M/S Vxl Computers. vs Jharkhand State Electricity Bo on 25 February, 2015

[Cites 1, Cited by 0]

Jharkhand High Court

M/S Vxl Computers. vs Jharkhand State Electricity Bo on 25 February, 2015

Bench: Shree Chandrashekhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 W.P. (C) No.7216 of 2011

         M/s VXL Computers(An Unit of M/s VEXCEL Computers Pvt.
         Ltd. having its registered office at Ist Floor, Samriddhi
         Complex, South Office Para, P.O. & P.S. Doranda, Ranchi
         through its authorized Signatory Umesh Prasad, son of late
         Bhujawan Prasad, resident of JF 23/8 Harmu Housing
         Colony, P.O. Argora, P.S. Argora, Ranchi
                                                     ...  ...Petitioner

                                     Versus
        1. Jharkhand State Electricity Board, Ranchi through
         its Chairman
        2. Secretary, Jharkhand State Electricity Board, Ranchi
        3. Chief Engineer (Commercial & Revenue),
            Jharkhand State Electricity Board, Ranchi
        4. Deputy Director of Accounts,
             Jharkhand State Electricity Board, Ranchi
        5. Electrical Superintending Engineer (Revenue)
             Jharkhand State Electricity Board, Ranchi
        6. Deputy Director of Accounts (Head Quarters)
              Jharkhand State Electricity Board, Ranchi
        7. Electrical Superintending Engineer, Ranchi
             Electric Supply Circle, Ranchi
        8. Accounts Officer, Electric Supply Circle, Ranchi
                                         ..   ...  Respondents

                   ---
     CORAM   : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

        For the Petitioner    : Mr.    Binod Poddar, Advocate
                                 Mr.   Vikas Pandey
        For Respondents        : Mr.   Prashant Kr. Singh, Advocate
                                 Mr.   Saket Upadhyay, Advocate

                              ...........

                   I.A. No. 1044 of 2015

02/25.02.2015

This application has been filed seeking permission to withdraw the writ petition with liberty to avail remedy under the Micro Small and Medium Enterprises Act, 2006.

Mr. Prashant Kr. Singh, the learned counsel appearing for the respondent-Jharkhand State Electricity Board submits that the application under Micro Small and Medium Enterprises Act, 2006 would not be maintainable.

Since, the petitioner has sought permission to withdraw the writ petition, I find no reason not to permit the petitioner to withdraw the writ petition.

It is open to the respondents to take appropriate objection if the petitioner moves an application under Micro Small and Medium Enterprises Act, 2006. I.A. No. 1044 of 2015 stands allowed. W.P.(C) No. 7216 of 2011

In view of order passed in I.A. No. 1044 of 2015, this writ petition is dismissed having rendered infructuous. Accordingly, I.A. No.1607 of 2014 also stands disposed of.

(Shree Chandrashekhar, J .) Satyarthi/-

Unlock Advanced Research with PRISMAI

Jharkhand High Court