Patna High Court - Orders
Brijesh Prasad vs The State Of Bihar & Ors on 26 April, 2012
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1069 of 2010
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1. Brijesh Prasad aged about 73 years S/O Late Gopi Nath R/O Dariapur
Gola, Post Office- Bankipore, P.S.- Kadamkuan, Town And Distt.- Patna
.... .... Petitioner/s
Versus
1. The State Of Bihar Through Its Secretary Department Of Finance, Old
Secretariat, Patna
2. Director, Department Of Planning And Development, Evaluation And
Planning Directorate, Old Secretariat, Patna
3. The Assistant Commissioner, Accounts Administration, Directorate Of
Provident Fund, Finance Department, Pant Bhawan, Government Of Bihar,
Patna
4. The Treasury Officer, Patna Secretariat Treasury, Sichai Bhawan, Patna
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anil Singh, Advocate
For the Respondent/s : none.
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR MANDAL
ORAL ORDER
6 26-04-2012Heard Mr. Anil Singh for the petitioner. Nobody appears on behalf of the respondents.
Mr. Singh, learned counsel for the petitioner, in the light of statement made in the counter affidavit filed on behalf of the respondent no.2, seeks permission of the Court to withdraw this application as the grievance of the petitioner have substantially been redressed. He, however, seeks liberty to approach the respondents in case any discrepancy in the computation of the amount is found/detected.
The application stands disposed of with the liberty aforesaid.
Shyam/- (Kishore Kumar Mandal, J)