Patna High Court - Orders
M/S Shailcon Awanish Construction vs The State Of Bihar & Ors on 24 March, 2017
Author: Shivaji Pandey
Bench: Shivaji Pandey
Patna High Court CWJC No.3954 of 2017 (2) dt.24-03-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3954 of 2017
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1. M/s Shailcon Awanish Construction J.V. a joint venture firm registered
under the provisions of teh Indian Partnership Act having its registered
office at Village- Rsauli, P.O. & P.S.- Katya, District- Gopalganj, through
lead Partner, Sri Akshay Kumar, son of Sri Kamleshwar Rai, resident of
Village- Rasauti, P.O. & P.S.- Katya, District- Gopalganj.
.... .... Petitioner/s
Versus
1. The State of Bihar, through its Principal Secretary, Water Resources
Department, Government of Bihar, Patna.
2. The Principal Secretary, Water Resources Department, Government of
Bihar, Patna.
3. The Engineer in Chief, Flood Control & Water Drainage Division, Water
Resources Department, Government of Bihar, Patna.
4. The Superintending Engineer, Flood Control & Water Drainage Division,
Water Resources Department, Government of Bihar, Patna.
5. The Executive Engineer, Flood Control & Water Drainage Division,
Water Resources Department, Government of Bihar, Patna.
6. The Internal Financial Advisor, Water Resources Department,
Government of Bihar, Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ashish Giri
For the Respondent/s : Mr. Harish Kumar- Gp8
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 24-03-2017Learned counsel for the petitioner seeks permission to withdraw this writ petition.
Permission is accorded. Accordingly this writ petition is dismissed as withdrawn.
Vinay/- (Shivaji Pandey, J) U