Patna High Court - Orders
M/S. Kanti Prasad Mittal vs State Of Bihar on 30 September, 2024
Author: A. Abhishek Reddy
Bench: A. Abhishek Reddy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2536 of 2024
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M/s. Kanti Prasad Mittal a Partnership Firm, duly registered under the
provisions of the Partnership Act, 1932, having its Registered Office at H.O.
165, Gupta Colony, T.P. Nagar, Meerut, Uttar Pradesh, through its authorized
signatory, Mr. Alok Kumar Singh, aged about 38 years, son of Mr. Chandra
Shekhar Singh, resident of 165, Gulzarbagh, Ward No. 2, Godda, P.O. -
Godda, P.S. - Godda, District - Godda, Jharkhand, PIN - 814133.
... ... Petitioner/s
Versus
1. The State of Bihar Through the Secretary, Labour Resources Department,
having its office at Niyojan Bhawan, Near Income Tax Golamber, Jawahar
Lal Nehru Path, Patna, Bihar- 800001.
2. Principal Secretary cum Chairman, Bihar Building and Other Construction
Worker Welfare Board, having its office at Niyojan Bhawan, Near Income
Tax Golamber, Jawahar Lal Nehru Path, Patna, Bihar-800001.
3. Joint Labour Commissioner, Bihar Building and Other Construction Worker
Welfare Board, having its office at Niyojan Bhawan, Near Income Tax
Golamber, Jawahar Lal Nehru Path, Patna, Bihar-800001.
4. Bihar State Power Transmission Co. Ltd., through its Managing Director,
having its office at Vidyut Bhawan, Bailey Rd, Patna, Bihar 800001.
5. Chief Engineer (Transmission), Bihar State Power Transmission Co. Ltd.,
through its Managing Director, having its office at Vidyut Bhawan, Bailey
Rd, Patna, Bihar 800001.
6. Senior Manager (Finance and Accounts), Bihar State Power Transmission
Co. Ltd., through its Managing Director, having its office at Vidyut Bhawan,
Bailey Rd, Patna, Bihar 800001.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. M. S. Mittal, Sr. Adv.
Mr.Navin Kumar Singh, Adv.
For the Respondent/s : Mr. Government Pleader 25
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CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY
ORAL ORDER
8 30-09-2024Learned Senior counsel appearing on behalf of the petitioner seeks permission to withdraw the present writ petition with liberty to approach this Court in case the grievance of the petitioner is not redressed.
Patna High Court CWJC No.2536 of 2024(8) dt.30-09-2024 2/2
2. Permission is granted.
3. Accordingly, the present writ petition is dismissed as withdrawn with the aforesaid liberty.
(A. Abhishek Reddy , J) Bhardwaj/-
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