Patna High Court - Orders
Suresh Prasad Singh vs The Patna High Court & Ors on 2 June, 2014
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
Patna High Court CWJC No.8838 of 2014 (2) dt.02-06-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8838 of 2014
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Suresh Prasad Singh son of late Prabhunath Singh resident of village
Sonvaliya Police Station Baikunthpur, District Gopalganj.
.... .... Petitioner
Versus
1. The Patna High Court through Registrar General, High Court, Patna.
2. The Registrar, (Administration), Patna High Court, Patna.
3. The District AND Sessions Judge, Gopalganj, District Gopalganj.
.... .... Respondents
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Appearance :
For the Petitioner/s : Mr. Arun Kumar Singh
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA
ORAL ORDER
2 02-06-2014After some argument learned counsel for the petitioner seeks permission to withdraw this application in order to enable him to pursue the High Court on the administrative side to decide his representation.
This application is, accordingly, permitted to be withdrawn but it is made clear that if the petitioner has not joined at the transferred place by-now he has already incurred liability of being punished in a departmental proceeding for violation of the order.
(Mihir Kumar Jha, J) surendra/-