Patna High Court - Orders
M/S Suprabhat Steels Limited vs Bihar State Electricity Board&Amp; on 20 August, 2010
Author: Jyoti Saran
Bench: Chief Justice, Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.10029 of 1995
=========================================
M/S SUPRABHAT STEELS LIMITED, a company incorporated
under the Indian Companies Act, 1956 having its Registered Office
at Suprabhat Building, Exhibition Road, Patna and factory at
Dumraon, Buxar, through its Director Chandra Prakash Bubna, son
of Sri Meghraj Bubna, resident of Exhibition Road, Patna ..........
...................................................................... Petitioner
Versus
1. BIHAR STATE ELECTRICITY BOARD, a body constituted under
the Electricity (Supply)Act, 1948 having its office at Bailey Road,
Patna through its Chairman,
2. The Secretary, Bihar State Electricity Board, Bailey Road, Patna,
3. The Addl. Secretary, Bihar State Electricity Board, Bailey Road,
Patna,
4. The Chief Engineer, Incharge Commercial (Com. TA & Rev), Bihar
State Electricity Board, Bailey Road, Patna,
5. The General Manager cum Chief Engineer, Central Area Electricity
Board, Patna,
6. The Electrical Superintending Engineer, Arrah Electrical Circle,
Arrah,
7. The Electrical Executive Engineer, Electricity Supply Circle, Arrah,
8. The Revenue Officer, Electricity Supply Circle, Arrah ..........
................................................................. Respondents.
================================================
Appearance:
For the petitioner: Mr R.K. Prasad, Advocate.
For the respondents: Mr V.K. Singh, Advocate.
===============================================
CORAM: HONOURABLE THE CHIEF JUSTICE
AND
HONOURABLE MR JUSTICE JYOTI SARAN
ORAL ORDER
(Per : HONOURABLE MR JUSTICE JYOTI SARAN)
-2-
5. 20.08.2010. Learned Advocate appearing for the petitioner seeks permission to withdraw the writ petition.
Permission is accorded. The writ petition is permitted to be withdrawn.
( R.M. Doshit, CJ ) ( Jyoti Saran, J ) Dilip