Jharkhand High Court
M/S. A.B. Enterprise Having Its ... vs The Union Of India on 5 November, 2020
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 2893 of 2020
M/s. A.B. Enterprise having its registered office at Durgapur, West
Bengal, represented through the proprietor Akshay Kumar Paul
...Petitioner
-V e r s u s-
The Union of India, through the Secretary, Ministry of Road Transport
and Highways, Government of India, New Delhi & Ors.
...Respondents
CORAM: - HON'BLE MR. JUSTICE RAJESH SHANKAR For the Petitioner :- Mr. Atarup Banerjee, Advocate For Union of India :- Mr. Neeraj Kumar, A.C. to A.S.G.I. For the N.H.A.I. :- Ms. Khusboo Kataruka, Advocate 03/05.11.2020 The present case is taken up through video conferencing.
Notice.
Mr. Neeraj Kumar, A.C. to A.S.G.I., appears and waives notice on behalf of the respondent nos. 1, 4 and 5.
Ms. Khusboo Kataruka, Advocate, appears and waives notice on behalf of the respondent nos. 2 and 3.
Learned counsel for the respondents pray for and are allowed four weeks' time to seek instruction and file respective counter affidavits.
Put up this case after four weeks under the heading "For Admission".
(Rajesh Shankar, J.) Ritesh