Jharkhand High Court
Ranjit Singh vs M/S Tata Motors Thr M.D. & Ors on 7 November, 2017
.
IN THE HIGH COURT OF JHARKHAND, RANCHI
W.P.(C) No. 316 of 2009
Ranjit Singh, s/o late Saudagar Singh, r/o Jojobera, PO and PS
Govindpur, Jamshedpur, East Singhbhum
..... .... Petitioner
Versus
1.M/s Tata Motors through its Managing Director, Tata Motors
Limited, Telco Town, Jamshedpur, PO and PS Telco Jamshedpur,
DistrictEast Singhbhum
2.Bidya Kaur, w/o Joginder Singh, r/o Gouri Shankar Road Baba,
Jugsalai Gurudwara, PO and PS Jugsalai, Jamshedpur, East
Singhbhum
3.Daljit Kaur, w/o Jagdeep Singh, r/o Behind Sakchi Gurudwara,
Near Mangal Deep House, PO and PS Sakchi, Jamshedpur, East
Singhbhum
4.Balbinder Kaur, w/o Mahinder Singh, r/o Jojobera Mohan Singh
Bagan Area, PO Rahargora, PS Govindpur, Jamshedpur
5.Manjit Kaur, w/o late Dalbir Singh, r/o Jeeta Singh Bagan Area,
Gurudwara Road, Namda Bustee, PO and PS Golmuri,
Jamshedpur
6.Kashmir Kaur, w/o late Mohan Singh and widowed daughter in
law of late Saudagar Singh
7.Mahender Singh, s/o late Mohan Singh
8.Harjider Singh, s/o late Mohan Singh
9.Sarbinder Kaur, w/o late Lakhbir Singh, daughter in law of late
Mohan Singh
10.Paramdeep Singh, s/o late Lakhbir Singh
All r/o Jojobera, Mohan Singh Bagan Area, PORahargora,
PSGovindpur, Jamshedpur, Dist.East Singhbhum
.... ...Respondents
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Petitioner : Mr. Chandrajit Mukherjee, Advocate
6/ 07.11.2017The learned counsel for the petitioner states that on disposal of Title Suit No.22 of 1996, the instant writpetition has been rendered infructuous.
Ordered accordingly.
(Shree Chandrashekhar, J.) SI/