Calcutta High Court (Appellete Side)
Dhanbad Fuels Pvt. Ltd. & Anr vs Union Of India & Ors on 10 January, 2023
Author: Suvra Ghosh
Bench: Suvra Ghosh
158
10.01.2023
Ct. No.10
b.das
WPA 265 of 2023
Dhanbad Fuels Pvt. Ltd. & Anr.
Vs.
Union of India & Ors.
Mr. Pradip Kumar Tarafder
Mr. S. Dutta ...for the petitioner.
Mr. Swatarup Banerjee
Mr. Rivu Dutta ...for the Railway.
Affidavit of service filed by the petitioners is taken on
record.
Heard learned counsels for the parties.
The order passed by the respondents on 26 th
December, 2022 is assailed in the writ petition.
The writ petitioners, by applications filed before the authority on 6th December, 2022 and 22nd December, 2022, requested acceptance of change in the company profile as Dhanbad Fules Private Ltd. having global customer code DFPU from Dhanbad Fuels Ltd. having global customer code as DFL.
It is submitted on behalf of the respondents that the respondents have no objection in accepting such request of the petitioners provided the petitioners undertake to record such change of company profile in the pending matter before the Hon'ble Supreme Court.
2Learned counsel for the petitioners concedes to the request made by the learned counsel for the respondents.
In view of the above, the order passed on 26 th December, 2022 is set aside.
It is recorded that the respondents shall accept the change of the company profile as requested by the petitioners.
The petitioners undertake to make the same application in the pending matter before the Hon'ble Supreme Court within six weeks from date.
With the above directions the writ petition being WPA 265 of 2023 is disposed of.
However, there shall be no order as to costs. Since no affidavit is invited, the allegations contained in the petition are deemed not to be admitted.
Urgent certified website copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Suvra Ghosh, J.)