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Patna High Court - Orders

Dr. Kamlesh Jha vs Dr. Arbind Pandey, Vice Chancellor, ... on 24 September, 2015

Author: Shivaji Pandey

Bench: Shivaji Pandey

           Patna High Court MJC No.2458 of 2013 (9) dt.24-09-2015




                           IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Miscellaneous Jurisdiction Case No.2458 of 2013
                                                          In
                                    Miscellaneous Jurisdiction Case No. 94 of 2011
                       ======================================================
                       Dr. Kamlesh Jha S/o Late Ganesh Jha, resident of village - Tarauni, P.S.
                       Bahera, District- Madhubani.

                                                                             .... .... Petitioner/s
                                                        Versus
                       1. Dr. Arbind Pandey, Vice Chancellor, Kameshwar Singh Darbhanga
                       Sanskrit University, Kameshwarnagar, Darbhanga.
                       2. Dr. Sudhir Kumar Chaudhary the Registrar, Kameshwar Singh
                       Darbhanga Sanskrit University, Kameshwarnagar, Darbhanga.
                       3. Dr. R.P. Chaudhary, the Secretary, Governing Body, Juthalal Sanskrit
                       College, Majhaulia, West Champaran.
                       4. Sri Hazari Singh, the Principal, Juthalal Sanskrit College, Majhaulia,
                       West Champaran.
                       5. Sri Anjani Kumar Singh, Principal Secretary, H.R.D. Department,
                       Government of Bihar.

                                                                       .... .... Respondent/s
                       ======================================================
                       Appearance :
                       For the Petitioner/s :   Mr. Dhirendra Kr. Jha,
                       For the Respondent/s   : Mr. Gyanand Roy, Adv.
                       ======================================================
                       CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
                       ORAL ORDER

9    24-09-2015

The show cause filed by the opposite party be kept on record.

The counsel for the parties submit that the order has been complied with and make prayer to withdraw this application on the ground that it has become infructuous.

Prayer is allowed and this application is dismissed as infructuous.

Mahesh/- (Shivaji Pandey, J) U