Patna High Court - Orders
Dipak Kumar vs The State Of Bihar And Ors on 2 May, 2023
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18800 of 2018
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Dipak Kumar Son of late Raghvendra kumar Resident of Village- Pidhauli,
P.S. Teghra, District- Begusarai.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Co-
operative, Govt. of Bihar, Patna
2. The Registrar, Co-operative Societies , Bihar, Patna.
3. The Deputy Registrar Judicial, Co-operative Societies, Bihar, Patna.
4. The Regional Co-operative Offcer, Munger.
5. The District Co-operative Officer, Barauni, Begusarai.
6. The Block Co-operative Officer, Barauni, Begusarai.
7. The Managing Director, COMFED, Patna. null null
8. The Managing Director, Deshratna Dr. Rajendra Prasad Dugdh Utpadak
Sahkari Sangh Ltd. Barauni. null null
9. The Special Work Officer, Deshratna Dr. Rajendra Prasad Dugdh Utpadak
Sahkari Sangh Ltd. Barauni.
10. Jitendra Yadav S/o late Ramanand Yadav Resident of Village- Pidhauli, P.S.
Teghra, District- Begusarai.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Manoj Kumar Singh, Advocate
For the Respondent/s : Mr. Sushil Kumar, GP-22
Mr. Rakesh Ranjan, AC to GP-22
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 02-05-2023Heard learned counsel for the petitioner and learned counsel for the State.
Learned counsel for the petitioner very fairly submits that by efflux of time the writ application has become infructuous and, thus, seeks permission to withdraw the same.
Permission is accorded.
Patna High Court CWJC No.18800 of 2018(2) dt.02-05-2023 2/2 Accordingly, the writ application is dismissed as withdrawn.
(Satyavrat Verma, J) Kundan/-
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