Patna High Court - Orders
Azmat Ali vs The Union Of India & Ors on 8 May, 2015
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4483 of 2015
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Azmat Ali. Son of Late Wazir Alam. Resident of village - Barwa Barauli,
Police Station - Shikarpur, District - West Champaran.
.... .... Petitioner
Versus
1. The Union of India, the Ministry of Railway, Government of India, New
Delhi.
2. The Senior Mandal Engineer II, Purva Madhya Railway, Samastipur.
3. The Mandal Rail Prabandhak (Eng.) Purva Madhya Railway, Samastipur.
4. Md. Haroon. Son of Md. Jan, Keyman under C.SE.E. Railpath, East
Narkatiyaganj.
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Gautam Kumar Yadav, Advocate
For the Respondent - : Mr. Ashok Kumar Keshari, Advocate
Railway
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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
2 08-05-2015After some argument, learned counsel for the petitioner seeks leave to withdraw this writ application to move before the competent forum which would be available to him under law for redressal of his grievance.
Accordingly, this application is dismissed as withdrawn with the aforesaid liberty granted to the petitioner.
(Dr. Ravi Ranjan, J) Spd/-
U