Patna High Court
Prabhat Shankar Poddar vs The State Of Bihar & Ors on 15 April, 2015
Author: V.N. Sinha
Bench: V.N. Sinha
Patna High Court MJC No.1961 of 2014 dt.15-04-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1961 of 2014
IN
Civil Writ Jurisdiction Case No. 817 of 2007
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Prabhat Shankar Poddar, Son of Late Baleshwar Poddar, resident of Chandanbagh,
Near Bridge, Patna Road, P.S- Kashim Bazar, District- Munger
.... .... Petitioner/s
Versus
1. The State of Bihar, through Sri Rameshwar Singh, Finance Commissioner-
Cum- Secretary, now known as Principal Secretary, Finance Department,
Government of Bihar, Patna.
2. Dr. Shashi Bhushan Pathak, Son of not known, Joint Secretary, Finance
Department, Government of Bihar, Patna.
3. Dr. Kameshwar Ojha Son of not known Under Secretary, Finance Department
(Treasury Section), Government of Bihar, Patna.
4. Sri Pratap Bhanu Kumar, Son of not known, the Treasury Officer, Munger
Treasury, Munger.
5. Sri Narendra Kumar Singh, Son of not known, the District Magistrate- Cum-
Collector, Munger.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE V.N. SINHA
ORAL JUDGMENT
Date: 15-04-2015 Learned counsel for the petitioner states that during pendency of this petition order of the writ Court has been complied with, as such, he may be permitted to withdraw the contempt petition, which is, accordingly, disposed of.
(V.N. Sinha, J.) Rajesh/-
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