M/S Baban Kumar Singh vs The State Of Bihar
2022 Latest Caselaw 4409 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10321 of 2022
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M/s Baban Kumar Singh through its Partner Rajeev Ranjan, (Male), aged about- 37 years, S/o Late Baban Kumar Singh, resident of Mohalla- M.I.G., Housing Board Colony, P.S.- Rampur, District- Gaya.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Government of Bihar, Department of Road Construction, Bisheshwariya Bhawan, Bailey Road, Patna.

2. The Engineer in Chief, (Works Division) Department of Road Construction, Bihar, Patna, Bisheshwariya Bhawan, Bailey Road, Patna.

3. The Chief Engineer (South), Department of Road Construction, Bihar, Patna, Bisheshwariya Bhawan, Bailey Road, Patna.

4. The Executive Engineer, Department of Road Construction, Road Division, No.- 1, Gaya, District- Gaya.

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

For the Petitioner/s : Mr. Ravindra Kumar Sinha, Advocate Mr. Dharmendra Kumar Sinha, Advocate For the Respondent/s : Mr. Syed Iqbal Ahmad, SC-20 Mrs. Purpanjali Sharma, A.C. to S.C. 20 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 10-08-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.10321 of 2022 dt.10-08-2022

After the matter was heard for some, 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.

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The petition stands disposed of as withdrawn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.10321 of 2022 dt.10-08-2022

Interlocutory application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 11.08.2022 Transmission Date