Patna High Court - Orders
Paresh Pankaj Jha vs The Union Of India Through Sri ... on 6 April, 2016
Author: Navaniti Prasad Singh
Bench: Navaniti Prasad Singh, Nilu Agrawal
Patna High Court MJC No.474 of 2016 (2) dt.06-04-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.474 of 2016
In
Civil Writ Jurisdiction Case No. 17424 of 2015
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Paresh Pankaj Jha S/O Late Birendra Jha, resident of Mohalla- Kali Badi
Binodpur, P.O. & P.S. Kaithar, District- Katihar.
.... .... Petitioner/s
Versus
1. The Union of India through Sri S.M.Mohanty the Secretary, Ministry of
Defence ( Finance), New Delhi.
2. Smt. Shobhana Joshi, Controller General of Defence Accounts, Ulan
Bator Road, Palam, Delhi Cantt.- 110010.
3. Sri M.K. Sinha, Controller of Defence Accounts, Rajendra Path, Patna.
.... .... Respondent/s
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For the Petitioner/s : Mr. Dhirendra Kumar Jha, Advocate
For the Respondent/s : Mr Sanjay Kumar, Assistant Solicitor General
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CORAM: HON'BLE MR JUSTICE NAVANITI PRASAD SINGH
&
HON'BLE JUSTICE SMT NILU AGRAWAL
ORAL ORDER
(Per: HONOURABLE MR JUSTICE NAVANITI PRASAD SINGH)
2 06-04-2016Shri Sanjay Kumar, learned Assistant Solicitor General produces Office Order No 201 dated 05.04.2016 issued from the Controller of the Defence Accounts, (Patna) posting the petitioner to Ramgarh Cantt with immediate effect superseding earlier posting orders and he has been directed to report immediately.
In view of the aforesaid, we do not consider it advisable to continue with these proceedings which stands terminated.
(Navaniti Prasad Singh, J)
M.E.H./- (Nilu Agrawal, J)
U