Patna High Court - Orders
M/S Gauri Shankar Indane Service vs Indian Oil Corporation Ltd. on 4 August, 2022
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.625 of 2021
In
Civil Writ Jurisdiction Case No.559 of 2020
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M/s Gauri Shankar Indane Service Kuchaikote, District- Gopalganj through
its Proprietor Ravi Pandey, male, aged about 35 years, S/o Late Gauri Shankar
Pandey, R/o Flat No. 201, Sindhu Nilay Apartment, Yaduvansh Path,
Nageshwar Colony, P.S.- Buddha Colony, District- Patna
... ... Appellant/s
Versus
1. Indian Oil Corporation Ltd. through the Executive Director (ED), Bihar
State Office, Lok Nayak Jai Prakash Bhawan, 5th Floor, Dak Bungalow
Chowk, Frazer Road, Patna- 800001.
2. The General Manager I/c. (LPG), Indian Oil Corporation, Bihar State Office,
Lok Nayak Jai Prakash Bhawan, 5th Floor, Dak Bungalow Chowk, Frazer
Road, Patna- 800001, P.S.- Kotwali, District- Patna.
3. The Dy. General Manager (LPG), Area Office, Patna under Bihar State
Office, Indian Oil Corporation Ltd., Sahi Bhawan, Exhibition Road, P.S.
Kotwali, Patna.
4. Mr. Udai Kumar, Son of Not known General Manager, I/c. (LPG), Indian Oil
Corporation, Bihar State Office, Lok Nayak Jai Prakash Bhawan, 5th Floor,
Dak Bungalow Chowk, Frazer Road, Patna- 800001, P.S.- Kotwali, District-
Patna.
5. Mr. Arun Prasad, Son of Sri R.N. Prasad, the then Chief Area Manager,
LPG, Indian Oil Corporation, Patna Area Office, at present Manger, I/c.
LPG, UPSO-1, Lucknow, Resident of 402, Maa Sharde Complex, East
Boring Canal Road, P.S. Budha Colony, Patna.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Ranjan Kumar Srivastava, Advocate
For the Respondent/s : Mr.Sanat Kumar Mishra, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
11 04-08-2022This petition is listed under the heading "To be mentioned" based on the office slip dated 03.08.2022 pointing Patna High Court L.P.A No.625 of 2021(11) dt.04-08-2022 2/2 out the typographical error crept in the judgment dated 02.08.2022 at page-10.
The judgment dated 02.08.2022 is, accordingly, corrected and modified to the extent that in the penultimate line of page 10 the words under bracket i.e. "Ex- employee/complainant" be substituted and read as "writ petitioner/appellant".
(Sanjay Karol, CJ) ( S. Kumar, J) K.C.Jha/-
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