Koshi Commissionary Bus Owner ... vs The State Of Bihar Through The ...
2021 Latest Caselaw 2560 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
           Civil Writ Jurisdiction Case No. 3331 of 2021
======================================================

............... Respondents

====================================================== Appearance :

For the Petitioner/s : Mr. Ajay Kumar Jha, Advocate Mr. Sunil Kumar Gupta, Advocate For the Respondent/s : Mrs. Anuradha Singh, S.C. 21

====================================================== 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 from their residences/offices.) Patna High Court CWJC No. 3331 of 2021 dt. 23-06-2021

Date : 23-06-2021

Petitioner has prayed for the following relief(s): Patna High Court CWJC No. 3331 of 2021 dt. 23-06-2021

Learned counsel for the petitioner prays that the

instant petition be disposed of exactly in the same terms as

contained in the judgment dated 4th of February, 2021 passed

by this Court in C.W.J.C. No. 7511 of 2020, titled as Bihar

Motor Transport Federation Through its Vice President, Patna High Court CWJC No. 3331 of 2021 dt. 23-06-2021

Chandra Bhushan Sharma Vs. The State of Bihar & Ors.

No objection to such prayer being allowed.

As mutually agreed, the instant petition stands

disposed of in terms of the judgment dated 4th of February,

2021 passed by this Court in C.W.J.C. No. 7511 of 2020,

titled as Bihar Motor Transport Federation Through its

Vice President, Chandra Bhushan Sharma Vs. The State

of Bihar & Ors., and the directions contained therein shall

also govern the instant case mutatis mutandi.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J)

Sujit/PKP-

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