Patna High Court - Orders
Niranjan Kumar vs The State Of Bihar And Ors on 12 May, 2023
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.412 of 2019
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Niranjan Kumar Son of Baleshwar Prasad Singh Resident of B-42,Sri
Ramkunj Apartment,E.Boring Canal Road,P.O-Boring Road,P.S. Buddha
Colony,Dist.-800001 the then Managing Director of Shahbad Dugdh Utpadak
Sahkari Sangh Ltd.,Ara,Distt.-Bhojpur
... ... Petitioner/s
Versus
1. The State Of Bihar through the Principal Secretary, Co-operative Society,
Bihar, Patna.
2. The Registrar,Co-operative Society,Bihar,Patyna null null
3. The Deputy Registrar Co-operative Societies Cane,Bihar,Patna null null
4. The Managing Director,Bihar State Milk Co-operative Federation Ltd.,Dairy
Development Complex,P.O.-
5. The Managing Director,Vaishal Patliputra Dugdh Utpadak Sahkari Sangh
Ltd.,Phulwarisharif,Patna
6. The Shahabad Dugdh Utpadak Sahkari Sangh Ltd.,Ara,Distt.-Bhojpur
through its Chairman
... ... Respondent/s
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Appearance :
For the Petitioner/s :
For the State : Mr. Raj Ballabh Pd. Yadav- AAG-11
For the COMFED : Mr. Nikesh Kumar- Advocate
For the V.P.D.U. : Mr. Bindhyachal Rai- Advocate
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 12-05-2023No one appears on behalf of the petitioner on repeated calls.
Learned counsel for the State, learned counsel for the COMFED and learned counsel for the Vaishal Patliputra Dugdh Utpadak are present.
Accordingly, instant writ application is dismissed for non- prosecution.
(Satyavrat Verma, J) vikash/-
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