Dharmendra Kumar Gupta @ ... vs The State Of Bihar Through The ...
2021 Latest Caselaw 2299 Patna

    IN THE HIGH COURT OF JUDICATURE AT PATNA
          Civil Writ Jurisdiction Case No. 10255 of 2021
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====================================================== Appearance :

For the Petitioner/s : Mr. Jagnnath Singh, Advocate For the Respondent/s : Mr. P.N. Shahi, AAG-6 Mr. Patanjali Rishi, A.C. to AAG-6 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) Patna High Court CWJC No. 10255 of 2021 dt. 08-06-2021

===================================================== (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.)

Date : 08-06-2021

Learned counsel for the parties desire the matter be

taken up today.

Petitioner has prayed for the following relief(s): Patna High Court CWJC No. 10255 of 2021 dt. 08-06-2021

After the matter was heard for some time, finding the

Court not to be in favour with the submissions made at the bar,

learned counsel for the petitioner under instructions, seeks

permission to withdraw the present petition reserving liberty to

approach the Government/appropriate authority venting out the

grievances subject matter of the present petition.

We see no reason to disallow such a prayer.

As such, petition is permitted to be withdrawn reserving

liberty as prayed for.

We clarify that it shall be open for the authorities

concerned to take a decision in accordance with law. We have Patna High Court CWJC No. 10255 of 2021 dt. 08-06-2021

not expressed any opinion on the merits of the case and all

issues are left open.

Petition stands dismissed as withdrawn with the liberty

aforesaid.

Interlocutory Application(s), if any, shall stand 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         09.06.2021
Transmission Date