Patna High Court - Orders
The Union Of India & Ors vs Mahendra Kumar Paswan on 10 August, 2016
Author: Hemant Gupta
Bench: Hemant Gupta, Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8751 of 2014
======================================================
The Union of India through the General Manager East Central Railway &
Ors
.... .... Petitioner/s
Versus
Smt. Dazy Singh
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.19664 of 2015
======================================================
The Union of India & Ors
.... .... Petitioner/s
Versus
Krishna Kant Kumar Bharti
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.5922 of 2014
======================================================
The Union of India & Ors
.... .... Petitioner/s
Versus
Dilip Kumar Sinha
.... .... Respondent/s
======================================================
With
Civil Review No.114 of 2015
Arising out of
Civil Writ Jurisdiction Case No. 1412 of 2009
======================================================
Rajeshwari Prasad Sinha
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.172 of 2009
======================================================
Amit Gunjan
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.14257 of 2015
======================================================
Patna High Court CWJC No.8751 of 2014 (7) dt.10-08-2016
2/4
The Union of India & Ors
.... .... Petitioner/s
Versus
Mahendra Kumar Paswan
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.1962 of 2016
======================================================
The Union of India & Ors
.... .... Petitioner/s
Versus
Mohan Prasad
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.20554 of 2014
======================================================
The Union of India
.... .... Petitioner/s
Versus
Laxman Prasad
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.20492 of 2014
======================================================
The Union of India
.... .... Petitioner/s
Versus
Guru Dayal Munda
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.20481 of 2014
======================================================
The Union of India
.... .... Petitioner/s
Versus
Ram Sagar Singh
.... .... Respondent/s
======================================================
With
Civil Writ Jurisdiction Case No.20491 of 2014
======================================================
The Union of India
.... .... Petitioner/s
Versus
Ravi Chand Ram
.... .... Respondent/s
======================================================
Patna High Court CWJC No.8751 of 2014 (7) dt.10-08-2016
3/4
With
Civil Writ Jurisdiction Case No.18586 of 2015
======================================================
The Union of India & Ors
.... .... Petitioner/s
Versus
Shyam Sundar Prasad Singh
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.8751 of 2014)
For the Petitioner/s : Mr. Bindhyachal Singh, Advocate
For the Respondent/s : Mr.
(In CWJC No.19664 of 2015)
For the Petitioner/s : Mr. Sachin Kumar, Advocate
For the Respondent/s : Mr.
(In CWJC No.5922 of 2014)
For the Petitioner/s : Mr. Anil Kumar Sinha, Advocate
For the Respondent/s : Mr.
(In C. REV. No.114 of 2015)
For the Petitioner/s : Mr. M.P. Dixit, Advocate
For the Respondent/s : Mr. D.K. Sinha, Sr. Advocate
Mr. Bijoy Kr. Sinha, Advocate
(In CWJC No.172 of 2009)
For the Petitioner/s : Mr. Bipin Kumar, Advocate
For the Respondent/s : Mr. Bijoy Kumar Sinha, Advocate
(In CWJC No.14257 of 2015)
For the Petitioner/s : Mr. Vipin Kumar Singh, Advocate
For the Respondent/s : Mr.
(In CWJC No.1962 of 2016)
For the Petitioner/s : Mr. Ashok Kumar Keshari, Advocate
Mr. Brajesh Kumar, Advocate
For the Respondent/s : Mr. Gautam Saha, Advocate
(In CWJC No.20554 of 2014)
For the Petitioner/s : Mr. Bijoy Kumar Sinha, Advocate
For the Respondent/s : Mr. Gautam Saha, Advocate
(In CWJC No.20492 of 2014)
For the Petitioner/s : Mr. Bijoy Kumar Sinha, Advocate
For the Respondent/s : Mr.
(In CWJC No.20481 of 2014)
For the Petitioner/s : Mr. Bijoy Kumar Sinha, Advocate
For the Respondent/s : Mr.
(In CWJC No.20491 of 2014)
For the Petitioner/s : Mr. Bijoy Kumar Sinha, Advocate
For the Respondent/s : Mr. Gautam Saha, Advocate
(In CWJC No.18586 of 2015)
For the Petitioner/s : Mr. D.K. Sinha, Sr. Advocate
Mr. Kumar Alok, Advocate
For the Respondent/s : Mr.
======================================================
Patna High Court CWJC No.8751 of 2014 (7) dt.10-08-2016
4/4
CORAM: HONOURABLE MR. JUSTICE HEMANT GUPTA
and
HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE HEMANT GUPTA)
7 10-08-2016At the request of learned counsel for the petitioners, list these cases on 17th of August, 2016.
(Hemant Gupta, J) (Ahsanuddin Amanullah, J) Narendra/-
U