Subala Devi vs The State Of Bihar
2023 Latest Caselaw 3948 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6280 of 2023
     ======================================================

Subala Devi Wife of Late Vijay Kant Ray, Resident of Village- Harpur, Paschim Tola, Mosadpur, P.O. Tilrath, Mosadpur, P.S. Barauni, District- Begusarai, Bihar PIN- 851122 at Present C/o Ashutosh Kumar Roy, Quarter No. 234/800, Shastrinagar, Patna- 800023, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar through the District Magistrate, Begusarai.

2. The District Magistrate, Begusarai.

3. The Treasury Officer, District- Begusarai.

4. The Managing Director and CHief Executive Officer, Indian Bank, Corporate Office, PB No. 5555, 254-260, Avvai Shanmugam Salai, Royapettah, Chennai- 600014, tamil Nadu.

5. The Branch Manager, Indian Bank, CAPC Branch, Chennai, Tamil Nadu.

6. The Zonal Manager, India Bank, 1st Floor, Govind Bhawan, Dak Bungalow Road, Bihar, Patna. - 800001

7. The Chief Manager, Main Branch, Indian Bank, Hans Plaza, Mirganj, G.D.

College Road, Begusarai- 851101.

8. The Branch Manager, Indian Bank, Lagauli Branch, Village- Harpur, P.O.-

Tilrath, District- Begusarai- 851122.

9. The Accountant General, Bihar, Veerchand Patel Path, Patna- 800001.

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

For the Petitioner/s : Mr. Lakshman Lal Pandey, Advocate For the Respondents : Mr. Ajit Kumar Sinha, Advocate Ms. Dilkash Khan, Advocate Ms. Minu Kumari, Advocate For the AG : Dr. Anand Kumar, Advocate Mr. Ramesh Gupta, Advocate For the State : Mr. Anil Kumar Singh, GP-26 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 22-08-2023

Heard the parties.

2. Learned counsel appearing on behalf of

petitioner informs that all the grievance of the petitioner, as

claimed in the present writ petition, has been redressed.

Patna High Court CWJC No.6280 of 2023 dt.22-08-2023

3. The grievance of the petitioner, as claimed for in

the present writ petition, has been redressed, the writ petition is

disposed of.

(Purnendu Singh, J) manish/-

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Uploading Date          24.08.2023
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