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Patna High Court - Orders

Sri Yogendra Kumar Jain & Ors vs The State Of Bihar & Ors on 23 July, 2014

Author: Rajendra Kumar Mishra

Bench: Rajendra Kumar Mishra

            Patna High Court CWJC No.18642 of 2013 (4) dt.23-07-2014




                            IN THE HIGH COURT OF JUDICATURE AT PATNA
                                       Civil Writ Jurisdiction Case No.18642 of 2013
                        ======================================================
                        1. Sri Yogendra Kumar Jain S/O Late Chakreshwar Kumar Jain Resident
                        Of Mohalla- Devashram Mahadeva Road, P.S- Arrah Town Arrah And
                        District Bhojpur At Present Resident Of 28, Basant Vihar Colony, Boring
                        Road, P.S- S.K. Puri Town And District Patna Sole Proprietor Of M/S
                        Galass Shells And Lamp Components.
                        2. M/S Golass Shells And Lamp Components, A Proprietorship Concern Of
                        Sri Yogendra Kumar Jain, Situated At Mohalla Jai Krishna Road, P.S-
                        Chowk, Patna City, Town And District- Patna.
                                                                              .... .... Petitioner/s
                                                           Versus
                        1. The State Of Bihar Through Collector, Patna.
                        2. The Collector- Cum- Appellate Authority (Under Bbc Act), Patna.
                        3. The S.D.O- Cum- House Controller, Patna City, Patna.
                        4. M/S Pradeep Lamp Works, A Partnership Concern Under The Indian
                        Partnership Act, Situated At Mohalla Jai Krishna Road, P.S- Chowk, Patna
                        City Town And District- Patna, Through Its One Of The Partner Sri
                        Chandra Krishna Rohatgi.
                                                                             .... .... Respondent/s
                        ======================================================
                        Appearance :
                        For the Petitioner/s     :   Mr. Dilip Kumar
                        For the Respondent/s       : Mr. P.K. Verma
                        ======================================================
                        CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
                        MISHRA
                        ORAL ORDER
4         23-07-2014

Learned counsel appearing on behalf of the petitioners submits that in view of order dated 14.05.2014 passed in B.B.C. Appeal No. 06 of 2002-2003 by the Court of District Magistrate, District- Patna, he wants to withdraw this writ application.

In such view of the matter, this writ application is dismissed as withdrawn with recalling the order dated 22.07.2014 whereby the petitioner was directed to remove the defect.

(Rajendra Kumar Mishra, J.) Shail/-

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