Patna High Court - Orders
Shanta Mani Hand Made Paper Industries vs The State Of Bihar & Ors on 19 September, 2017
Author: Rajendra Menon
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2065 of 2012
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Shanta Mani Hand Made Paper Industries Having Its Working At Dopia (
Nalanda ) Appearing Through Its Proprietor Anil Kumar S/O Sri Surendra
Kumar R/O Kakaria, P.S. Noorsarai, District - Nalanda
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. The Bihar State Electricity Board, Appearing Through Its Chairman,
Baily Road, P.S. Kotwali Town And District - Patna
3. Sri Narendra Kumar, Electrical Superintending Engineer, Nalanda
Electric Circle, Bihar Sharif, Nalanda
4. Sri Laxmi Raut, Electrical Executive Engineer, Biharsharif Electric
Supply Division, Biharsharif, District - Nalanda
5. Sri Mahendra Prasad, Assistant Electrical Engineer, Bihardharif ( Rural
), Electric Supply Division, Biharshrif, District - Nalanda
6. Sri I.D.S. Dhariwal, The Accountant General, Bihar, Birchand Patel
Marg, Patel Marg, Patna ( Audit )
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Suraj Samdarshi
For the Respondent/s : Mr. Prasoon Sinha Ga2
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CORAM: HONOURABLE THE CHIEF JUSTICE
ORAL ORDER
7 19-09-2017Learned counsel for the petitioner prays for permission to withdraw the application.
Permission is accorded. Accordingly, the application is dismissed as withdrawn.
(Rajendra Menon, CJ) Shageer/-
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