Patna High Court - Orders
Kanhaiya Singh vs The Union Of India & Ors on 6 October, 2015
Author: Kishore Kumar Mandal
Bench: Kishore Kumar Mandal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14410 of 2011
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1. Kanhaiya Singh S/O Late Bhagirath Singh R/O Vill. & P.O.- Dibhiyan,
P.S.- Kargahar, Distt.- Rohtas
.... .... Petitioner/s
Versus
1. The Union Of India Through The Secretary, Ministry Of Petroleum And
Natural Gas Govt. Of India, New Delhi
2. The Hindustan Petroleum Corporation Limited having Its register
Office At 17, Jamshedji Tata Road, Mumbai- 400020 Through Its Company
Secretary
3. Mr. Rajnish Mehta, Deputy General Manager Retail Plot No.- 1, Nehru
Enclave , Gomti Nagar, Lucknow-226010
4. Mr. Pranay Kumar, Senior Regional Manager, The Hindustan Petroleum
Corporation Limited Patna Retail Regional Office, 6th Floor, Lok Nayak
Jai Prakash Bhawan Dak Banglow Crossing, Patna
5. Viajy Prakash Singh S/O Late Ram Ashish Singh R/O Mohalla- Mohan
Bigha, G.T. Road, Dehri-On-Sone, Distt.- Rohtas, Presently Residing
Behind Nishant Cinema, Chamtoli, G.T.Road, Sasaram, Distt.- Rohtas
6. The S.D.M., Sasaram, Rohtas
7. The Circle Officer, Kargahar, Sasaram, Rohtas
.... .... Respondent/s
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Appearance :
For the Petitioner : Mr. Binod Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE KISHORE KUMAR
MANDAL
ORAL ORDER
3 06-10-2015Mr. Binod Kumar Singh for the petitioner, counsel for the private respondent no.5 and the respondent Hindustan Petroleum Corporation Limited are present.
Mr. Singh, in the light of the order dated 14.09.2015, states that in spite of his best efforts he has not received any instruction from his client. He is, therefore unable to press this case in absence of any instruction.
The writ application is dismissed as not pressed.
(Kishore Kumar Mandal, J) Shyam/-
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