Chattisgarh High Court
Neeraj Jaiswal vs Indian Oil Corporation Limited And Ors. ... on 24 September, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1628 of 2013
• Neeraj Jaiswal S/o Shri R.N.Jaiswal Aged About 37 Years R/o
Manjhapara, Kanker, PS Kanker, Distt Kanker, Chhattisgarh
---- Petitioner
Versus
1. Indian Oil Corporation Limited Through Its General Manager, Oil
Bhawan, Jail Road, Area Hills, Bhopal, Madhya Pradesh
2. Chief Area Manager, Indian Oil Corporation Limited, Rajiv Gandhi
Marg, Telibandha, Raipur, Chhattisgarh
3. Collector, Distt North Bastar, Kanker, Chhattisgarh
4. General Manager, National Highways Authority, Plot No.G-5 & 6,
Sector 10, Dwarka, PS Dwarka, New Delhi
5. Jyoti Rathi, W/o Ramesh Kumar Rathi, Aged About 50 Years, R/o
Village Bhanupratappur, PS Bhanupratappur, Distt Kanker,
Chhattisgarh
---- Respondents
For Petitioner Shri Shekhar Koushik, Advocate Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 24/09/2018
1. Learned counsel for the petitioner pleads no instruction.
2. Accordingly, the writ petition is dismissed for want of prosecution.
Sd/-
Prashant Kumar Mishra Judge Nirala