Patna High Court - Orders
Gaurav Kumar Singh vs The Union Of India & Ors on 17 July, 2015
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20333 of 2014
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Gaurav Kumar Singh, S/o Shri Vinoba Bhave Singh, Resident of Village -
Navchakia, P.O.- Tarchha, P.S.- Baanka, District - Baanka. At Present :
Constable/General Duty, Force No.- 041706281, 131 Battalion, Central
Reserve Police Force, Moinul Haque Stadium, Rajendra Nagar, Patna.
.... .... Petitioner/s
Versus
1. The Union of India through the Director General, C.R.P.F., Lodhi Road,
C.G.O. Complex, New Delhi.
2. The Inspector General, Central Reserve Police Force, Bihar Chapter,
Ashiana - Digha Road, P.O.- Ashiana Nagar, Patna.
3. The Commandant, 131 Battalion, Central Reserve Police Force, Moinul
Haque Stadium, Rajendra Nagar, Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Madhu Prasun, Advocate.
For the Respondent/s : Mr. Sanjay Kumar(ASG)
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CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA
ORAL ORDER
2 17-07-2015Learned counsel for the petitioner seeks permission to withdraw this writ application.
That being so, this writ application is dismissed as withdrawn.
(Mihir Kumar Jha, J) Sujit/-
U