Meena Devi vs The Principal Secretary
2022 Latest Caselaw 871 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.19623 of 2021
     ======================================================

Meena Devi Wife of Late Ashok Singh Resident of Village- Dharampur, P.S.- Dharampur, District- Vaishali.

... ... Petitioner/s Versus

1. The Principal Secretary Dept. of Energy, Vidyut Bhawan, Patna.

2. The M.D., South Bihar Power Holidng Company, Bailey Road, Vidyut Bhawan, Patna.

3. Electric Inspector, South Bihar Power Holidng Company, Vidyut Bhawan, Baily Road, Patna.

4. Electric Superintending Engineer, South Bihar Power Holidng Company, Bhojpur.

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

For the Petitioner/s : Mrs. Archana Sinha, Advocate Mr. Sanjeev Kumar, Advocate For the Respondent/s : Mr. Vinay Kirti Singh, Sr. Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ======================================================= (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) =======================================================

Date : 01-02-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.19623 of 2021 dt.01-02-2022

Learned counsel for the petitioner, under

instructions, seeks permission to withdraw the present petition

reserving liberty to file a fresh petition, on the same cause of

action, in its correct form.

Permission granted with liberty as prayed for.

Liberty also reserved to the petitioner to make a

mention for listing of the petition on priority basis. As and when

any such mention is made, Joint Registrar (List) shall take steps

for listing the petition before the appropriate Court at the

earliest.

Instant petition stands disposed of as withdrawn in

the aforesaid terms.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 02.02.2022 Transmission Date