Mukesh Kumar vs The State Of Bihar
2021 Latest Caselaw 3283 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                Civil Writ Jurisdiction Case No.2159 of 2021
     ======================================================

1. Mukesh Kumar Son of Sri Dhruv Narayan Mahto, Resident of Shivaji Nagar, Pandaul Bazar, P.S. Pandaul, District - Madhubani - 847234.

2. United Breweries Limited, a registered company incorporated under the Companies Act, 1956 having its registered office at U.B. Towers, U.B. City No. 24, Vittal Mallya Road, Bangalore- 560001 and factory at Plot No. A 1, Industrial Area, Kopakala, P.S.- Naubatpur, District - Patna through Amarish Kumar Singh, Male, aged 40 years, Son of Sri Rais Pal Singh, resident of House No. 114, Lohia Bihar, Sector 9, P.S. Indira Nagar, District - Lucknow presently working as General Works Manager, United Breweries Limited, Plot No. A1, Industrial Area, Kopakala, P.S. - Naubatpur, District - Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Director General of Police, Bihar, Patna.

2. The Excise Commissioner, Bihar, Patna.

3. Superintendent of Police, District - Madhubani.

4. The Station- House-Officer, Pandaul P.S., District - Madhubani.

5. The Station-House -Officer, Madhubani Town P.S., District - Madhubani.

... ... Respondent/s ====================================================== (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 from their residences /offices.) Appearance :

For the Petitioner/s : Mr.Satyabir Bharti, Adv For the Respondent/s : Mr.Vikash Kumar ( SC11 ) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR )

Date : 12-07-2021 Learned counsel for the petitioners seek permission to

withdraw this petition submitting that during pendency of this Patna High Court CWJC No.2159 of 2021 dt.12-07-2021

petition, the non alcoholic beverages which have been seized,

are now not fit for human consumption, as such present writ

petition filed for release of said beverages has become

infructuous.

Learned counsel for the State has got no objection to

such prayer of the learned counsel for the State.

Prayer is allowed.

The writ petition is disposed of with liberty to the

petitioners to file fresh petition for the same and subsequent

cause of action, if need so arises.

(Sanjay Karol, CJ)

(S. Kumar, J) ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date
Transmission Date       NA