Patna High Court - Orders
Bijay Kumar @ Md. Ali vs The Bihar State Electricity Board ... on 10 May, 2017
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1530 of 2016
======================================================
Bijay Kumar @ Md. Ali
.... .... Petitioner/s
Versus
The Bihar State Electricity Board Through Its Chairman & Ors
.... .... Respondent/s
======================================================
Appearance :
For the Petitioner : Mr. Amir Alam, Advocate
For the Opposite Party : Mr. Akhileshwar Singh, Advocate
======================================================
CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
5 10-05-2017Heard.
This application has been filed for restoration of M.J.C. No. 4588 of 2011 as well as C.W.J.C. No.11117 of 2006 which stood dismissed for want of prosecution on 27.02.2013 and 29.06.2011 respectively.
On being satisfied with the reasons mentioned in this application explaining omission on part of the petitioner, the same is allowed and the M.J.C. No. 4588 of 2011 and C.W.J.C. No.11117 of 2006 are restored to its original files and numbers subject to the condition that a cost of Rs.500/- ( Five hundred rupees) will be paid by the petitioner to learned counsel appearing 2 Patna High Court MJC No.1530 of 2016 (5) dt.10-05-2017 2/2 for the Bihar State Electricity Board within two weeks from today, thereafter, receipt showing payment of cost is to be filed.
Accordingly, this application stands allowed.
(Dr. Ravi Ranjan, J) Sanjay-II/-
U