Patna High Court
Rishi Electronics vs The State Of Bihar on 6 September, 2022
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.464 of 2020
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Rishi Electronics a proprietorship Firm through its proprietor Vivekanand
Thakur, male, aged about 48 years, S/o Late Gajendra Prasad Thakur, R/o Old
TV Center Campus, Sahganj Benta, Ojhaul, DMC, P.S. Benta, District-
Darbhanga.... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Heal Department, Govt.
of Bihar, Patna.
2. Principal Secretary, Health Department, Govt. of Bihar, Patna.
3. Darbhanga Medical College, Darbhanga through its Principal.
4. Principal, Darbhanga Medical College, Darbhanga.
5. Superintendent, Darbhanga Medical College, Darbhanga.
6. Purchase Committee of Darbhanga Medical College, Darbhanga through its
Chairman.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Baidya Nath Thakur, Advocate
For the Respondent/s : Mr.S.D. Yadav (AAG9)
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date : 06-09-2022 Heard learned counsel for the parties.
Petitioner has prayed for following reliefs:
Patna High Court CWJC No.464 of 2020 dt.06-09-2022 2/2 Learned counsel for the petitioner seeks permission to withdraw this petition as the same has become infructuous.
Prayer allowed.
Accordingly, this petition is disposed of as withdrawn.
All questions of fact and law are left open to be agitated and adjudicated before the appropriate forum in appropriate proceedings, if so required and desired.
Interlocutory application(s), if any, shall also stand disposed of.
(Sanjay Karol, CJ) ( S. Kumar, J) Sanjay/-
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