Patna High Court - Orders
M/S Bhagwati Coke Industries P vs The Union Of India & Ors on 2 February, 2015
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2434 of 2010
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1. M/S Bhagwati Coke Industries Pvt. Ltd., A Company Incorporated
Under The Companies Act, 1956 Having Its Place of Business situated
at Industrial Area, Aurangabad through one of its Directors, Shyam
Kishore Prasad, S/O Late Deo Nandan Prasad, R/O Urmila Villa, Mo-
Surya Mandir Road, Po P.S Town & Distt- Aurangabad
2. M/S Bhawani Coke Industries Pvt. Ltd. A Company Incorporated
Under Teh Provisions of the Companies Act, 1956 Having its Place of
Business Situated at Bhupatipur, P.S Sirish, Distt- Aurangabad through
its Managing Director Sunil Kumar Singh, S/O Late Ram Naresh Singh,
R/O Bhupatipur, P.S-Sisrish, Distt- Aurangabad
3. M/S Maa Mundeshwari Carbon Pvt. Ltd. A Company Incorporated
Under The Provisions Of Teh Companies Act, 1956 Having its Place of
Business Situated at Bhairopur, Po Paharia, P.S Bhagwanpur, Distt-
Kaimur At Bhabhua Through One Of Its Diectors, Manoj Kumar Singh,
S/O Shri Rajeshwar Prasad Singh, R/O Bhairopur, Po- Paharia, P.S
Bhagwanpur, Distt- Kaimur
4. M/S Jai Mangala Fuels Pvt. Ltd. A Company Incorporated Under the
Provisions of Teh Companies Act, 1956 Having its Place of Business
Situated at Lakhi Bagh, Manopur, P.S Gaya, Distt- Gaya through its
Managing Director, Ashok Kumar Singh, S/O Shri Babban Singh, R/O
Lakhi Bagh, Manpur, P.S Gaya, Distt- Gaya
5. M/S Gaya Coke Company Pvt. Ltd. A Company Incorporated under the
Provisions of the Companies Act , 1956 having its Place of Business
Situated at Biniadganj, P.S- Maanpur, Distt- Gaya through its Managing
Director, Ashok Kumar Singh, S/O Shri Babban Singh, R/O Biniadganj,
P.S Maanpur, Distt- Gaya
6. M/S Pushpanjani Coal & Coke Pvt. Ltd. A Company Incorporated
Under the Provisions of the Companies Act, 1956 having its Place of
Business Situated At Bhupatipur, P.S Sirish, Distt- Aurangabad, through
its Director, Sunil Kumar Singh, S/O Late Ram Naresh Singh, R/O
G..T. Road, Po, P.S, Town & Distt- Aurangabad
.... .... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Coal, Govt.
of India, Shastri Bhawan, New Delhi
2. The Coal India Ltd. A Government Company Incorporated U/S 617
of the Companies Act, 1956 having its Office Situated at 10, Netaji
Subhas Road, Kolkata 700001 through its Chairman
3. The Central Coal Fields Ltd. A Subsidiary of Coal India Ltd. Sales
& Marketing Department, Darbhanga House, Ranchi through Its
Chairman-Cum-Managing Director,
4. The General Manager (Sales & Marketing), Central Coalfields Ltd.
Darbhanga House, Ranchi
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. S.D.Sanjay, Sr. Adv.
For the Respondent No.1 : Mrs. Kanak Verma, C.G.C.
Patna High Court CWJC No.2434 of 2010 (3) dt.02-02-2015
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For the Respondent No. 2 to 4: Mr. V. M. K. Sinha
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
3 02-02-2015Mr. S.D. Sanjay, learned senior counsel appearing on behalf of the petitioners, in presence of the learned counsel appearing on behalf of the respondents, submits that in view of subsequent developments he may be permitted to withdraw the present writ petition with a liberty to approach the competent authority/ court for grant of appropriate relief, if fresh cause of action arises.
Permission is accorded.
The writ petition stands disposed of as withdrawn with the liberty aforesaid.
(Birendra Prasad Verma, J) BTiwary/-
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