M/S Family Mega Mart A ... vs The Ministry Of Micro, Small And ...
2021 Latest Caselaw 4958 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Letters Patent Appeal No.378 of 2021
                                          In
                    Civil Writ Jurisdiction Case No.8586 of 2020
     ======================================================

M/s Family Mega Mart, a proprietorship concern through Smt. Tara Devi, Proprietor, W/o Late Jagdish Prasad, aged about 60 Years, female, R/o Pul Par, Nawada, Gaya Road, Nawada, Bihar.

... ... Appellant/s Versus

1. The Ministry of Micro, Small and Medium Enterprises, a branch of Government of India, through its Apex Executive Body, Udyog Bhawan, Rafi Marg, New Delhi.

2. General Manager, Punjab National Bank, MSME, Head Office, Wing 'B', 4th Floor, Sector 10, Dwarka, Delhi.

3. Chief Manager, Punjab National Bank, Circle Office, Biharsharif, Nalanda.

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

For the Appellant/s : Mr. Arbind Kumar Jha, Advocate Mr. Jyoti Prakash, Advocate Mr. Vijay Kumar Verma, Advocate

For the Respondent/s : Mr. Kumar Priya Ranjan, SC PNB ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE RAJAN GUPTA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA) ======================================================= (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.)

Date : 22-10-2021

The present Letters Patent Appeal has been preferred

against the order dated 26.03.2021 passed by a learned Single

Judge of this Court in CWJC No 8586 of 2020, titled as M/s Patna High Court L.P.A No.378 of 2021 dt.22-10-2021

Family Mega Mart Vs. the Ministry of Mcro, Small and Medium

Enterprises and others.

After arguing at length, learned counsel for the appellant

submits that he wants to withdraw the appeal with liberty to file a

review petition before the learned Single Judge. His only

contention is that the same may be heard expeditiously.

We, thus, request learned Single Judge to dispose of the

review petition as expeditiously as possible.

Present Letters Patent Appeal is disposed of as

withdrawn with liberty/observation aforesaid.

Interlocutory Application(s), if any, stands disposed of.

(Sanjay Karol, CJ)

(Rajan Gupta, J)

Anjani/-

AFR/NAFR
CAV DATE
Uploading Date          27.10.2021
Transmission Date