Patna High Court - Orders
Md. Farid Khan vs The Chairman, Bihar State Electric ... on 10 May, 2024
Author: A. Abhishek Reddy
Bench: A. Abhishek Reddy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4602 of 2024
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Md. Farid Khan, aged about 75 years, Male, S/o- Late Md. Isa Khan, Resident
of village Bikramganj, P.S.- Bikramganj, District- Rohtas.
... ... Petitioner/s
Versus
1. The Chairman, Bihar State Electric Board Vidhut Bhawan, Patna.
2. The Chairman, South Bihar Power Distribution Company Limited, Bihar,
Patna.
3. The Assistant Electrical Engineer, Electric Supply Sub-Division, Bikramganj
(Rohtas).
4. The Junior Electrical Engineer, Vidhut Supply Branch, Bikramganj (Rohtas).
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Jitendra Kumar, Adv.
Mr. Sarfaraz Ahmad, Adv.
For the Respondent/s : Mr. Vinay Kirti Singh, Adv.
For the SBPDCL : Mr. Kunal Tiwary, ASC.
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CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY
ORAL ORDER
2 10-05-2024Learned counsel appearing on behalf of the petitioner seeks permission to withdraw the present Writ Petition with liberty to approach the CGRF under Section 42 (6) of the Electricity Act, 2003.
2. Having regard to the above, the present Writ Petition stands disposed of as withdrawn with the aforesaid liberty. The petitioner shall approach the CGRF within a period of three weeks from the date of the receipt of the copy of this order and on such complaint being made, the CGRF will endeavour to dispose of the said complaint within a period of Patna High Court CWJC No.4602 of 2024(2) dt.10-05-2024 2/2 three months from the date of filing of the complaint filed by the petitioner herein.
(A. Abhishek Reddy, J) shakir/-
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