Patna High Court - Orders
Brajesh Kumar Dangi vs The State Of Bihar & Ors on 2 September, 2014
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8424 of 2014
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Brajesh Kumar Dangi, son of late Kailash Prasad Sinha, resident of Village
and Post Karmathu (Baibigha) P.S. Belaganj District Gaya, at present
posted as Assistant in General Administration Department, Old Secretariat,
Patna (Bihar).
.... .... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Bihar, Patna.
2. The Principal Secretary, General Administration Deptt. Old Secretariat,
Patna.
3. The Principal Secretary, Finance Department, Old Secretariat, Patna.
4. Drawing and Disbursing Officer, General Administrative Department,
Old Secretariat, Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shyama Kant Singh, Advocate
Mr. Akhilesh Kumar Sinha, Advocate
For the Respondent/s : Mr. Harish Kumar, GP-32
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
2 02-09-2014Mr. Shyama Kant Singh, learned counsel appearing on behalf of the petitioner, in view of subsequent developments, seeks permission to withdraw this writ petition.
Permission is accorded.
The writ petition stands dismissed as withdrawn.
(Birendra Prasad Verma, J) Kanth/-
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