Patna High Court - Orders
The Union Of India & Ors vs Satrughan Singh on 11 November, 2014
Author: Samarendra Pratap Singh
Bench: Samarendra Pratap Singh
Patna High Court MJC No.2715 of 2014 (2) dt.11-11-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2715 of 2014
In
Miscellaneous Jurisdiction Case No. 3768 of 2012
======================================================
1. The Union Of India
2. The Ministry of Home Affairs, through its Secretary, North Block, New
Delhi
3. The Director General, Border Security Force, New Delhi
4. The Commandant, 73 Battalion, Border Security Force, Mawpat,
Shillong, District - East Khashi Hills, Meghalaya - 793012
5. Pay and Accounts Division, Border Security Force, New Delhi
.... .... Petitioners
Versus
Satrughan Singh Son of Sri Renu Singh ( Nannu Singh ), resident of village
- Lavapur, P.O. AND P.S. Mahnar, District - Vaishali
.... .... Respondent
======================================================
Appearance :
For the Petitioner : Mr. Sanjay Kumar, ASG
For the Respondents :
======================================================
CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
and
HONOURABLE MR. JUSTICE SAMARENDRA PRATAP SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE I. A. ANSARI)
2 11-11-2014Heard Mr. Sanjay Kumar, learned counsel for the petitioner and learned counsel for the respondent.
The Miscellaneous Jurisdiction Case is permitted to be withdrawn with liberty to the petitioner to come with appropriate application/appeal.
The MJC stands disposed of accordingly.
(I. A. Ansari, J) (Samarendra Pratap Singh, J) Shashi.
U