Patna High Court - Orders
M/S Bharat Sanchar Nigam Ltd. vs The Union Of India & Anr. on 9 January, 2015
Author: Jyoti Saran
Bench: Jyoti Saran
Patna High Court CWJC No.20504 of 2014 (3) dt.09-01-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20504 of 2014
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M/s Bharat Sanchar Nigam Ltd.
.... .... Petitioner/s
Versus
The Union of India & Anr.
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.24576 of 2013
======================================================
M/S Bharat Sanchar Nigam Ltd.
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
Appearance:
(In CWJC No.20504 of 2014)
For the Petitioner/s : Mr. Alok Kumar @ Alok Kr Shahi
For the Respondent/s : Mr. Sanjay Kumar(ASG)
(In CWJC No.24576 of 2013)
For the Petitioner/s : Mr. Alok Kumar @ Alok Kumar Shahi
For the Respondent/s : Mr. Amrendra Narayan Rai
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
3 09-01-2015Although matter has been listed for hearing on petition but Mr. Harendra Prasad Singh, learned counsel for the petitioners as well as Mr. Prashant Sinha appearing for the Provident Fund Department have addressed on the main issues raised in the two writ petitions.
Put up for further consideration on the top of list in Admission-I on Tuesday i.e. 13.01.2015.
(Jyoti Saran, J) S.Sb/-
U