Smt. Manya Aman Pathak vs The State Of Bihar
2021 Latest Caselaw 5502 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8915 of 2021
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Smt. Manya Aman Pathak, Gender- Female, Aged about 36 years, Wife of Shri Pratik Chaturvedi (Proprietor of M/s M.A. Enterprises), Resident of Village- Inglishiya, Post Office- Inglishiya Belwa More, Police Station- Chautarwa, District- West Champaran, Presently residing at H. No.1/203 Satya Marg Chanakyapuri, New Delhi.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Labour Department, Government of Bihar, Patna.

2. The Commissioner, Labour Department, Government of Bihar, Patna.

3. The Deputy Labour Commissioner, Muzaffarpur, Bihar.

4. The Assistant Labour Commissioner, West Champaran at Bettiah.

5. Deepak Kumar Chaubey @ Deepak Chaubey, Gender Male, Aged about 39 years, Son of Kanahaiya Chaubey Resident of Village Bishrampur, Police Station- Yogapatti, District- West Champaran.

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

For the Petitioner/s : Mr. Sanjay Kumar No 7, Advocate with Mr. Anant Kumar Mishra, Advocate For the Respondent/s :

====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA ORAL JUDGMENT Date : 24-11-2021

Heard learned counsel for the parties.

Admittedly, an appeal is maintainable against the

impugned order. Learned counsel for the petitioner submits that

the same is not maintainable. The same is hereby disposed of with

liberty to the petitioner to file an appeal, if he is so advised.

Patna High Court CWJC No.8915 of 2021 dt.24-11-2021

In case limitation stands in the way of the petitioner, he

shall be entitled to move appropriate application which shall be

considered sympathetically.

(Rajan Gupta, J)

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