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Patna High Court - Orders

The Union Of India Thorugh ... vs The Chief Postmaster General, Bihar ... on 1 July, 2014

Author: Anjana Mishra

Bench: Anjana Mishra

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Miscellaneous Jurisdiction Case No.365 of 2014
                                                     In
                                              15 1058 of 2013
                 ======================================================
                 1. The Union Of India Through Secretary-Cum-D.G., Govt. Of India
                     Ministry Of Communication And I.T. Department Of Post, Dak
                     Bhawan, Sansad Marg, New Delhi.
                 2. The Chief Postmaster General, Bihar Circle, Patna.
                 3. The Assistant Director (Staff And Recruitment) O/O The Chief
                     Postmaster General, Bihar Circle, Patna.
                 4. The Post Master General Northern Region, Muzaffarpur.
                 5. Shri S.P. Mandal, Asrm Darbhanga, R.M.S. Transferred As
                     Superintendent Of Post Offices, Darbhanga Division, Darbhanga
                     Through The Chief Postmaster General, Bihar, Patna.
                                                                        .... .... Petitioners
                                                   Versus
                 The Chief Postmaster General, Bihar Circle, Patna & Ors.
                                                                       .... .... Respondents
                 ======================================================
                 Appearance :
                 For the Petitioner/s    :   Mr. Rakesh Kumar Singh, Advocate.
                 For the Respondent/s      : Mr. Jayant Kumar Karn,
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
                            and
                            HONOURABLE JUSTICE SMT. ANJANA MISHRA
                 ORAL ORDER
                 (Per: HONOURABLE MR. JUSTICE I. A. ANSARI)

3   01-07-2014

By making this Misc. application, the applicant has sought for restoration of CWJC No. 1058 of 2013, which was dismissed for default on 10.01.2014.

Heard Mr. Rakesh Kumar Singh, learned counsel for the writ petitioner-applicant, and Mr. Jayant Kumar Karn, learned counsel for the respondents-opposite party.

Having considered the averments made in the application and having heard the learned counsel for the parties, we are satisfied that the absence of the applicant and/or his Patna High Court MJC No.365 of 2014 (3) dt.01-07-2014 2/2 counsel from the Court on 10.01.2014 was for reasons beyond their control.

In view of the above and in the interest of justice, the order, dated 10.01.2014 aforementioned, is hereby set aside and CWJC No. 1058 of 2013 aforementioned is hereby restored to file.

This Misc. Case shall accordingly stand disposed of.





                                                               (I. A. Ansari, J.)


    Mkr./-                                                    (Anjana Mishra, J.)


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