Harendra Kumar Tiwary vs The B. R. A. Bihar University
2022 Latest Caselaw 4686 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Miscellaneous Jurisdiction Case No.1337 of 2019
                                   Arising out of
                   Civil Writ Jurisdiction Case No.13940 of 2018
     ======================================================

Harendra Kumar Tiwary, son of Late Awadh Kishore Tiwary, resident of Flat No-106, Block-B, Prem Kunj Apartment, Road No-10, Indrapuri, Patna Bihar- 800024.

... ... Petitioner/s Versus

1. The B. R. A. Bihar University Muzaffarpur Bihar, through its Registrar, Colonel Ajay Kumar Rai

2. Dr. Amarendra Narayan Yadav, Vice-Chancellor, B.R.A. Bihar University, Muzaffarpur Bihar -842001

3. Colonel Ajay Kumar Rai, Registrar, B.R.A. Bihar University, Muzaffarpur Bihar -842001

4. Mr. Rishav Deo Singh, Finance Officer, B.R.A. Bihar University, Muzaffarpur Bihar

5. Md. N. Haque Finance Adviser, B.R.A. Bihar University, Muzaffarpur Bihar

6. Mr. Shouvik Guha Commissioner, Circle 1(i), Income Tax Department, Revenue Building, Birchandra Path, Patna Bihar

7. Mr. Sanjay Kumar Income Tax Officer, Ward Circle-1 (i), Patna Bihar

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Nitesh Kumar, Advocate For the Income Tax : Ms. Archana Sinha @ Archana Shahi, Advocate For the BRA Bihar University : Mr. Zaki Haider, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH and HONOURABLE MR. JUSTICE SUNIL DUTTA MISHRA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH)

Date : 01-12-2022

Heard Mr. Nitesh Kumar, learned counsel for the

petitioner; Ms. Archana Sinha, learned counsel for the Income

Tax Department and Mr. Zaki Haider, learned counsel for the

BRA Bihar University.

2. After hearing learned counsels for the parties, Patna High Court MJC No.1337 of 2019 dt.01-12-2022

especially learned counsel for the Income Tax, the Court finds

that all the dues admissible to the petitioner have been paid.

3. The same is not controverted by learned counsel for

the petitioner. Accordingly the petition stands disposed of.

(Ahsanuddin Amanullah, J)

( Sunil Dutta Mishra, J) saurabhkr/-

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