Patna High Court - Orders
Ratneshwar Prasad Singh vs The Union Of India And Ors on 13 February, 2019
Author: Jyoti Saran
Bench: Jyoti Saran, Arvind Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2550 of 2019
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Ratneshwar Prasad Singh
... ... Petitioner/s
Versus
The Union of India and Ors
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Mukesh Kumar Singh, Adv.
For the Respondent/s : Mr. Anshay Bahadur Mathur, Adv.
For respondent no.6 : Mr. S.D.Sanjay, Addl.S.G.
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
and
HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE JYOTI SARAN)
2 13-02-2019An individual grievance has taken a shape of Public Interest Litigation.
Learned counsel for the petitioner is permitted to correct the subject matter as it relates to 'Trade and Commerce' within the State and alleges financial irregularity, if any, committed in the process by the concerned respondent.
On subject matter being corrected, let this case go out of our list to be listed before the appropriate Bench as per roster after obtaining permission of Hon'be the Chief Justice.
(Jyoti Saran, J)
Surendra/- ( Arvind Srivastava, J)
U