Chattisgarh High Court
N. P. Mishra vs Union Of India on 28 November, 2019
Bench: P. R. Ramachandra Menon, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (S) No. 4746 of 2018
1. N.P. Mishra S/o Shri B.L. Mishra, Aged About 49 Years R/o Qtr. No. B/37 Staf
Colony, Bijuri Colliery, Anuppur, District Anuppur (M.P.)
2. Vijay Kumar Mishra, S/o Late Gokul Ram Mishra, Aged About 47 Years R/o Qtr.
No. B/36 Staff Colony, Bijuri Colliery, Anuppur, District Anuppur (M.P.)
3. Sameer Kumar S/o Kedar Singh Aged About 32 Years R/o Kapildhara Mine
(Hasdeo Area) Secl Bilaspur, District Bilaspur Chhattisgarh.
4. B.K. Tiwari, S/o Late Ramkripal Tiwari, Aged About 59 Years R/o Regional
Workshop, Bijuri Hasdeo Area, Anuppur, District Anuppur (M.P.)
5. Ramkisore Tiwari, S/o Ramkripal Tiwari, Aged About 51 Years R/o Staff Colony
Qtr. No. Ii/7, Bijuri Colliery, District Anuppur (M.P.)
---- Petitioners
Versus
1. Union of India Through The Secretary, Ministry of Coal and Mines, New Delhi.
2. General Manager (P) Rect./PC, Coal India Limited, Coal Building, Premises No.
04, Mar, Plot No. AF-III, Action Area - 1A, New Town, Rajharhat Kolkata -
700156.
---- Respondents
For Petitioner : Shri Vivek Kumar Tripathi, Advocate. For Respondent No.1 : Shri P. Chetan Kumar, Advocate appears on behalf of Shri B. Gopa Kumar, Assistant Solicitor General. For Respondent No. 2 : Shri Vaibhav Shukla, Advocate.
Hon'ble Shri P. R. Ramachandra Menon, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu, Judge Order on Board Per P. R. Ramachandra Menon, Chief Justice 28.11.2019
1. The learned counsel for the Petitioner seeks for permission to withdraw the petition without prejudices to rights and liberties to the Petitioner to file a proper petition moulding the pleadings and prayers in a proper manner.
2. Permission is granted. The writ petition is dismissed as withdrawn.
Sd/- Sd/-
(P. R. Ramachandra Menon) (Parth Prateem Sahu)
Chief Justice Judge
Brijmohan