Arbind Kumar Yadav vs The State Of Bihar
2021 Latest Caselaw 2716 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8546 of 2021
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Arbind Kumar Yadav S/o Govardhan Yadav, Resident of Village - Manjhariya, P.S. Narhi, District - Ballia (U.P.)

... ... Petitioner/s Versus

1. The State of Bihar through its Principal Secretary, Excise Department at Patna.

2. The Excise Commissioner, Excise Department at Patna.

3. The Collector the district of Buxar at Buxar.

4. The Superintendent of Police, Buxar at Buxar.

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

For the Petitioner/s : Mr.Arun Kumar Gupta, Advocate For the Respondent/s : Mr. Kumar Manish, S.C. 5 ====================================================== (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR

Date : 28-06-2021

Heard the parties.

Petitioner has prayed for following relief(s):-

"For setting aside order dated 03.03.2020 contained in Memo No. 06-07/2014 dated 27.03.2020 passed in Confiscation Case No. 421/2017 by the learned Collector, Buxar in connection with Buxar (Muffasil) P.S. Case No. 97/2017 for offence under Section 30(a) Bihar Prohibition and Excise Act, 2016 whereby and where under Swift Desire bearing Registration No. UP14BP- 0110 was confiscated and giving direction to authority to start the proceeding for auction."

Patna High Court CWJC No.8546 of 2021 dt.28-06-2021

Learned counsel for the petitioner seeks permission

to withdraw this petition.

Permission is granted.

This petition is dismissed as withdrawn.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

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