Kunal Krishna Singh vs The Union Of India & Ors on 15 July, 2016

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Patna High Court - Orders

Kunal Krishna Singh vs The Union Of India & Ors on 15 July, 2016

Bench: Kishore Kumar Mandal

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.23570 of 2013
                 ======================================================
                 1. Kunal Krishna Singh Son Of Sri Hare Krishna Singh Resident Of Village
                 - Baruari, P.S. - Gayghat, District - Muzaffarpur

                                                                      .... .... Petitioner/s
                                                  Versus
                 1. The Union Of India , Through The Secretary, Home Department,
                 Government Of India, New Delhi
                 2. The Additional Directorate General, Discipline And Vigilance (DV-3C),
                 Adjutant General's Branch, Army Head Quarters, DHQ PO New Delhi -
                 110011
                 3. Col. Commanding Officer, C/O 56APO
                 4. Major, O/C Adm. And Ser. Wing, C/O 56 APO
                 5. Commanding Officer, 28 Mtn. DOU, C/O 56 APO
                 6. Commanding Officer, 1 Corps OMC, Pin - 909801, C/O 56 APO
                 7. General Officer, Commanding In Chief, The Northern Command (DV),
                 Pin - 908545, C/O 56 Apo
                 8. Smt. Priyanka Singh D/O - Sri Amrendra Prasad Singh Resident Of
                 Mohalla - E-213, Sector - C.I.L.D.A. Colony, Kanpur Road (Near C.M.S.
                 Degree College), Lucknow, U.P.

                                                                .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s :   Mr. Arvind Kumar Singh, Advocate.
                 For the Respondent/s   : Mr. Anjani Kumar Sharan, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
                 MANDAL
                 ORAL ORDER

2   15-07-2016

Mr. Arbind Kumar Singh for the petitioner and Mr. Anjani Kr. Sharan for the respondent -Union of India are present.

There is preliminary objection with regard to the maintainability of the case.

Counsel for the petitioner, after making submissions at some length, seeks permission of the Court to withdraw this application enabling the petitioner to ventilate his grievance Patna High Court CWJC No.23570 of 2013 (2) dt.15-07-2016 2/2 before the appropriate forum/Court/ authority in accordance with law. There being no objection by the respondent- Union of India, the writ application is permitted to be withdrawn with the said liberty.

(Kishore Kumar Mandal, J) Shyam/-

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Patna High Court - Orders