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Amir Jafar Alias Amir Zafar vs The State Of Bihar
2021 Latest Caselaw 4852 Patna

Citation : 2021 Latest Caselaw 4852 Patna
Judgement Date : 4 October, 2021

Patna High Court
Amir Jafar Alias Amir Zafar vs The State Of Bihar on 4 October, 2021
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.17345 of 2021
     ======================================================

Amir Jafar alias Amir Zafar S/o Md. Suhail Ahmad Resident of Gram

Panchayat Raj- Karmegh North, Masjid Gali, Near Jamun Chowk, P.O. and

P.S.- Laukaha, District- Madhubani.

... ... Petitioner/s

Versus

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

2. The Chief Secretary, Govt. of Bihar, Patna.

3. The Additional Chief Secretary, Department of Panchayat Raj, Govt. of

Bihar, Patna.

4. The State Election Commission through the Chief Electoral Officer, Bihar,

Patna.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr.Madhu Prasun, Advocate For the Respondent/s : Mr.Pawan Kumar ( AC to AG ) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 04-10-2021

Learned counsel for the petitioner seeks permission to

withdraw this application.

Patna High Court CWJC No.17345 of 2021 dt.04-10-2021

Permission is accorded.

This application is dismissed as withdrawn.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/sujit-

AFR/NAFR                  NAFR
CAV DATE                  NA
Uploading Date
Transmission Date         NA
 

 
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