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Pankaj Kumar Dhandhaniya vs The Union Of India
2022 Latest Caselaw 4264 Patna

Citation : 2022 Latest Caselaw 4264 Patna
Judgement Date : 4 August, 2022

Patna High Court
Pankaj Kumar Dhandhaniya vs The Union Of India on 4 August, 2022
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9896 of 2022
     ======================================================

Pankaj Kumar Dhandhaniya Son of Late Bhawani Shankar Dhandhaniya, Resident of Bengali Tola, Ward No. - 25, P.S.- Town, District - Samastipur, Proprietor of M/S Shree Bhawani Steels, Bengali Tola, Samastipur.

... ... Petitioner/s Versus

1. The Union of India through Department of Railways, Rail Bhawan, Raisina Road, Connaught Place, New Delhi 110001.

2. The Senior Divisional Material Manager, Eastern Central Railway, Danapur, Patna.

3. The Divisional Railway Manager, Eastern Central Railway, Danapur, Patna.

4. The General Manager, Eastern Central Railway Hajipur.

5. The Principal Chief Material Manager, Eastern Central Railway, Hajipur.

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

For the Petitioner/s : Mr. Arun Kumar, Advocate For the Respondent/s : Dr. K.N. Singh, ASG Mrs. Vandana Kishore, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 04-08-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.9896 of 2022 dt.04-08-2022

Patna High Court CWJC No.9896 of 2022 dt.04-08-2022

Learned counsel for the petitioner, under

instructions, seeks permission to withdraw the present petition

reserving liberty to file a fresh petition, on the same and

subsequent cause of action, if so required and desired.

Permission granted with liberty as prayed for.

Liberty also reserved to the petitioner to make a

mention for listing of the petition on priority basis. As and

when any such mention is made, Joint Registrar (List) shall

take steps for listing the petition at the earliest.

Instant petition stands disposed of as withdrawn in

the aforesaid terms.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J)

Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 05.08.2022 Transmission Date

 
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