Patna High Court - Orders
Bihar Chemist & Druggist Association vs The State Of Bihar & Ors on 22 November, 2018
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6323 of 2016
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Bihar Chemist & Druggist Association, Govind Mitra Road, P.S. Pirbahore,
District Patna through its General Secretary Sri Amarendra Kumar Son of
Late Ramroop Prasad Resident of Bishnu Pur, P.S. Chandi, District -
Nalanda
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Principal Secretary, Health Department,
Government of Bihar, Patna
2. The Principal Secretary, Health Department, Go vernment of Bihar, Patna
3. The State Drug Controller, Bihar, Patna
4. The Licensing Authority, Town Area, Muzaffarpur
5. The Drug Inspector, Sadar, Jehanabad
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Alok Kumar @ Alok Kr Shahi
For the Respondent/s : Mr. Gp2- Rajiv Kr Singh
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 22-11-2018The learned counsel for the petitioner submits that the present petition has become infructuous, hence the petitioner no longer wishes to press the same.
Accordingly, the present writ petition is dismissed as not pressed.
(Mohit Kumar Shah, J) rinkee/-
U