Jawed Ali Akhtar vs The State Of Bihar
2022 Latest Caselaw 1265 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.19982 of 2021

     ======================================================

1. Jawed Ali Akhtar, Son of Late Haidar Ali, Managing Partner, M/s Krishak Agro Agency, Bagaha. resident of Mohalla Shastri Nagar, Ward No. 14, Police Station Bagaha (Town), District West Champaran.

2. Farida Bano, Wife of Jawed Ali Akhtar, Partner, M/s Krishak Agro Agency, Bagaha. resident of Mohalla Shastri Nagar, Ward No. 14, Police Station Bagaha (Town), District West Champaran.

... ... Petitioner/s

Versus

1. The State of Bihar through the Principal Secretary, Industries Department, Government of Bihar, Patna.

2. The Branch Manager-cum-Branch Head, Industrial Development Bank of India Limited (IDBI Bank), Bagaha, Bhargavi Complex, Bagaha II, Police Station Bagaha (O.P. Patkauli), Post Office Narainapur, District West Champaran.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr.Zainul Abedin, Advocate For the Respondent/s : Mr.Kinkar Kumar, SC-9 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR

ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 21-02-2022

The petitioners have prayed for the following Patna High Court CWJC No.19982 of 2021 dt.21-02-2022

relief/s :-

After the mater was heard for some time, finding the

Court not in favour of the submissions made by the learned

counsel for the petitioners, learned counsel for the petitioners,

under instructions, states that the petitioners will be content if

the petitioners are permitted to withdraw the present petition,

with liberty to initiate appropriate proceedings before the

appropriate forum and to take recourse to such other alternate

remedies which are equally efficacious in law.

Prayer allowed.

It stands clarified that all issues of fact and law are

left open to be agitated by the competent authority.

Patna High Court CWJC No.19982 of 2021 dt.21-02-2022

The petition is disposed of as withdrawn with the

liberty aforesaid.

Interlocutory application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 28.02.2022 Transmission Date