Patna High Court - Orders
Dr.Nawal Kishore Singh & Ors vs N.T.P.C. & Ors on 10 April, 2015
Author: V.N. Sinha
Bench: V.N. Sinha, Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1398 of 2001
Arising out of
Civil Writ Jurisdiction Case No. 972 of 1999
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1. Dr. Nawal Kishore Singh son of late Debi Prasad Singh resident of
Hospital Road, P.S. Kahalgaon District, Bhagalpur
.... Petitioner.... Appellant
2. Abhimanyu Prasad Chaudhary son of late Sarju Prasad Choudhary
resident of Mohalla Kajipura, P.S. Kahalgaon, District Bhagalpur
.... Intervener Petitioner.... Appellant
Versus
1. National Thermal Power Corporation through its Chairman-cum-
Managing Director, Corporate Office, SCOPE Complex, 7, Lodhi Marg,
New Delhi.
2. 2. General Manger, Kahalgaon Super Thermal Power Project, Deepti
Nagar, Kahalgaon, District Bhagalpur.
3. Principal Dayanand Aglo Vedic Public School (DAV), Deepti Nagar,
NTPC, Kahalgaon, District Bhagalpur.
4. Principal, St. Joseph's School, NTPC, Kahalgaon, District Bhagalpur.
.... Respondents.... Respondents
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Appearance :
For the Appellant/s :
For the Respondent/s :
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CORAM: HONOURABLE MR. JUSTICE V.N. SINHA
and
HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
Patna High Court LPA No.1398 of 2001 (6) dt.10-04-2015
2/2
(Per: HONOURABLE MR. JUSTICE V.N. SINHA)
6 10-04-2015Learned counsel for the appellants states that he may be permitted to withdraw the appeal, which is dismissed as withdrawn.
(V.N. Sinha, J) (Ahsanuddin Amanullah, J) Anjani/-
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