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Kamta Singh vs The State Of Bihar
2022 Latest Caselaw 4279 Patna

Citation : 2022 Latest Caselaw 4279 Patna
Judgement Date : 4 August, 2022

Patna High Court
Kamta Singh vs The State Of Bihar on 4 August, 2022
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9443 of 2022
     ======================================================

Kamta Singh S/o- Vijay Bahadur Singh, R/o Village- Lakshmipur, P.S. Barahara, District- Bhojpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Transport, Govt. of Bihar, Patna.

2. The Secretary, Department of Transport, Govt. of Bihar, New Secretariat, Bailey Road, Patna.

3. The District Magistrate, Patna.

4. The Enforcement Sub Inspector, Bihar, Transport, Department, Patna.

5. The Transport Commissioner of Patna, Bihar.

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

For the Petitioner/s : Mr. Saroj Kumar Singh, Advocate For the Respondent/s : Mrs. Anuradha Singh, SC-21 ====================================================== 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.9443 of 2022 dt.04-08-2022

After the matter was heard for some time, finding

the Bench 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.

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The petition stands disposed of as withdrawn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.

Patna High Court CWJC No.9443 of 2022 dt.04-08-2022

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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