Patna High Court - Orders
Jmd Engineering And Construction Pvt. ... vs The State Of Bihar on 8 August, 2025
Author: Partha Sarthy
Bench: Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL REVIEW No.159 of 2025
In
Civil Writ Jurisdiction Case No.2222 of 2025
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JMD Engineering and Construction Pvt. Ltd. through its Director Chakardhar
Choudhary, Male, aged about 47 years (approximately), Son of Chandra Kant
Choudhary, resident of Ward no. 08, Keota, Post- Keota, P.S. Dalsinghsarai,
District- Samastipur, Bihar (848114).
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Rural Works Department,
Government of Bihar, Patna.
2. The Additional Chief Secretary, Rural Works Department, Government of
Bihar, Patna.
3. The Engineer-in-Chief-cum-Additional Commissioner-cum-Special
Secretary, Rural Works Department, Government of Bihar, Patna.
4. The Executive Engineer, Works Division, Khagaria, Rural Works
Department, Government of Bihar.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Aamir Hayat, Advocate
For the Opposite Party/s : Mr.Government Advocate- 5
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 08-08-2025Heard learned counsel for the parties.
2. Learned counsel for the petitioner, at the outset, requested that he may be permitted to amend the memo of application.
3. Permission, as prayed for, is granted.
4. Office to carry out necessary correction in view of amendment.
Patna High Court C. REV. No.159 of 2025(2) dt.08-08-2025 2/2
5. Learned counsel for the petitioner, under instructions, seeks permission to withdraw the present appeal.
6. Permission, as prayed for, is granted.
7. The present civil view application stands disposed of as withdrawn.
(Vipul M. Pancholi, CJ) (Partha Sarthy, J) K.C.Jha/-
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