Navin Prakesh vs The State Of Bihar Through District ... on 14 May, 2026

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Patna High Court - Orders

Navin Prakesh vs The State Of Bihar Through District ... on 14 May, 2026

Bench: Harish Kumar

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Letters Patent Appeal No.915 of 2025
                                                       In
                                Civil Writ Jurisdiction Case No.8076 of 2018
                 ======================================================
                 Navin Prakesh & Anr.
                                                                             ... ... Appellant/s
                                                     Versus
                 The State of Bihar through District Magistrate-cum-Collector & Ors.
                                                                          ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Appellant/s    :       Mr.Abhishek Kumar Srivastava, Advocate
                 For the Respondent/s   :       Mr.
                 ======================================================
                 CORAM: HONOURABLE THE CHIEF JUSTICE
                         and
                         HONOURABLE MR. JUSTICE HARISH KUMAR
                                       ORAL ORDER

                 (Per: HONOURABLE THE CHIEF JUSTICE)

9   14-05-2026

Re:- I/A No. 02 of 2026 Mr. Abhishek Kumar Srivastava, learned Advocate for the appellants pressing the Interlocutory Application No. 02 of 2026, submits that the same has been filed for correction of the name of the respondent no. 3 and for impleadment of necessary party on behalf of the appellants. It is further submitted that the Bihar State Electricity Board has already been dissolved and bifurcated into North Bihar Power Distribution Company Limited (NBPDCL) as well as South Bihar Power Distribution Company Limited (SBPDCL).

2. The present matter pertains to North Bihar, hence leave has been sought for to implead North Bihar Power Distribution Company Limited (NBPDCL) as a party respondent.

3. Considering the submissions advanced and the Patna High Court L.P.A No.915 of 2025(9) dt.14-05-2026 2/2 averments made in the Interlocutory Application, I/A No. 02 of 2026 stands allowed.

4. The office is directed to make necessary correction by impleading North Bihar Power Distribution Company Limited (NBPDCL) through its Managing Director as party respondent no. 4.

5. The name of the respondent no. 3 should also be struck off from the array of the respondents.

6. The petitioner shall also at liberty to file a fresh cause title.

7. Learned Advocate for the petitioner shall also serve the copy of the memo of appeal as well as the interim petition to the learned Advocate for the North Bihar Power Distribution Company Limited (NBPDCL) within a week after ensuing summer vacation.

8. Let the matter be placed on 09.07.2026, under the appropriate heading.

(Sangam Kumar Sahoo, CJ) ( Harish Kumar, J) guddukr/-

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Patna High Court - Orders