Patna High Court - Orders
Riga Sugar Company Ltd. & Anr vs The State Of Bihar & Anr on 24 July, 2015
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2231 of 2015
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1. Riga Sugar Company Limited, a company registered under Companies
Act P.O. & P.S. Riga, District - Sitamarhi through its Chief General
Manager.
2. The Chief General Manager, Riga Sugar Company Ltd., P.O. & P.S.
Riga, District Sitamarhi.
.... .... Petitioners
Versus
1. The State of Bihar through the Principal Secretary, Department of Labour
Resources, New Secretariat, Patna.
2. Binod Kumar Sah S/o Late Dularchand Sah, Mohalla Bahadurpur, near
Petrol Pump, Ward No. 27, P.O. and P.S. Sitamarhi, District - Sitamarhi.
.... .... Respondents
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Appearance :
For the Petitioner/s : Mr. Satyendra Krishna Prasad
For the Respondent/s : Mr. AC to SC-18
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
2 24-07-2015After some argument, Sri K.N.Gupta, learned counsel for the petitioners, in presence of learned AC to SC-18 as well as Sri Alok Kumar Sinha, learned counsel for Respondent no.2, makes a prayer for withdrawal of the writ petition with liberty that the preliminary issue, which was raised before this Court, may be kept open to raise before the competent authority at the final stage.
The prayer is allowed.
The writ petition stands dismissed as withdrawn with liberty as indicated above.
NKS/- (Rakesh Kumar, J) U