Patna High Court - Orders
Subhash Chandra Yadav &Amp; Anr vs The Union Of India &Amp; Ors on 3 November, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.610 of 2004
1. Subhash Chandra Yadav, son of Sri Bhuwneshwar Yadav, resident
of village Gonai, P.O. Super Jamua, P.S. Sangrampur, District
Muger
2. Veena Shahi, wife of Dr. Brajesh Shahi, residing at K-65,
Hanumannagar, Kankarbagh, Patna-20
Versus
1. The Union Of India through the Secretary, Ministry of Agriculture,
Government of India, New Delhi.
2. Indian Council of Agricultural Research, Krishi Anusandhan
Bhawan, Pusa Road New Delhi, 110012, through its Director
General
3. The Deputy Director General (A.E.) Indian Council of Agricultural
Research, Krishi Anusandhan Bhawan, Pusa Road New Delhi,
110012
4. The Zonal Co-Ordinator, Zone II (Bihar) N.B.S.B. & L U P
Campus, Sector-2, Block DK, Bidhan Nagar, Salt Lake, Calcutta-
700091 (W.B.)
5. The Director Shrambharati Krishi Vigyan Kendra, P.O.
Khadigram, Jamui- 811313, (Bihar)
12/ 03.11.2010Counsel for the petitioners states that the prayer made in the writ petition has become infructuous.
In the circumstances, the writ petition is permitted to be withdrawn.
Arjun/ (V.N. Sinha, J.)