IN THE HIGH COURT OF JUDICATURE AT PATNA Miscellaneous Jurisdiction Case No.4296 of 2014
IN
Miscellaneous Jurisdiction Case No. 1436 of 2004
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Syed Izhar Hussain, Son of Late Syed Sagir Hussain, Resident of Village and P.O.-
Satroja, P.S.-Maharajganj, District-Saran (Chapra).
.... .... Petitioner
Versus
1. The State of Bihar.
2. Dr. Sunil Kumar Singh, Son of not known, Chairman, Bihar State Co-operative
Marketing Union Ltd., Biscomaun, Bhawan, Patna.
3. Shatrughan Prasad Chaudhary, Son of not known, Managing Director, Bihar
State Co-operative Marketing Union Ltd., Biscomaun Bhawan, Patna.
4. Devniti Prasad Singh, Son of not known, Secrtary, Bihar State Co-operative
Marketing Union Ltd., Biscomaun, Bhawan, Patna.
5. Haridayal Chaudhary, Son of Late Dukh Naran Chaudhary, Chief Accounts,
Bihat State Co-operative Marketing Union Ltd., Biscomaun Bhawan, Patna.
.... .... Opposite Parties
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Appearance :
For the Petitioner : Mr. Mohammed Abu Haidar, Advocate
For the Opp. Parties : Mr. Ishwari Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 07-10-2015
A cheque of Rs. 1,70,950/- which is Cheque No.
'209107' dated 03.10.2015 is handed over to the counsel for the
petitioner. The details of the calculation and the deductions have been
annexed as Annexure-A to the show-cause filed on behalf of Opposite
Party No.2 to 5.
In view of the same, the contempt application stands
disposed of. However, petitioner is free to dispute the deductions, if
he has legal valid reasons against the same.
Sanjay/-
(Ajay Kumar Tripathi, J.)
U
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