Patna High Court - Orders
Vaishali Enterprises vs The Indian Railway Through Its ... on 28 January, 2019
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18318 of 2017
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Vaishali Enterprises
... ... Petitioner/s
Versus
The Indian Railway Through Its Secretary and Ors
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 18321 of 2017
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Kusum Devi
... ... Petitioner/s
Versus
The Indian Railway Through Its Secretary and Ors
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 18335 of 2017
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Shivbalak Yadav
... ... Petitioner/s
Versus
The Indian Railway Through Its Secretary and Ors
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 18337 of 2017
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Rewati Ranjan Prasad Singh
... ... Petitioner/s
Versus
The Indian Railway Through Its Secretary and Ors
... ... Respondent/s
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Appearance :
(In Civil Writ Jurisdiction Case No. 18318 of 2017)
For the Petitioner/s : Mr.Aditya Prakash Sahay
For the Respondent/s : Mr.Anil Kumar Sinha
(In Civil Writ Jurisdiction Case No. 18321 of 2017)
For the Petitioner/s : Mr.Aditya Prakash Sahay
For the Respondent/s : Mr.Anil Kumar Sinha
(In Civil Writ Jurisdiction Case No. 18335 of 2017)
For the Petitioner/s : Mr.Aditya Prakash Sahay
Patna High Court CWJC No.18318 of 2017(2) dt.28-01-2019
2/3
For the Respondent/s : Mr.Anil Kumar Sinha
(In Civil Writ Jurisdiction Case No. 18337 of 2017)
For the Petitioner/s : Mr.Aditya Prakash Sahay
For the Respondent/s : Mr.Anil Kumar Sinha
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CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
2 28-01-2019The writ application was lastly adjourned vide order dated 11.01.2018 when this court was informed jointly by learned counsel for the parties that the issues involved in the present writ application are pending consideration before the Hon'ble Division Bench of this Court in CJWC No. 18565/2017.
It further appears that there was an interim order dated 15.12.2017 passed by the Hon'ble Division Bench of this court, therefore, following the said order, this court had also ordered that tender process in question shall remain stayed until further orders. Now, this court has been informed that CWJC No. 18565/2017 has already been dismissed by the Hon'ble Division Bench on 06.09.2018.
In the aforesaid view of the matter, the writ application was mentioned for listing under the heading "To be Mentioned" with a view to get it disposed of.
Mr. Aditya Prakash Sahay, learned counsel representing the petitioner is not present, a prayer for adjournment has been made on his behalf. Patna High Court CWJC No.18318 of 2017(2) dt.28-01-2019 3/3 Mr. Vikas Kumar, learned counsel submits that matter may be passed over for the day as he would render assistance to this court tomorrow.
List the matter tomorrow i.e. 29.01.2018.
(Rajeev Ranjan Prasad, J) Rajeev/-
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