Patna High Court
Rubi Kumari vs The General Manager (Lpg) on 15 December, 2022
Bench: Chief Justice, Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14890 of 2019
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Rubi Kumari W/o Late Abhishek Deo D/o Sri Shiv Shankar Prasad, Resident
of Mohalla- Shivganj, P.S.- Dehari-on-Sone, Distt.- Rohtas, At present
resident of village Khangah, P.S.- Arwal, Distt.- Arwal
... ... Petitioner/s
Versus
1. The General Manager (LPG) Indian Oil Corporation Limited, 5th Floor, Lok
Nayak Jay Prakash Narain Bhawan, Dak Banglow Chouraha, Patna
2. The Chief Manager (LPG) Indian Oil Corporation Limited, 5th Floor, Lok
Nayak Jay Prakash Narain Bhawan, Dak Banglow Chouraha, Patna
3. The Regional Managing Director Indian Oil Corporation Limited, 1st Floor,
Shahi Bhawan, Exhibition Road, Patna-800001
4. The Deputy General Manager (L.P.G. Sale) Patna Regional Office, Indian
Oil Corporation Limited, 1st Floor, Shahi Bhawan, Exhibition Road, Patna-
800001
5. The Chief Area Manager Marketing Division (Eastern Region), Indane Area
Office, Indian Oil Corporation Limited, 1st Floor, Shahi Bhawan, Exhibition
Road, Patna-800001
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Arvind Prasad Singh, Advocate
For the Respondent/s : Mr. Amlesh Kumar Varma, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date : 15-12-2022 Petitioner has prayed for the following relief(s):
"That this is an application praying for issuance of writ/writs certiorari or appropriate in nature for directing and commanding to the respondents to reconstitution of LPG Distribution ship in name of the petitioner who is the wife and legal heirs of Late Abhishek Deo, who was the proprietor of "Deo Indane" and the respondents had Patna High Court CWJC No.14890 of 2019 dt.15-12-2022 2/2 appointed him dealer of LPG Distributionship at Dehri-On-Sone, District-Rohtas in year 2015 which was running properly but unfortunately the husband of the petitioner died on 03.12.2017 who was suffering from serious disease Cancer and after death of her husband the petitioner has submitted an application before the respondents in format with essential documents for reconstitution of Distributionship in her name on place of her husband but till the date no action has been taken by the respondents and till the date no letter has been issued for reconstitution of Distributionship in name of the petitioner on place of her husband."
Learned counsel for the petitioner, under instructions, seeks permission to withdraw the present petition.
Permission granted.
Present petition stands disposed of as withdrawn. Interlocutory Application(s), if any, shall stand disposed of.
(Sanjay Karol, CJ) ( Partha Sarthy, J) Saurabh/Sujit AFR/NAFR CAV DATE Uploading Date 16.12.2022 Transmission Date