Patna High Court - Orders
The Bihar State Electricity Bo vs S.M.Inam Ahmad on 31 January, 2012
Author: T. Meena Kumari
Bench: T. Meena Kumari, Gopal Prasad
Patna High Court LPA No.1161 of 2010 (9) dt.31-01-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1161 of 2010
In
Civil Writ Jurisdiction Case No. 175 of 2010
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1. The Bihar State Electricity Board Vidyut Bhawan, Bailey Road, Patna.
2. The Chairman, Bihar State Electricity Board, Vidyut Bhawan, Bailey
Road, Patna.
3. The Secretary, Bihar State Electricity Board, Vidyut Bhawan, Bailey
Road, Patna.
4. The Joint Secretary, Bihar State Electricity Board, Vidyut Bhawan,
Bailey Road, Patna.
.... .... Appellants-Respondents.
Versus
S.M.Inam Ahmad , Son of Late S. M. Nisar Ahmad, resident of A/47,
Road No. B 7, Ali Nagar Colony, Anishabad, Patna.
.... .... Respondent-Petitioner.
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Appearance :
For the Appellant/s : Mr. Anand K.Ojha, Advocate.
For the Respondent/s : Mr.
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CORAM: HONOURABLE JUSTICE SMT. T. MEENA KUMARI
and
HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
(Per: HONOURABLE JUSTICE SMT. T. MEENA KUMARI)
9 31-01-2012The present appeal has been filed by the Bihar State Electricity Board against the order dated 04.02.2010 passed by the learned Single Judge in writ petition bearing C.W.J.C. No. 175 of 2010.
As the learned Single Judge has well considered the matter on merits in accordance with law, we are not inclined to interfere with the same.
Accordingly, the appeal stands dismissed.
(T. Meena Kumari, J.)
S.A./m.p. (Gopal Prasad, J.)
Patna High Court LPA No.1161 of 2010 (9) dt.31-01-2012