Patna High Court - Orders
The North Bihar Power Distribution ... vs Purnea Cold Storage, Gulabbagh, Purnea ... on 26 July, 2017
Author: Samarendra Pratap Singh
Bench: Samarendra Pratap Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1947 of 2017
In
Civil Writ Jurisdiction Case No. 17567 of 2013
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1. The North Bihar Power Distribution Company Ltd., Patna through the
Electrical Superintending Engineer, Purnea Division, Purnea, Sunil
Kumar Srivastava, aged about 57 years, son of Ari Arun Kumar Prasad
having office at Electricity Board Colony Purnea.
2. The Electrical Superintending Engineer, Purnea Division, Purnea,
Having office at Electricity Board Colony, Purnea
.... .... Petitioners
Versus
1. Purnea Cold Storage, Gulabbagh, Purnea through its Proprietor,
Amarnath Tiwari, S/O Late Bibhutinath Tiwary, Resident of
Madhubani, P.S. Khat, Purnea 854301
2. Amarnath Tiwari S/O Late Bibhutinath Tiwary, Resident Of
Madhubani, P.S. Khat, Purnea 854301
3. Consumer Grievance Redressal Forum through its Secretary, Having
Office at Bihar State Power (Holding) Company Ltd., Vidyut Bhawan-
II, Patna
.... .... Opposite Parties
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Appearance :
For the Petitioner/s : Mr. Anand Kumar Ojha, Advocate
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SAMARENDRA PRATAP
SINGH
ORAL ORDER
2 26-07-2017The instant application has been filed for restoration of C.W.J.C. No. 17567 of 2013, which has been dismissed for non-compliance of order, dated 16.09.2015.
Learned counsel for the petitioners submits that the writ application stood dismissed, as there was no full compliance of the order of this Court.
In view of the submissions made by the petitioners, this restoration application is allowed and C.W.J.C. No. 17567 of 2013 is restored to its original file with the condition Patna High Court MJC No.1947 of 2017 (2) dt.26-07-2017 2/2 that the petitioners would file necessary requisites for issuance of notice on respondent nos. 2 and 3 within ten days, failing which the writ application shall again stand dismissed against the concerned respondents without further reference to a Bench.
The requisites filed for issuance of notice on respondent no.1 shall also be accepted.
(Samarendra Pratap Singh, J.) Uday/-
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