Patna High Court - Orders
Sanjay Kumar,Director Srk Aviacom(I) ... vs The State Of Bihar & Ors on 22 June, 2015
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4733 of 2011
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Sanjay Kumar, Director, SRK Aviacom (I) Pvt. Ltd. having its Corporate
Office B-9 Shivalik, Geetanjali Road, New Delhi
.... .... Petitioner/s
Versus
1. The State of Bihar through its Principal Secretary, Cabinet Secretariat
(Civil Aviation) Department
2. Director (Operations) Cum Chief Pilot, Government of Bihar, Patna
3. Chief Flying Instructor (C. F. I. ) Patna Airport
4. The Under Secretary Cabinet Secretariat (Civil Aviation) Department
Government of Bihar, Patna
.... .... Respondent/s
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Appearance :
For the Petitioner/s : None
For the Respondent/s : Mr. Satyendra Rai, AC to SC-30
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
3 22-06-2015Despite repeated calls, none appears on behalf of the petitioner in support of the present writ petition, though the name of learned counsel appearing on behalf of the petitioner is printed in the daily cause list.
Learned State counsel appearing on behalf of the respondents, by referring to the averments made in the counter affidavit filed on their behalf, submits that, in the given facts of this case, the present writ petition is liable to be dismissed.
Be that as it may, since none is appearing on behalf of the petitioner, the present writ petition stands dismissed for want of prosecution.
The interim order dated 31.03.2011 passed by a Bench of this Court stands vacated.
Arvind/- (Birendra Prasad Verma, J)
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