Patna High Court - Orders
Purvottar Railway Loco Handlin vs The Union Of India &Amp; Ors on 3 November, 2010
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.14279 of 2010
PURVOTTAR RAILWAY LOCO HANDLING SHRAMIK
SAHYOG SAMITI LTD.
Versus
THE UNION OF INDIA & ORS
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4. 3.11.2010It is stated by learned counsel for the Railways that the petitioner has in its various affidavits suppressed the fact that in the fresh tender that had been floated, it is also a participant. Apart from the petitioner the other party who has filed the tender is the Khagaul Loco Labours' Co- operative Society Ltd.
Learned counsel for the petitioner is permitted to add the Khagaul Loco Labours' Co-operative Society Ltd. Through its Secretary Shri Bhanu Ahuja, Jai Ram Bazar, Khagaul, Patna as party respondent no. 7 in the course of the day.
Put up on 8th November, 2010 among top ten cases.
( Ramesh Kumar Datta, J.) S. Pandey