Ajay Kumar Rai vs The High Court Of Judicature At ...
2022 Latest Caselaw 3178 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.8228 of 2022
     ======================================================

Ajay Kumar Rai, Son of Ayodhaya Nath Rai, Resident of Vyas Nagar, A/9, P.O. Ashiyana Nagar, P.S. Shastri Nagar, District - Patna. ... ... Petitioner/s Versus

1. The High Court of Judicature at Patna through the Registrar General, Patna High Court.

2. The Registrar General, Patna High Court.

3. The Registrar (Administration), Patna High Court.

4. The Registrar (Establishment), Patna High Court,

5. The Registrar (Judicial), Patna High Court

6. The Assistant Registrar (Accounts), Patna High Court.

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

For the Petitioner/s : Mr.Dewendra Narayan Singh, Advocate For the Respondent/s : Mr.Satyabir Bharti, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) Date : 23-06-2022 Heard learned counsel for the parties.

Petitioner has prayed for following reliefs:- Patna High Court CWJC No.8228 of 2022 dt.23-06-2022

After the matter was heard for some time, finding

the Bench not to be in favour of the submission made by the

learned counsel for the petitioner, learned counsel for the

petitioner, under instructions, states that the petition, in its

present form, may be permitted to be withdrawn reserving

liberty to file afresh with better particulars on the same and

subsequent cause of action, if so required and desired.

Patna High Court CWJC No.8228 of 2022 dt.23-06-2022

Prayer allowed.

Petition is disposed of as withdrawn with the

liberty aforesaid.

As and when such petition is filed, registry shall

process it immediately and have it listed before the appropriate

Court.

Also liberty reserved to the petitioner to take

recourse to such other remedies as are otherwise available in

accordance with law.

Interlocutory application, if any, shall also stand disposed

of.

                                                 (Sanjay Karol, CJ)


                                                     ( S. Kumar, J)


Sanjay/- Ranjan
AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          27.06.2022
Transmission Date       NA