Baban Singh vs Dr. Sunil Kumar Singh on 15 July, 2019

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Patna High Court

Baban Singh vs Dr. Sunil Kumar Singh on 15 July, 2019

Bench: Ahsanuddin Amanullah

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                Miscellaneous Jurisdiction Case No.3179 of 2017
                                 Arising out of
                 Miscellaneous Jurisdiction Case No.178 of 2016
                                  Along with
                    Interlocutory Application No. 1 of 2019
                                       In
                Miscellaneous Jurisdiction Case No.3179 of 2017
     ======================================================
1.    Baban Singh Son of Nathuni Singh, Resident of Village- Katariyan, P.S.

     Peero and District- Bhojpur and Was Posted at C.C.A., Depot Hasan, Bazar,

     (Bhojpur), As Night Guard.
2.   Afzal Hssain Ansari, Son of Ali Akbar , R/o Village- Katar,P.O. Hasan Bazar

     and District- Bhojpur and was posted at C.C.A. Depot Biscomaun, Hasan

     Bazar(Bhojpur) as Night Guard.Afzal Hssain Ansari, Son of Ali Akbar, R/o

     Village- Katar, P.O. Hasan Bazar and District- Bhojpur and was posted at

     C.C.A. Depot Biscomaun, Hasan Bazar (Bhojpur) as Night Guard.
3.   Birendra Prasad Singh, Son of late Chandrama Singh, R/o Village- Gadhar,

     P.S. Dinara and Distt. Rohtas and was Posted at C.C.A. Depot Biscomaun,

     Sasaram at Night Guard.
4.   Abadh Kishore Singh, Son of late Rajdeo Singh, R/o Village- Safari, P.S.

     Ekma and Distt. Saran(Chapra), and was Posted at Saran Permandal,

     Biscomaun, as Night Guard.
5.   Daya Kant Pandey, Son of late Ramji Pandey, Resident of Village- Bardihan,

     P.S. Natwar, and District- Rohtas and was Posted as Range Officer,

     Biscomaun (Sasaram) as Night Guard.
6.   Rang Bahadur Ram, Son of late Tukan Ram, Resident of Village- Tenuaj,

     P.S. Natwar and District- Rohtas and was Posted at Range Officer,

     Biscomaun, (Sasaram as Night Guard).

                                                       ... ... Petitioner/s
                                  Versus
1.   Dr. Sunil Kumar Singh Son of not known, Chairman, Bihar State Co-

     Operative Marketing Union Ltd, Biscomaun Bhawan, Patna.
 Patna High Court MJC No.3179 of 2017 dt.15-07-2019
                                            2/3




  2.    Suryadeo Mahto, Son of late Begu Singh, Managing Director, Bihar State

        Co-operative Marketing Union Ltd, Biscomaun Bhawan, Patna.
  3.    Shailendra Kumar Singh, Son of late Surendra Nath Mishra, Chief of

        Accounts, Bihar State- Co-Operative Marketing Union Ltd, Biscomaun

        Bhawan, Patna.

                                              ... ... Opposite Party/s
       ======================================================
       Appearance :
       For the Petitioner/s     :       Mr. Md. Abu Haidar with
                                        Mr. Md. Abu Shajar, Advocates
       For the Biscomaun        :       Mr. Vikas Kumar, Advocate
       ======================================================
       CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
                           ORAL JUDGMENT
         Date : 15-07-2019

                      Re.: Interlocutory Application No. 1 of 2019

                      Heard learned counsel for the petitioners and Mr.

         Vikas Kumar, learned counsel for the Biscomaun.

                      2. The present Interlocutory Application has been

         filed on behalf of the Biscomaun seeking recall/modification of

         part of the order dated 26.06.2019 by which the Managing

         Director and Chief of Accounts, Biscomaun were directed to be

         physically present on 19th July, 2019.

                      3. Today, learned counsel for the Biscomaun

         submitted that in compliance of the Court's order dated

         02.03.2016

in MJC No. 178 of 2016, he has got with him six cheques with regard to the six petitioners for various amounts. The same have been handed over to learned counsel for the petitioners in Court today.

Patna High Court MJC No.3179 of 2017 dt.15-07-2019 3/3

4. Having considered the matter, the Court finds that the directions of the Court in MJC No. 178 of 2016 read with MJC No. 2159 of 2014 dated 02.03.2016 and 02.12.2015 have been complied with and the case has become infructuous.

5. Accordingly, Interlocutory Application No. 1 of 2019 is allowed. Direction for personal appearance of the officers of Biscomaun stands recalled.

Re.: Miscellaneous Jurisdiction Case No. 3179 of 2017

6. As the matter itself has become infructuous, the application stands disposed off.

(Ahsanuddin Amanullah, J) Anjani/-

AFR/NAFR U T

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