Patna High Court - Orders
Bihar State Board Of Religious Trusts & ... vs Bhikhari Das & Ors on 4 February, 2017
Author: V. Nath
Bench: V. Nath
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16313 of 2013
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1. Bihar State Board Of Religious Trusts, Vidyapati Marg Patna Through
Its President
2. Kishore Kunal, President, Bihar State Board Of Religious Trusts,
Vidyapati Marg, P.S. Kotwali, District - Patna
.... .... Petitioner/s
Versus
1. Bhikhari Das, Chela Mahant Ramchandra Das Resident Of Madhopur,
P.S. Barauli, District - Gopalganj
2. The State Of Bihar Through Collector, Gopalganj
3. Nawal Kishore Tiwary Son Of Baidyanath Tiwary Resident Of Village -
Belsand, P.O Madhopur, P.S. Barauli, District - Gopalganj
4. Nagendra Giri Son Of Raj Kumar Giri Resident Of Madhopur, P.O.
Madhopur, P.S. Barauli, District - Gopalganj.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ganpati Trivedi, Sr. Adv.
For the Respondent/s : Mr. P.K. Verma, Adv.
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
2 04-02-2017Mr. Ganpati Trivedi, learned senior counsel for the petitioners has sought permission to withdraw this application in view of the fact that the suit out of which this application has arisen has already been disposed of. The learned senior counsel has further sought liberty to the petitioners to raise their objection in accordance with Section 105 C.P.C.
The permission is granted.
The application is, accordingly, dismissed as withdrawn Patna High Court CWJC No.16313 of 2013 (2) dt.04-02-2017 2 with aforesaid liberty as prayed by the petitioners in accordance with law.
(V. Nath, J) Devendra/-
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