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Chattisgarh High Court

Punjab National Bank vs National Highway Tribunal 35 ... on 12 September, 2018

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

                                                               NAFR

           HIGH COURT OF CHHATTISGARH, BILASPUR

                       WPC No. 2423 of 2018

   1. Punjab National Bank, A Banking Company Constituted Under
      Banking Company (Acquisition and Transfer) Act 1970 Head
      Office Address 7 - Bhikhaji Kama Palace New Delhi, Branch
      Anupam Nagar, Raipur, Chhattisgarh

   2. Central Bank Of India (Acquisition And Transfer) Act 1970 Head
      Office Chandramukhi Nariman Point Mumbai 400021 And Head
      Branch G.E. Road Raipur, Chhattisgarh.

                                                       ---- Petitioner

                              Versus

   1. National Highway Tribunal, Ministry Of Highway Transportation
      By Government Of India, Project Director Regional Office Plot
      No. A-7, VIP State Shankar Nagar, Raipur Chhattisgarh

   2. M/s Vindhya Vasini Industries Ltd. (A Registered Office Under
      The Company Act 1956) Urla Industrial Area, Urla, Raipur,
      Chhattisgarh

   3. Late Smt. Saroj Singhaniya W/o Kapiraj Singhaniya Director Of
      Shri Vindhya Vasini Ltd., R/o 02 Astorika Grand Apartment
      Raipur, Chhattisgarh

   4. Aashutosh Singhaniya, S/o Kapiraj Singhaniya, R/o 204, Astorika
      Grand Apartment, Shanka Nagar, Raipur, Chhattisgarh

   5. Smt. Pritha Mandelia W/o Shri Anant Vijay Mandelia R/o B- 92,
      Greater Khailash 1, New Delhi., District : New Delhi, Delhi

   6. Shri Arun Todi S/o Shri Hariram Todi, Director Of Shri Vindhya
      Vasini Ltd. R/o B - 27/92, Plot No. 69, Javahar Nagar Bhelpur
      Varanasi ( U.P.), District : Varanasi, Uttar Pradesh

   7. Shri Kapiraj Singhaniya S/o Shri Maluram Singhniya R/o 204,
      Astorika Grand Apartment Nagar T V Tower Shankar Nagar,
      Raipur Pin Code 492001, District : Raipur, Chhattisgarh

                                                    ---- Respondent

For Petitioners Shri Harshwardhan Jaiswal, Advocate Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 12/09/2018

1. Learned counsel for the petitioners would submit that the writ petition has been rendered infructuous, as the relief claim in this writ petition has already been granted to the petitioners.

2. In view of the statement made, the writ petition is dismissed as infructuous.

Sd/-

Prashant Kumar Mishra Judge Nirala