Patna High Court - Orders
Municipal Commissioner Muzaffarpur ... vs Sudama Prasad Singh & Ors. on 6 April, 2016
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta, Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Review No.236 of 2014
In
Civil Writ Jurisdiction Case No. 15394 of 2013
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Municipal Commissioner Muzaffarpur Municipal Corporation, Muzaffarpur
.... .... Petitioner/s
Versus
1. Sudama Prasad Singh S/o Late Kameshwar Prasad Singh R/o Ward No.
13, Professor Kamal Kumar Singh Lane, Akhara Ghat Road, P.S. -
Town, District - Muzaffarpur
2. Rajnandan Kunwar S/o Late Deolal Kunwar R/o Ward No. 13,
Professor Kamal Kumar Singh Lane, Akhara Ghat Road, P.S. - Town,
District - Muzaffarpur
3. The State of Bihar
4. The Principal Secretary, Urban Development Department, Government
of Bihar, Patna
5. The District Magistrate, Muzaffarpur
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Awadhesh Kumar
For the Respondent/s : Mr. Prasoon Sinha
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CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
DATTA
and
HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA)
3 06-04-2016Mr. Awadhesh Kumar, learned counsel for the petitioner seeks permission to withdraw the Civil Review application itself.
In the aforesaid circumstances, the Civil Review application is dismissed as withdrawn.
(Ramesh Kumar Datta, J) S.Pandey/-
(Vikash Jain, J) U