M/S. Esmeco vs The South Bihar Power ...
2022 Latest Caselaw 4265 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.9815 of 2022
     ======================================================

M/s. ESMECO A partnership firm having its office at 43, Jamuna Apartment, Boring Road, P.S. S.K. Puri, District Patna through one of its Partners Shiv Kumar Agrawal aged about 64 years (Male) son of Late Keshari Chand Agrawal, Resident of 44, Jamuna Apartment, Boring Road, P.S. S.K. Puri, District Patna.

... ... Petitioner/s Versus

1. The South Bihar Power Distribution Company Ltd. Patna, Bihar, a Government of Bihar undertaking, having its registered office situated at Vidyut Bhawan, Bailey Road, Patna through its Managing Director.

2. The Director (Finance) South Bihar Power Distribution Company Ltd., Patna, Bihar, having its office situated at Vidyut Bhawan, Bailey Road, Patna.

3. The Chief Engineer, Department of Store and Purchase, South Bihar Power Distribution Company Ltd., Patna, Bihar, having its office situated at Vidyut Bhawan, Bailey Road, Patna.

4. The Electrical Superintending Engineer, Department of Store and Purchase, South Bihar Power Distribution Company Ltd., Patna, Bihar, having its office situated at Vidyut Bhawan, Bailey Road, Patna.

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

For the Petitioner/s : Mr. Arjun Kumar, Advocate Mr. Alok Kumar, Advocate For the Respondent/s : Mr. Vinay Kirti Singh, Sr. 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.9815 of 2022 dt.04-08-2022

After the matter was heard for some time, finding the

Court not to be in favour with the submissions made across the

Bar, learned counsel for the petitioner, under instructions, seeks

permission to withdraw the present petition reserving liberty to

take recourse to such other remedies, as are otherwise available,

in accordance with law.

Permission granted.

Patna High Court CWJC No.9815 of 2022 dt.04-08-2022

We are sure that as and when any such proceedings

are initiated, before the appropriate forum/Tribunal, the same

shall be considered and decided expeditiously, in accordance

with law.

Needless to add, period for which the petitioner has

been pursuing the matter before this Court, shall be excluded for

the purpose of computing limitation.

It is made clear that we have not expressed any

opinion on merits. All issues are left open.

The petition stands disposed of as withdrawn with

the liberty aforesaid.

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