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Kanchan Singh vs The State Of Bihar
2021 Latest Caselaw 5603 Patna

Citation : 2021 Latest Caselaw 5603 Patna
Judgement Date : 29 November, 2021

Patna High Court
Kanchan Singh vs The State Of Bihar on 29 November, 2021
                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Civil Writ Jurisdiction Case No.8564 of 2021
                    ======================================================

Kanchan Singh Wife of Kumar Gaurav, Resident of Village - Khapura, Post Office, Police Station and Block - Pakribarawan, District - Nawadah.

... ... Petitioner/s Versus

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

2. The Director, I.C.D.S., Bihar, Patna.

3. The District Magistrate, Nawadah.

4. The District Programme Officer, (I.C.D.S.), Nawadah.

5. The Child Development Project Officer, Pakribarawan.

6. The Women Supervisor-cum-Secretary, Selection Committee, Pakribarawan.

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

For the Petitioner/s : Mr. Arun Kumar For the Respondent/s : Mr. Prashant Pratap, GP-2 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 29-11-2021

Learned counsel for the petitioner, on instruction,

submitted that grievance of the petitioner is stated to have been

redressed during pendency of the present petition.

In the light of aforesaid statement, the present petition

do not survive for consideration. Accordingly, the same stands

disposed of.

(P. B. Bajanthri, J)

rakhi/-

AFR/NAFR
CAV DATE
Uploading Date         02.12.2021
Transmission Date
 

 
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