Patna High Court
Akshay Kumar Prasad vs The Union Of India & Ors on 31 August, 2015
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 15255 of 2012
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Akshay Kumar Prasad, Son of Sri Kameshwar Prasad, resident of Village and P.O.
Bhawanipur P.S. Sangrampur, District-East Champaran at present residing at
Village, P.O. and P.S. Bathnaha, District- Araria.
.... .... Petitioner/s
Versus
1. The Union of India, Represented by the Commandant, 24 Battalian, Shastra
Seema Bal (S.S.B.) Bathnaha, District- Araria (Bihar).
2. The Accountant, 24 Battalian, Shastra Seems Bal (S.S.B.) Bathnaha, District-
Araria, (Bihar).
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL JUDGMENT
Date: 31-08-2015 Nobody appears on behalf of the petitioner. Mr. Anshuman Singh, learned counsel for the Union of India is present.
On 28.08.2015 also nobody had appeared on behalf of the petitioner, though, learned counsel for the Union of India was present.
The writ petition has been filed seeking refund of Rs. 18,679/- which has been deducted by the respondents.
As per the stand in the counter affidavit, the said deduction was statutory income tax deduction and the petitioner had also not given his Permanent Account Number so as to enable the concerned authority to issue TDS certificate in his favour.
In view of the stand taken by the respondents coupled with the fact that nobody is appearing on behalf of the Patna High Court CWJC No.15255 of 2012 dt.31-08-2015 2/2 petitioner for the last two dates, this Court can only presume that the petitioner is no more interested to pursue the matter. Accordingly, the writ petition stands disposed off.
(Ahsanuddin Amanullah, J.)
P. Kumar
U T