Anil Kumar Pandey Security Agency vs The Union Of India Through The ...
2021 Latest Caselaw 5323 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.103 of 2021
     ======================================================

Anil Kumar Pandey Security Agency through its Proprietor Anil Kumar Pandey, Gender- Male, aged about 59 years, Son of Vijay Narayan Pandey, resident of Plot No. 96, Mahamanapuri Colony, opposite Anjanvir Mandir, Varanasi, P.O. - BHU, Police Station- Lanka in the district of Varanasi (U.P).

... ... Petitioner/s Versus

1. The Union of India through the Secretary, Ministry of Defence, Government of India, New Delhi.

2. The Secretary, Ministry of Defence, Government of India, New Delhi.

3. The Director General Re- Settlement, Ministry of Defence, Government of India, New Delhi.

4. The Additional Director General, Directorate Re- settlement Zone (Central), Government of India, Ministry of Defence, HQ Central Command, Lucknow, U.P.

5. The Joint Director, Directorate Re- settlement Zone (Central) Government of India, Ministry of Defence, HQ Central Command, Lucknow, U.P.

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

For the Petitioner/s : Mr. Navin Sharma, Advocate with Mr. Sunil Kumar, Advocate For the Union of India : Ms. Punam Kumari Singh, CGC ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 18-11-2021

Heard learned counsel for the parties.

Learned counsel for the respondents has a filed counter

affidavit wherein a stand has been taken that the petitioner

Security Agency has not been dis-empanelled so far. In this view

of the matter, the petition is pre-mature in nature.

Patna High Court CWJC No.103 of 2021 dt.18-11-2021

Learned counsel for the petitioner submits that he may

be allowed to withdraw the present writ petition with liberty to file

a fresh, if any cause of action arises.

The petition stands dismissed as withdrawn with liberty

aforesaid.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

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