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Chattisgarh High Court

M/S Commercial Engineers And Body ... vs Union Of India 36 Cont/222/2018 Smt. ... on 3 August, 2018

Bench: Ajay Kumar Tripathi, Prashant Kumar Mishra

                                      1



                                                                            NAFR
          HIGH COURT OF CHHATTISGARH, BILASPUR
                      Writ Petition (C) No. 2890 of 2016



1. M/s Commercial Engineers & Body Building Company Ltd. A company

   registered under the provisions of Companies Act, 1956, having its registered

   office at 84/105 - A, G.T. Road Kanpur (U.P.) and Head Office at 124, Napier

   Town, Jabalpur (M.P.), through its Authorized Signatory, Anurag Misra, S/o Shri

   R.N. Misra, aged about 39 years, R/o Plot No.19 - B, K Block, Kachnar City,

   Vijay Nagar, Jabalpur (M.P.)


2. Anurag Misra, Authorized Signatory of M/s Commercial Engineers & Body

   Building Company Ltd., S/o Shri R.N. Misra, aged about 39 years, R/o Plot

   No.19 - B, K Block, Kachnar City, Vijay Nagar, Jabalpur (M.P.)


                                                                    ---- Petitioners


                                   Versus


1. Union of India, Ministry of Railway, Through Chairman, Railway Board, Rail

   Bhavan, 1, Raisina Road, New Delhi.


2. South East Central Railway, A Government of India undertaking, Through the

   Chief Rolling Stock Engineer, Administration, South East Central Railway,

   Bilaspur, Chhattisgarh.


3. General Manager, East Coast Railway, South East Central Railways, Bilaspur,

   Chhattisgarh.


4. Senior Divisional Mechanical Engineer (C&W), South East Central Railway,

   Raipur, Chhattisgarh


                                                                ---- Respondents

For Petitioners : Shri Manay Nath Thakur, Advocate. For Respondents : Shri Abhishek Sinha, Advocate.

Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Prashant Kumar Mishra Order on Board Per Ajay Kumar Tripathi, Chief Justice 03.08.2018

1. Learned counsel for the Petitioner seeks liberty to withdraw the writ application to raise the issue which has been raised in the present writ application by invoking the provisions under the Arbitration Act, or may be under the agreement, whichever it may be.

2. Such liberty is granted. Withdrawal of this writ application or pendency of the writ application before the Court will not be held out against the Petitioner.

                              Sd/-                                                    Sd/-

                      (Ajay Kumar Tripathi)                               (Prashant Kumar Mishra)
                          Chief Justice                                           Judge


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