Patna High Court - Orders
Hpcl Biofuels Ltd. vs The Union Of India & Anr on 1 May, 2015
Author: Jyoti Saran
Bench: Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1074 of 2015
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1. HPCL Biofuels Ltd. ( A wholly owned subsidiary company of Hindustan
Petroleum Corporation Limited), Sugauli, (East Champaran), Bihar having
its registered office at House No.271, Road No.3E, Post Box No.126 (Patna
GPO), New Patliputra Colony, Patna - 800013, through its General
Manager- Ratan Shankar Jha
.... .... Petitioner/s
Versus
1. The Union of India through the Under Secretary, Ministry of Labour,
Government of India, Shram Shakti Bhawan, Rafi Marg, New Delhi-
110001
2. The President, Bihar Sugar Workers Federation, Water Board Colony,
Boring Road, Patna - 800013
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.1263 of 2015
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1. H P C L Biofuels Limited (A wholly owned subsidiary company of
Hindustan Petroleum Corporation Limited), Lauriya, Bettiah (West
Champaran), Bihar having its registered office at House No. 271, Road No.
3E, Post Box No. 126 (Patna GPO), New Patliputra Colony, Patna-800013,
through its General Manager - Rajesh Kumar Mishra.
.... .... Petitioner/s
Versus
1. The Union of India through the Under Secretary, Ministry of Labour,
Government of India, Shram Shakti Bhawan, Rafi Marg, New Delhi-
110001.
2. The President, Bihar Sugar Workers Federation, Water Board Colony,
Boring Road, Patna-800013.
.... .... Respondent/s
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Appearance :
(In CWJC No.1074 of 2015)
For the Petitioner/s : Mr. Alok Kumar Sinha, Adv.
For the Respondent/s : Mr. Sanjay Kumar, ASG
(In CWJC No.1263 of 2015)
For the Petitioner/s : Mr. Alok Kumar Sinha, Adv.
For the Respondent/s : Mr. Sanjay Kumar, ASG
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
3 01-05-2015Mr. Alok Kumar Sinha, learned counsel for the petitioners 2 Patna High Court CWJC No.1074 of 2015 (3) dt.01-05-2015 2/2 in the two writ petitions submits that compromise has been entered into between the contesting parties i.e. the petitioner and the respondent No.2 and the petition to that effect has been filed before the Industrial Tribunal at Dhanbad which only awaits a completion of formality. He thus prays for disposal of the writ petition in view of such developments and which is disposed of accordingly.
(Jyoti Saran, J) Bibhash/-
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