Sunil Kumar Verma vs The High Court Of Judicature At ...
2021 Latest Caselaw 5117 Patna

Citation : 2021 Latest Caselaw 5117 Patna
Judgement Date : 29 October, 2021

Patna High Court

Sunil Kumar Verma vs The High Court Of Judicature At ... on 29 October, 2021

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.16296 of 2021
     ======================================================

Sunil Kumar Verma S/o Shambhu Prasad Verma resident of Lath House, Near

Rajbanshi Nagar, S.B.I. Branch, New Punaichak, P.S.- Shastri Nagar, Distt.-

Patna having office/ chamber at Bihar State Bar Council Bhawan, Chamber

No.- 70, 1st Floor, Patna- 1.

... ... Petitioner/s Versus

1. The High Court of Judicature at Patna through its Registrar General.

2. The Registrar- General-cum- Ex-officio Secretary of the Committee for

Designation of Senior Advocates, Patna High Court, Patna.

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

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

For the Petitioner/s : Mr.Sunil Kumar Verma, In person

For the Respondent/s : Mr.P. K. Verma, AAG 3 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE A. M. BADAR

ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 29-10-2021

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.16296 of 2021 dt.29-10-2021

Patna High Court CWJC No.16296 of 2021 dt.29-10-2021

After the matter was heard for some time, learned

counsel for the petitioner seeks permission to withdraw the

present petition reserving liberty to file a fresh petition, on the Patna High Court CWJC No.16296 of 2021 dt.29-10-2021

same and subsequent cause of action after a period of three

months.

Permission granted with liberty as prayed for.

Instant petition stands dismissed as withdrawn

in the aforesaid terms.