Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Patna High Court - Orders

Ram Lakshman Yadav vs The State Of Bihar And Ors on 28 March, 2023

Author: Satyavrat Verma

Bench: Satyavrat Verma

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.5471 of 2018
                 ======================================================
                 Ram Lakshman Yadav, S/o Janardan Yadav, R/o Village- Dubauli English,
                 P.O.- Ekauna, P.S.- Simri, District- Buxar.
                                                                          ... ... Petitioner/s
                                                      Versus
           1.     The State Of Bihar through the Principal Secretary, Co-operative
                  Department, Govt. of Bihar, Patna.
           2.    The Managing Director, Bihar State Milk Co-operative Federation,
                 COMFED, Diary Development Complex
           3.    The Managing Director in Charge, Shahabbad Dugdh Utpadak Sahkari
                 Sangh, Katira, Ara.
           4.    Binod Kumar Yadav, S/o Chhotak Yadav, R/o Village- Basigatiya, P.O. and
                 P.S.- Koran Sarai, District- Buxar.
           5.     Ajay Yadav, S/o Dindayal Yadav, R/o Village- Dubauli English Tola, P.O.-
                  Ekauna, P.S.- Simrai, District- Buxar.
                                                                       ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :
                 For the State          :      Mr. U.S.S.Singh -GP-19
                 For the COMFED         :      Mr. Nikesh Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
                                       ORAL ORDER

2   28-03-2023

No one appears on behalf of the petitioner on repeated calls.

Learned counsel for the State and learned counsel for the COMFED are present.

Accordingly, instant writ petition is dismissed for non-prosecution.

(Satyavrat Verma, J) vikash/Adnan U