Citation : 2021 Latest Caselaw 1165 Patna
Judgement Date : 1 March, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.627 of 2019
In
Civil Writ Jurisdiction Case No.6286 of 2019
======================================================
Md. Alim Ansari, S/o Chabbu Ansari, Resident of Bakar Tola Basetha, P.S.- Chousa, Distt.- Madhepura
... ... Appellant/s Versus
1. The State of Bihar through the Principal Secretary, General Authorization Department, Govt. of Bihar, Patna
2. The Director Social Welfare Department, (ICDS) Directorate, Govt. of Bihar, Patna
3. The District Magistrate, Madhepura
4. The District Programme Officer, Madhepura
5. The Child Development Programme Officer, Chousa, Madehpura
6. Subodh Kumar, S/o Jyotish Pandit, resident of Village- Purani, P.S.- Purani, Distt.- Madhepura
... ... Respondent/s ====================================================== Appearance :
For the Appellant/s : Mrs. Anju Mishra, Advocate Mr. Shivnandan Sah, Advocate For the Respondent/s :
====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)
Date: 01-03-2021 The present Letters Patent Appeal has been
preferred against the judgment dated 22.04.2019, passed by a
learned Single Judge of this Court in C.W.J.C. No. 6286 of
2019, titled as Md. Alim Ansari Vs. the State of Bihar and
Others.
Learned counsel for the appellant seeks permission
to withdraw the present appeal reserving liberty to file an Patna High Court L.P.A No.627 of 2019 dt.01-03-2021
application seeking review of the impugned judgment dated
22.04.2019, in C.W.J.C. No. 6286 of 2019, titled as Md. Alim
Ansari Vs. the State of Bihar and Others.
Permission granted.
The present appeal stands dismissed as withdrawn
with the liberty aforesaid.
Interlocutory Application(s), if any, shall also stand
disposed of.
(Sanjay Karol, CJ)
(S. Kumar, J) Amrendra/P.K.P/ AFR/NAFR CAV DATE Uploading Date 03.03.2021 Transmission Date
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