Union Of India vs Krishna Kumar Pandey on 15 September, 2023

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Patna High Court - Orders

Union Of India vs Krishna Kumar Pandey on 15 September, 2023

Author: P. B. Bajanthri

Bench: P. B. Bajanthri, Rajiv Roy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Miscellaneous Jurisdiction Case No.1343 of 2022
                                                      In
                               Civil Writ Jurisdiction Case No.19205 of 2018
                 ======================================================
           1.     Union of India through the General Manager, East Central Railway, Hajipur.
           2.    The General Manager (Personnel), East Central Railway, Hajipur.
           3.    The Divisional Railway Manager, Danapur Division, Danapur.
           4.    The Senior Divisional Personnel Officer, Danapur Division, Danapur.
           5.    Railway Board through its Chairman, Rail Bhawan, New Delhi.
           6.    The Secretary, Railway Board, Rail Bhawan, New Delhi.
           7.    The Senior Divisional Finance Manager, Danapur.
           8.    The Senior Divisional Operating Manager, Danapur.

                                                                            ... ... Petitioner/s
                                                Versus
                 Krishna Kumar Pandey S/o Late Kumar Ram Dayal Pandey, Resident of No.
                 24, Road No. 1-B, Maurya Vihar Colony, P.S.- Khagaul, District- Patna
                 801105

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :    Mr. Praveen Kumar Sinha, Advocate
                 For the Opposite Party/s :    Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
                         and
                         HONOURABLE MR. JUSTICE RAJIV ROY
                                       ORAL ORDER

                 (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

4   15-09-2023

The Registry has registered objection insofar as mentioning the date of restoration of the order is concerned. Registry has to explain as to why the petitioners have not indicated the date of dismissal for non-prosecution order.

2. Heard MJC No.1343 of 2022 for the reasons stated in the order dated 23.06.2022 passed in CWJC No.19205 of 2018, stands recalled.

Patna High Court MJC No.1343 of 2022(4) dt.15-09-2023 2/2

3. CWJC No.19205 of 2018 stands restored on the file.

4. Registry is hereby directed to list CWJC No.19205 of 2018 before the roaster bench, subject to payment of cost of Rs.2,000/- (two thousand). Cost shall be remitted in the High Court Legal Services Authority within a period of four weeks from today.

5. Accordingly, MJC stands disposed of.

(P. B. Bajanthri, J) ( Rajiv Roy, J) Saurabhkrsinha/ Shoaib-

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Patna High Court - Orders