Sunil Kumar Ram vs The State Of Bihar And Ors
2022 Latest Caselaw 5355 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.22486 of 2018
     ======================================================

Sunil Kumar Ram S/o Awadh Bihari, Resident of Village-Giridhar Barawan, Block-Navanagar, P.S.-Nawanagar Murar, District-Buxar.

... ... Petitioner/s Versus

1. The State Of Bihar

2. The Collector, Buxar.

3. The Sub Divisional Officer Dmraon, Buxar.

4. Block Supply Officer, Nawanagar, Buxar.

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

For the Petitioner/s : Mr. N.K. Agarwal, Sr. Adv.

Mr. Kumar Rajdeep, Adv.

Ms. Mira Kumari, Adv.

For the Respondent/s : Mr.S. Raza Ahmad- Aag5 ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR and HONOURABLE MR. JUSTICE NAWNEET KUMAR PANDEY ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)

Date : 20-12-2022

After some arguments, Mr. N.K. Agarwal, the

learned senior Advocate seeks permission to withdraw this

petition in order to enable the petitioner to prefer an appeal

against the order of cancellation of his licence.

Should such an appeal be filed by the petitioner

within a period of 30 days, the same shall be looked into and Patna High Court CWJC No.22486 of 2018 dt.20-12-2022

after providing sufficient opportunity to the petitioner to

present his case, a final order shall be passed within a

further period of 60 days, giving reasons in support of the

decision taken by the Appellate Authority.

The petition stands dismissed as withdrawn with

the liberty aforesaid.

                                                                    (Ashutosh Kumar, J)



sharun/-                                                 ( Nawneet Kumar Pandey, J)
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Uploading Date          21.12.2022
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