Jharkhand High Court
Neha Enterprises Through Its ... vs Steel Authority Of India Limited ... on 2 September, 2015
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 6733 of 2013
Neha Enterprises, a proprietorship concern, having its office at
Bhowra No. 12, P.O.-Bhowra, P.S.-Jorapokhar, District-
Dhanbad,through its Proprietor, namely, Om Prakash Singh, son
of Late Sudarshan Singh, resident of Bhowra No. 12, P.O.-
Bhowra, P.O.-Jorapokhar, District-Dhanbad(Jharkhand)
..............Petitioner
Vrs.
1. Steel Authority of India Limited, SAIL, Refractory Unit ( SRU)
through its Chairman-cum-Managing Director, having its office
at Bokaro Steel Plant, P.O. & .S. Bokaro, District-Bokaro
( Jharkhand)
2. Senior Manager (Contract Cell), SAIL Refractory Unit(SRU),
Bokaro, Jharkhand
3. Mjunction services limited, through its Director, Bokaro
............Respondents
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CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioner: Mr. Akshay Kumar Mahato, Adv.
For the Respondents: Mr. Shresth Gautam, Adv.
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5/02.09.2015Learned counsel for the petitioner seeks permission to withdraw this application.
Permission accorded.
Accordingly, this writ application is dismissed as withdrawn.
(Prashant Kumar, J.) Sudhir