV DATE
Uploading Date          14.07.2021
Transmission Date