Patna High Court - Orders
M/S. Kanti Prasad Mittal, vs The State Of Bihar on 30 September, 2024
Author: A. Abhishek Reddy
Bench: A. Abhishek Reddy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2267 of 2024
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M/s. Kanti Prasad Mittal, A Partnership Firm, duly registered under the
provisions of the Partnership Act, 1932, having its Registered Office at H.O.
165, Gupta Colony, T.P. Nagar, Meerut, Uttar Pradesh, through its authorized
signatory, Mr. Alok Kumar Singh, aged about 38 years, son of Mr. Chandra
Shekhar Singh, resident of 165, Gulzarbagh, Ward No. 2, Godda, P.O. -
Godda, P.S. - Godda, District - Godda, Jharkhand, PIN - 814 133.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Labour Resources Department,
having its office at Niyojan Bhawan, Near Income Tax Golamber, Jawahar
Lal Nehru Path, Patna, Bihar-800001.
2. The Principal Secretary cum Chairman, Bihar Building and Other
Construction Worker Welfare Board, having its office at Niyojan Bhawan,
Near Income Tax Golamber, Jawahar Lal Nehru Path, Patna, Bihar-800001.
3. The Joint Labour Commissioner, Bihar Building and Other Construction
Worker Welfare Board, having its office at Niyojan Bhawan, Near Income
Tax Golamber, Jawahar Lal Nehru Path, Patna, Bihar-800001.
4. The Bihar State Power Transmission Co. Ltd., through its Managing
Director, having its office at Vidyut Bhawan, Bailey Rd, Patna, Bihar
800001.
5. The Chief Engineer (Transmission), Bihar State Power Transmission Co.
Ltd., through its Managing Director, having its office at Vidyut Bhawan,
Bailey Rd, Patna, Bihar 800001.
6. The Senior Manager (Finance and Accounts), Bihar State Power
Transmission Co. Ltd., through its Managing Director, having its office at
Vidyut Bhawan, Bailey Rd, Patna, Bihar 800001.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. M. S. Mittal, Sr. Adv.
Mr.Navin Kumar Singh, Adv.
For the Respondent/s : Mr.Government Advocate (3)
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CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY
ORAL ORDER
7 30-09-2024Learned Senior counsel appearing on behalf of the petitioner seeks permission to withdraw the present writ petition with liberty to approach this Court in case the grievance of the petitioner is not redressed.
Patna High Court CWJC No.2267 of 2024(7) dt.30-09-2024 2/2
2. Permission is granted.
3. Accordingly, the present writ petition is dismissed as withdrawn with the aforesaid liberty.
(A. Abhishek Reddy , J) Bhardwaj/-
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