Ranjandhari Singh vs The State Of Bihar
2022 Latest Caselaw 5171 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.22498 of 2019
     ======================================================

Ranjandhari Singh Son of late Bhagwat Ray, Resident of Village- Kunjawa, Kauriya, P.S. District- Patna- 801103

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Dept. of Energy, Govt. of Bihar.

2. The South Bihar Power Distribution Company Ltd. (SBPDCL), through its Chairman-Cum-Managing Director.

3. The Collector-Cum-District Magistrate, Patna.

4. The Additional Collector, Public Grievance Cell, Patna..

5. The Sub-Divisional Public Grievance Officer, Danapur, Patna.

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

For the Petitioner/s : Mr. Sanjay Kumar Singh, Advocate Mr. Sarijan Jha, Advocate For the Respondent/s : Mr. Yogendra Pd. Sinha, AAG-7 Mr. Vinay Kirti Singh, Sr. Advocate Mr. Shrekant Sharan Singh, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 13-12-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.22498 of 2019 dt.13-12-2022

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, including the remedy under the Indian

Telegraph Act, 1885.

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 Patna High Court CWJC No.22498 of 2019 dt.13-12-2022

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The petition stands disposed of as withdrawn with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)

(Partha Sarthy, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 14.12.2022 Transmission Date