Patna High Court - Orders
Reynold Construction Private Limited vs The Union Of India on 11 April, 2022
Author: Rajan Gupta
Bench: Rajan Gupta, Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3623 of 2022
======================================================
1. Reynold Construction Private Limited through its Director Mr. Suryakant
Kumar Singh, Male, aged about 36 years, having its Registered Office At-
Flat No. 501, Block-B, Manju Shree Complex, Bank Road, Patna, Bihar,
800001.
2. Suryakant Kumar Singh, Male, Aged about 36 years, Son of Shri Binod
Kumar Singh, Director, Reynold Construction Private Limited, resident of
Village-Ganganiya, P.O.-Sultanganj, P.S.-Sultanganj, District-Bhagalpur,
Bihar 813213.
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Finance, Department
of Expenditure, Government of India, New Delhi-110023.
2. The Secretary, Ministry of Power, Government of India, Shram Shakti
Bhawan, Rafi Marg, New Delhi-110001.
3. The Principal Secretary, Energy Department, Government of Bihar, Daroga
Rai Path, Patna 800001.
4. The Chairman, Bihar Renewable Energy Development Agency, Bidhyut
Bhawan, Building No. -2, 2nd Floor, Bailey Road, Patna-800001.
5. The Chairman, Central Vigilance Commission, Satarkata Bhawan, Block-A,
GPO Complex, INA, New Delhi-110023.
6. The Chief Managing Director, SJVN Ltd., 1st Floor Tower-1 Office Block,
NBBC Commercial Complex, Purvi Kidwai Nagar, New Delhi-110023.
7. The Deputy Chief Vigilance Officer, SJVN Ltd., Shakti Sadan, Shahnan
Shimla-171006.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Rohit Mishra, Advocate
For the Respondent/s : Mr. Kumar Sachin, CGC
======================================================
CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA
and
HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)
2 11-04-2022After arguing at some length, learned counsel for the petitioners submits that he may be allowed to withdraw the petition with liberty to pursue their representation. In case, their Patna High Court CWJC No.3623 of 2022(2) dt.11-04-2022 2/2 representation is pending, the same be looked into by the appropriate authority and decision taken accordingly.
The petition stands dismissed as withdrawn with liberty aforesaid.
(Rajan Gupta, J) (Mohit Kumar Shah, J) P. Kumar U