Patna High Court - Orders
Mostt. Ekwal Abbasi Khatoon vs The State Of Bihar & Ors on 9 May, 2013
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
Patna High Court MJC No.1549 of 2005 (3) dt.09-05-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1549 of 2005
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Mostt. Ekwal Abbasi Khatoon wife of late Majhar Hasan, resident of village
Ahiyapur, Sheikhpura, P.S. and Dist. Sheikhpura, presently residing at C/o
Aftabuddin Ahmad, resident of Mohalla-Sultanganj ( Katra Mandi) Near
Government Primary School, Patna 800006.
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The Secretary, Food and Supply Department, Government of Bihar,
Old Secretariat, Patna.
3. The Director, Food and Supply Department, Government of Bihar,
Old Secretariat, Patna.
4. The District Collector, Nawada, Dist. Nawada.
5. Mr. R.K. Verma, the Accountant General, Bihar, Patna.
.... .... Respondent/s
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
MANDAL
ORAL ORDER
3 09-05-2013Mr. V.K. Singh for the petitioner and AC to GP-17 for the State are present.
Mr. Singh, learned counsel for the petitioner after looking at the marginal notes, fairly states that this contempt application arose out of a general direction passed by this Court stood dismissed as against opposite party nos. 2 to 4. He has, therefore, fairly stated that the application has now become incompetent. Learned counsel, therefore, seeks permission to withdraw this application in order to approach the concerned authority for redressal of grievance(s) if they still exist.
The application is dismissed.
Shyam/- (Kishore Kumar Mandal, J)