Raghunath Prasad vs The State Of Bihar
2022 Latest Caselaw 968 Patna

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Civil Writ Jurisdiction Case No.5842 of 2021
                    ======================================================

Raghunath Prasad, Son of Manik Chand Prasad, Resident of Kotha Toli Fatak Sasaram, P.S. - Sasaram, District- Rohtas.

... ... Petitioner/s Versus

1. The State of Bihar

2. The Registrar, Central Co-operative, Bihar, Patna

3. The Managing Director, Sasaram, Bhabhua Central Co-operative Bank Ltd., Sasaram (Rohtas)

4. The Chairman, Sasaram-Bhabhua Central Co-operative Bank Ltd., Sasaram (Rohtas)

5. The Administrator of the Sasaram-Bhabhua Central Co-operative Bank Ltd.

Sasarma (Rohtas) ... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Binod Kumar Singh For the Respondent/s : Mr.Lalit Kishore (Ag) Mr. Bindhyachal Rai, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 04-02-2022 This matter is heard via video conferencing due to

circumstances prevailing on account of COVID-19 Pandemic.

2. Heard learned counsel for the parties.

3. The present petition stands disposed of in terms of

order passed in C.W.J.C. No.7049 of 2020 dated 24.01.2022.

4. The concerned respondent is hereby directed to decide

petitioner's grievance in the light of order passed in C.W.J.C.

No.7049 of 2020 dated 24.01.2022.

(P. B. Bajanthri, J) uday/-

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Uploading Date         08.02.2022
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