Patna High Court - Orders
Shri Baban Singh vs The Union Of India & Ors on 22 October, 2014
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18021 of 2014
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Shri Baban Singh
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner : Mr. Sudhir Kumar Tiwary, Advocate
Mr. Umesh Narayan Dubey, Advocate
For the Union of India : Mr. Sanjay Kumar, ASG
Mr. Ravinder Kumar Sharma, C.G.C.
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CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE I. A. ANSARI)
2 22-10-2014Heard Mr. Sudhir Kumar Tiwary, learned counsel for the petitioner, and Mr. Sanjay Kumar, learned Assistant Solicitor General, appearing for the respondent-Union of India.
After some arguments, learned counsel for the petitioner seeks permission to withdraw this application with liberty to make an application for review of the order, dated 16.07.2014, passed in O.A. No.182 of 2013, by the learned Central Administrative Tribunal, Patna Bench, Patna, which stands impugned in this appeal.
No objection has been raised to the prayer for withdrawal made by the petitioner.
Considering the matter in its entirety and in the interest of justice, this application is disposed of as withdrawn for the Patna High Court CWJC No.18021 of 2014 (2) dt.22-10-2014 2/2 purpose of filing, as has been submitted by the petitioner, an application for review of the order, dated 16.07.2014, passed in O.A. No.182 of 2013, by the Central Administrative Tribunal, Patna Bench, Patna.
(I. A. Ansari, J) (Anjana Mishra, J) PNM U