Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Patna High Court - Orders

Sudama Prasad Gupta vs The State Of Bihar Through Smt. Divya ... on 9 May, 2025

Author: Mohit Kumar Shah

Bench: Mohit Kumar Shah

                         IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Miscellaneous Jurisdiction Case No.3332 of 2018
                                                        In
                                 Civil Writ Jurisdiction Case No.7929 of 2018
                  ======================================================
                  Sudama Prasad Gupta Son of Late Haridayal Prasad, resident of Mohalla-
                  Bibiganj Bhatta Road Maida Toli, Danapur, Post Office- Danapur Cant, Police
                  Station- Danapur Sadar, District- Patna.

                                                                        ... ... Petitioner/s
                                                 Versus
            1.    The State Of Bihar Through Smt. Divya Laxmi, Secretary Department Of
                  Animal Husbandry And Fisheries
            2.    Smt. Divya Laxmi, the Principal Secretary, Animal Husbandry and Fisheries
                  Department, Government of
            3.    Sri Ajay Kumar Jha, the Director, Dairy Development Directorate, Bihar,
                  Patna.
            4.    Sri Binod Kumar, the Dairy Research Officer, B.V. College, Comfed
                  Campus, Patna.

                                                         ... ... Opposite Party/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s     :       Mr.Anil Singh, Adv.
                  For the Opposite Party/s :       Mr.Md. Khurshid Alam - Aag 12
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
                                        ORAL ORDER

3    09-05-2025

The learned counsel for the petitioner fairly submits that the order of this Court dated 27.4.2018, passed in CWJC No. 7929 of 2018, has already stood complied with, hence the present petition be disposed off.

2. Accordingly, the present contempt petition stands disposed off.

(Mohit Kumar Shah, J) Ajay/-

U