Patna High Court - Orders
Kumar Nilmani vs The Union Of India & Ors on 16 February, 2016
Author: Vikash Jain
Bench: Vikash Jain
Patna High Court CWJC No.12762 of 2014 (3) dt.16-02-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12762 of 2014
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Kumar Nilmani, son of Shri Shyam Bihari Ram, R/o. village Ghataon,
P.O.Fakrabad, P.S.Kudra, Dist. Kaimur at Bhabhua.
.... .... Petitioner
Versus
1. The Union of India through its Secretary, Department of Petroleum,
Oil and Natural Gas, Mumbai.
2. The Secretary, Department of Petroleum, Oil and Natural Gas,
Mumbai.
3. The Senior Manager, Hindustan Petroleum Corporation Ltd., having
its Regional Office, Lok Nayak Jai Prakash Bhawan, 6th Floor, Post
Box 40, Dak Bungalow Chowk, Patna - 1.
4. The Deputy General Manager, North Central Zone, Hindustan
Petroleum Corporation Ltd. having its Regional Office, Lok Nayak
Jai Prakash Bhawan, 6th Floor, Post Box 40, Dak Bungalow Chowk,
Patna - 1.
5. The Senior Regional Manager, Hindustan Petroleum Corporation
Ltd. Lok Nayak Jai Prakash Bhawan, 6th Floor, Post Box 40, Dak
Bungalow Chowk, Patna - 1.
.... .... Respondents
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Appearance :
For the Petitioner/s : None
For the Respondent/s : None
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
3 16-02-2016Despite repeated calls no one appears on behalf of any of the parties.
2. The application is dismissed for non-prosecution on behalf of the petitioner.
(Vikash Jain, J) Chandran U