Unistar Biotech Ltd vs The State Of Bihar Through The ...
2021 Latest Caselaw 5580 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.17728 of 2021
     ======================================================

Unistar Biotech Ltd., Anupam Plaza-1, Plot No. 6 LCS, Ghazipur, Delhi - 110096 through its Director, Prakash Chandra, aged about 50 years (Male), Son of Gopal Prasad Sharma, Resident of 2/67, Second Floor, Sector- 6, Vaishali, Gaziabad, Uttar Pradesh, Pin - 201010.

... ... Petitioner/s

Versus

1. The State of Bihar through the Chief Secretary, Bihar, Patna.

2. The Principal Secretary, Department of Mines and Geology Department, Bihar, Patna.

3. The Director, Mines Department of Mines and Geology, Bihar, Patna.

4. The District Magistrate, District- Bhojpur at Ara.

5. The Assistant Director - cum - District Mining Officer, Bhojpur.

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

For the Petitioner/s : Mr. Dhananjay Kumar, Advocate For the Respondent/s : Mr. Gyan Prakash Ojha (G.A.7) Mr. Gopal Krishna A.C. to G.A. 7 Mr. Naresh Dikshit, Mining (S.P.P.) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 29-11-2021

Petitioner has prayed for the following

relief(s):

"I. That the memo no. 1061 dated 12.05.2020 (Annexure-7) be quashed.

II. For any other relief or reliefs Patna High Court CWJC No.17728 of 2021 dt.29-11-2021

petitioner found entitled in law be granted to him."

Learned counsel for the petitioner seeks

permission to withdraw the present petition reserving liberty

to prefer statutory appeal before the appropriate authority

within a period of four weeks.

Shri Naresh Dikshit, learned counsel for the

respondent State states that if any such a revision is

preferred by the petitioner within the aforesaid period,

limitation shall not come in the way and the revision

application shall be heard on merits, to be decided within a

period of three months from the date of its filing.

Statement accepted and taken on record.

We only hope and expect the appropriate authority

to consider and decide the appeal on its own merit and with

reasonable dispatch.

We clarify that we have not expressed any opinion

on facts and law. All issues are left open.

Learned counsel for the parties undertake not to

take any unnecessary adjournment in such proceedings.

The present petition stands disposed of with the

liberty aforesaid.

Patna High Court CWJC No.17728 of 2021 dt.29-11-2021

Interlocutory Application(s), if any, stands

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

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