Citation : 2022 Latest Caselaw 811 Patna
Judgement Date : 31 January, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18984 of 2021
======================================================
1. Md. Nuruddin @ Noor Ahmed Son of Md. Subhan resident of Village-
Chhawahi Sikmi, P.S.- Manjhagarh, District- Gopalganj.
2. Sultan Ahmad @ Sultan Son of Sk. Sadique resident of Village- Chhawahi Sikmi, P.S.- Manjhagarh, District- Gopalganj.
... ... Petitioner/s Versus
1. The State of Bihar through the Principal Secretary (Energy), Government of Bihar, Patna.
2. The Managing Director, Bihar State Power Transmission Company Ltd.
3. The District Magistrate, Gopalganj, District- Gopalganj.
4. The Sub- Divisional Officer, Gopalganj, District- Gopalganj.
5. The Circle Officer, Manjhagarh, District- Gopalganj.
6. M/S KEC International Ltd. Headquarter at Mumbai, Patna Office, Plot No. 201, Arunima Apartment, New Patliputra Colony, Patna- 800013.
... ... Respondent/s ====================================================== Appearance :
For the Petitioner/s : Mr. Mohammad Sufyan, Advocate Mr. Thakur Brajesh Singh, Advocate For the Respondent/s : Mr. Kinkar Kumar, SC-9 Mr. Vinay Kirti Singh, Advocate Mr. Ritesh Kumar, 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 : 31-01-2022
Heard learned counsel for the parties. Patna High Court CWJC No.18984 of 2021 dt.31-01-2022
Petitioners have prayed for the following relief(s):- Patna High Court CWJC No.18984 of 2021 dt.31-01-2022
Learned counsel for the petitioner seeks permission to
withdraw the present petition.
Permission granted.
The instant petition stands dismissed as withdrawn.
Interlocutory Application(s), if any, stands disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 02.02.2022 Transmission Date
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!