Gauhati High Court
Sri Virendra Yadav vs Rural Electrification Corporation Ltd ... on 28 January, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010025772016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : FAO 38/2016
1:SRI VIRENDRA YADAV
S/O SRI RAMAYAN YADAV, R/O KAUSHALPURI, KHARGAPUR, P.S. GOMATI
NAGAR, TEH LUCKNOW, DIST. LUCKNOW-226010, UTTAR PRADESH.
VERSUS
1:RURAL ELECTRIFICATION CORPORATION LTD and 4 ORS
HAVING ITS OFFICE AT CORE 4, SCOPE COMPLEX, 7 LODHI ROAD, NEW
DELHI 110003
2:MR RAJEEV SHARMA
MANAGING DIRECTOR OF RURAL ELECTRIFICATION CORPORATION
LTD. HAVING ITS OFFICE AT CORE 4
SCOPE COMPLEX
7 LODHI ROAD
NEW DELHI-110003
3:MR. JEETENDER KUMAR
ASSTT. MANAGER BONDS OF RURAL ELECTRIFICATION CORPORATION
LTD. HAVING ITS OFFICE AT CORE 4
SCOPE COMPLEX
7 LODHI ROAD
NEW DELHI 110003
4:MR. SATAN YADAV
S/O LATE PARAS NATH YADAV
C/O MEGHALAYA CHAVCOL
JYOTI KUCHI
OPPOSITE MASJID GUWAHATI 781034
DIST. KAMRUP M
ASSAM
Advocate for the Petitioner : MR.R C SANCHATI
Page No.# 2/2
Advocate for the Respondent : MR.J ISLAM R-5
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
28.01.2019 Mr. S. Sancheti, learned counsel appearing for the appellant, submits that this appeal has become infructuous. The said prayer has not been opposed by the learned counsel for the respondents.
In view of the above, this appeal stands disposed of as infructuous.
JUDGE Comparing Assistant