Patna High Court - Orders
M/S Bebl-Royal (Jv) A Joint Venture ... vs The Union Of India & Ors on 17 September, 2014
Author: Chief Justice
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14692 of 2014
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M/s BEBL-ROYAL (JV) A Joint Venture Company having its Registered
Office situated at Godrej Waterside Building Tower No. I, 4th Floor, No.
401, DP Block, Salt Lake, Sector - V, Kolkata - 700091, through its
authorized signatory, Biswa Rajan Sarangi, son of Late Bipad Bhanjan
Sarangi, resident of 547, Jawpur Road (Ramkrisna Park) Kolkata - 700074.
.... .... Petitioner
Versus
1. The Union of India through the Secretary, Ministry of Railways Rail
Bhawan, New Delhi.
2. IRCON INTERNATIONAL LIMITED (a Government of India
undertaking) Registered Office situated at Plot No. C-4, District - Centre,
Saket, New Delhi - 110017.
3. The General Manager, IRCON INTERNATIONAL LIMITED, Ganga
Rail-cum-Road Bridge Project, Sone Bhawan, (First Floor) Daroga Prasad
Rai Path, Patna - 8000
.... .... Respondents
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Appearance :
For the Petitioner/s : M/s Sanjay Kumar Mishra, P K Verma,
A N Sen, Advocates
For the Respondent
nos.2 and 3 : Mr. D V Pathi, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURBLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
4 17-09-2014Learned counsel Mr. A N Sen appears for the petitioner. After arguing the petition at length, the learned counsel states that the petitioner shall approach the respondent nos. 2 and 3, the employer, in the subject matter. He, therefore, seeks leave to withdraw this Writ Petition.
Patna High Court CWJC No.14692 of 2014 (4) dt.17-09-2014 2/2Leave is granted.
Writ Petition is disposed of as withdrawn.
(R.M. Doshit, CJ) (Ashwani Kumar Singh, J) mrl U