Patna High Court - Orders
Krishnanand Singh @ Krishna Nand Singh vs The State Of Bihar on 14 May, 2025
Author: Partha Sarthy
Bench: Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3982 of 2025
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Krishnanand Singh @ Krishna Nand Singh Son of Late Bindeshwari Singh,
Resident of Village-Bachhauta, Ward No. 12, Police Station- Morkahi,
District-Khagaria.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Public Health Engineering
Department, Bihar, Patna.
2. The Principal Secretary, Public Health Engineering Department, Bihar,
Patna.
3. The Engineer-in-Chief, Public Health Engineering Department, Bihar, Patna
4. The Chief Engineer, Public Health Engineering Department, Bhagalpur,
Bihar.
5. The Superintending Engineer, Public Health Engineering Department,
Begusarai Circle.
6. The Executive Engineer, Public Health Engineering Department, Khagaria
Division, Khagaria.
7. M/s Turbotech Infranet Pvt. Ltd., through its Director Kailash Chandra
Lohiya, E-5 Capital Greens, Vasu, Bharthana, Surat, Pin-395007, Gujrat.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Pranjal Arya, Advocate
For the Respondent/s : Mr. S. Raza Ahmad, AAG-5
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
2 14-05-2025Mr. Pranjal Arya, the learned Advocate, on instructions from Mr. Shashank Shekhar, Advocate-on-
Record, seeks permission to withdraw this petition. Patna High Court CWJC No.3982 of 2025(2) dt.14-05-2025 2/2
2. The petition stands dismissed as withdrawn.
(Ashutosh Kumar, ACJ) (Partha Sarthy, J) sauravkrsinha/Sujit U