Patna High Court - Orders
Saroj Kumar Choudhary vs The State Of Bihar & Ors on 8 April, 2015
Author: Jyoti Saran
Bench: Jyoti Saran
Patna High Court CWJC No.390 of 2014 (2) dt.08-04-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.390 of 2014
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1. Saroj Kumar Choudhary S/O Dev Narayan Choudhary Resident of
Village- Mathurapur, P.S- Dalsingsarai, District- Samastipur.
.... .... Petitioner/s
Versus
1. The State of Bihar through Registrar Co-Operative Societies, Bihar,
Patna.
2. The Managing Director, Comfed Near Veterinary College, Campus,
Patna, Bihar
3. The Managing Director, Mithila Milk Producer Co- Operative Society
Mohanpur, P.S- Mohanpur, District- Samastipur.
4. The Managing Director Deshratha Dr. Rajendra Prasad Dugh Upgadak
Sahkari Sangh Ltd., ( Barauni Dairy), P.S- Barauni, District- Begusara.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Bhavesh Kumar, Adv.
For the Respondent/s : Mr. Madhuresh Prasad, Adv.
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
2 08-04-2015Learned counsel for the parties are present.
Mr. Bhavesh Kumar, learned counsel for the petitioner after some arguments prays for disposal of the writ petition to enable the petitioner to take recourse to the remedy as available under the Bihar Cooperative Societies Act and the rules framed thereuner.
The writ petition is disposed of accordingly.
(Jyoti Saran, J) Bibhash/-
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