Rahul Kumar Chaudhary @ Rahul ... vs State Of Bihar
2022 Latest Caselaw 2540 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.4328 of 2022
     ======================================================

Rahul Kumar Chaudhary @ Rahul Kumar Singh S/o Ramjinish Chaudhary

R/o Vill- Terha, P.S.- Ishuapur, Distt- Vaishali.

.. ... Petitioner/s

Versus

1. State of Bihar through Secretary, Department of Excise, Bihar, Patna.

2. Secretary, Department of Excise, Bihar, Patna.

3. The District Magistrate cum Collector, Vaishali at Hajipur.

4. The Superintendent Excise, Vaishali at Hajipur.

5. Sri Sangam Kumar Vidyarthi, The Sub Inspector, Excise, Prahar Bal-2,

Vaishali at Hajipur.

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

For the Petitioner/s : Mr.Amresh Kumar Sinha For the Respondent/s : Mr.Vikash Kumar (SC11) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR) (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

Date : 06-05-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s): Patna High Court CWJC No.4328 of 2022 dt.06-05-2022

After the matter was heard for some time, finding

the Court not to be in favour with the submissions made

across the Bar, learned counsel for the petitioner, under

instructions, states that petitioner shall be content if the

petitioner is permitted to withdraw the present petition

reserving liberty to exhaust the remedies under the Statute.

Patna High Court CWJC No.4328 of 2022 dt.06-05-2022

Permission granted.

It is made clear that we have not expressed any

opinion on merits. All issues are left open.

The petition stands disposed of as withdrawn

with the liberty aforesaid.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

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