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Patna High Court - Orders

Syed Jamaluddin Ali vs Bihar State Power Holding Company ... on 29 April, 2025

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Civil Writ Jurisdiction Case No.3934 of 2017
                 ======================================================
                 Syed Jamaluddin Ali Son of Late Syed Asghar Ali, Resident of Mohallah-
                 Chandwara, Azad Road, P.S.- Muzaffarpur Town, District- Muzaffarpur Bihar.

                                                                          ... ... Petitioner/s
                                                Versus
           1.    Bihar State Power Holding Company Limited and Ors
           2.    North Bihar Power Distribution Company Limited, Patna having its
                 Registered Office at Vidyut Bhawan
           3.    Managing Director, North Bihar Power Distribution Company Limited,
                 Patna having its Registered Offi
           4.    The Electricity Ombudsman, Bihar Electricity Regulatory Commission,
                 Vidyut Bhawan- II, Bailey Road,
           5.    The Managing Director, North Bihar State Power Distribution Company
                 Limited, Vidyut Bhawan, Patna.
           6.    The General Manager, Tirhut Area, Bihar State Electricity Board now North
                 Bihar Power Distribution null null
           7.    The Electrical Executive Urban, B.S.E.B., Maripur now North Bihar Power
                 Distribution Company Limit
           8.    Muzaffarpur Vidyut Vitaran Limited Formally Essel Vidyut Vitaran
                 Distribution Franchisee of NBPDCL

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr.Raju Giri
                 For the Respondent/s   :      Mr.Vinay Kirti Singh
                 ======================================================
                 CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA
                 CHAKRAVARTHY
                                       ORAL ORDER

7   29-04-2025

1. The Learned counsel for the Petitioner reported to the Court that he has no instructions from the legal heirs of the petitioner therefore, does not intend to press the Writ petition. Patna High Court CWJC No.3934 of 2017(7) dt.29-04-2025 2/2

2. Accordingly, the Writ petition is dismissed for default.

(G. Anupama Chakravarthy, J) Saif/-

U