Rama Nand Singh vs The Bihar State Power Transmission Co. ... on 27 January, 2016

[Cites 0, Cited by 0]

Patna High Court - Orders

Rama Nand Singh vs The Bihar State Power Transmission Co. ... on 27 January, 2016

Bench: Rakesh Kumar

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Miscellaneous Jurisdiction Case No.3331 of 2015
                                                       In
                                Civil Writ Jurisdiction Case No. 3851 of 2007
                 ======================================================
                 Rama Nand Singh, son of Late Chandrika Prasad Singh, resident of Quarter
                 No. D/8, Electricity Board, Colony, Gannipur, Muzaffarpur, P.S. Sadar,
                 District Muzaffarpur
                                                                           .... .... Petitioner/s
                                                    Versus
                 1. The Bihar State Power Transmission Co. Ltd. Through Its Sri Pratay
                    Amrit Chairman Cum Managing Director Vidyut Bhawan, Patna,
                    Earlier known as Bihar State Electricity Board, Vidyut Bhawan, Patna
                    (hereinafter referred to as B.S.P.T.C. Ltd.)
                 2. Sri Partay Amrit, the Chairman cum Managing Director BSPTC Ltd.,
                    Vidyut Bhawan, Patna
                 3. Smt. Kirti Kiran, Company Secretary, BSPTC Ltd. Vidyut Bhawan,
                    Patna
                 4. Sri Rajiv Ranjan Singh, G.M. Secretary BSPTC Ltd. Vidyut Bhawan,
                    Patna
                 5. Sri Rajiv Ranjan Singyh, in -charge Joint Secretary BSPTC Ltd. Vidyut
                    Bhawan, Patna
                 6. Sri Sudhir Prasad Singh, the Chief Engineer, Department of
                    Transmission, Zone 2, BSPTC Ltd. Vidyut Bhawan, Patna
                 7. The State of Bihar, through Sri Anjani Pd Singh, chief Secretary, Govt.
                    of Bihar, patna
                                                         .... .... contemnor / opposite parties
                 ======================================================
                 Appearance :
                 For the Petitioner/s                        :    Mr. Ajey Kumar
                 For the contemnor / opposite parties        : Mr. Dinbandhu Singh
                 ======================================================

                 CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR

                 ORAL ORDER

3   27-01-2016

Sri Dharmeshwar Mishra, learned counsel, who appears on behalf of the opposite party/ Bihar State Power Transmission Co. Ltd., in presence of learned counsel for the petitioner and learned AC to GP No. 9 submits that the order of the writ court has already been complied. The submission made by Sri Mishra was not disputed by Sri Ajey Kumar, learned counsel for the Patna High Court MJC No.3331 of 2015 (3) dt.27-01-2016 2/2 petitioner. Accordingly, there is no need to keep the matter pending.

The petition stands disposed of.

(Rakesh Kumar, J) Praful/-

Unlock Advanced Research with PRISMAI

Patna High Court - Orders