Patna High Court - Orders
Suresh Kumar Gupta vs The High Court Of Judicature At Patna on 14 September, 2021
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah, Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6348 of 2020
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1. Suresh Kumar Gupta, [male], aged about 50 years, 10 month, son of Late
Munsi Saw, Mohalla- East Ashok Nagar, Opposite MIG 349, P.S.-
Kankarbagh, Distt- Patna.
2. Deo Narayan Prasad, male, aged about 51 years, son of Late Ram Govind
Sah, resident of Flat No. 201 (B), Vrindavan Appartment Phase- II, Muhalla-
Malahipakri, P.O.- Lohia Nagar, Kankarbagh, Distt- Patna, Pin- 800020.
... ... Petitioner/s
Versus
1. The High Court of Judicature at Patna (Administrative Side) through its
Registrar General, Bihar, Patna.
2. The Government of Bihar through the Chief Secretary, Old Secretariat,
Bihar, Patna.
3. The Principal Secretary, Law Secretary, Government of Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Arun Kumar No. 1, Advocate
For the State : Mr. Mithlesh Kumar Upadhyay, AC to GP 3
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
and
HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH)
3 14-09-2021The matter has been heard via video conferencing.
2. As prayed for by Mr. Arun Kumar No. 1, learned counsel for the petitioners, the petition stands disposed of as withdrawn having become infructuous.
3. Mr. Mithlesh Kumar Upadhyay, learned AC to GP 3 for the State is present.
(Ahsanuddin Amanullah, J) (Anjani Kumar Sharan, J) J. Alam/-
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