Pranwesh Singh vs The State Of Bihar
2024 Latest Caselaw 334 Patna

Patna High Court

Pranwesh Singh vs The State Of Bihar on 12 January, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Miscellaneous Jurisdiction Case No.1234 of 2022
                                          In
                    Civil Writ Jurisdiction Case No.15551 of 2016
     ======================================================
     Pranwesh Singh, Son of Bipin Bihari Singh, Permanent resident of Krishna
     Toli, Road No.- 3, Brahampura, P.S.- Brahampura, District- Muzaffarpur, at
     present residing at Krishna Toli, Road No- 03, P.O.- M.I.T, P.S. Brahampura,
     District- Muzaffarpur, Bihar.

                                                                  ... ... Petitioner
                                       Versus

1.   The State of Bihar.
2.   Sri Brijesh Mehrotra, Son of not known, Commissioner, Departmental
     Enquiry, General Administration Department, Bihar, Patna.
3.   Sri Jitendra Srivastava Son of Raman Srivastava, Secretary, Public Health
     Engineering Department, Govt. of Bihar, Patna.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :    Mr. Abhinav Srivastava, Advocate
                                   Mr.Nilanjan Chatterjee, Advocate
                                   Mr. Sahil Kumar, Advocate
                                   Mr. Ujjawal Raj, Advocate
                                   Mr. Anir Van Choudhan, Advocate
                                   Mr. Pulkit Ranjan, Advocate
                                   Mr. Roshan Kumar, Advocate
     For the Opposite Party/s :    Mr.Prabhat Kumar Verma, AAG-3
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
     ORAL JUDGMENT

Date : 12-01-2024

Today, 3rd Show Cause has been filed on behalf of

Opposite Parties along with Annexure- P, Q and R taking note of

pleadings in the 3rd Supplementary Show Cause read with the

documents, orders of this Court has been complied. However,

petitioner is not satisfied with the certain portions of the order in

that event petitioner has remedy of approaching the concerned

Forum, including submission of any representation to the Patna High Court MJC No.1234 of 2022 dt.12-01-2024

concerned Authority. If such representation is submitted, the

concerned Authority is hereby directed to take note of relevant

provision of law and to proceed in passing a speaking order and

communicate the same within the reasonable period from the

date of receipt of such representation.

2. With the above observation, the present MJC-

Contempt petition stands dropped.

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

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          12.01.2024
Transmission Date       NA