Chattisgarh High Court
Subhash Chandra Bhagat vs Bharat Petroleum Corporation ... on 25 February, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WP No. 4338 of 2005
1. Subhash Chandra Bhagat, Aged about 27 years, S/o Shri Ramsharan
Bhagat, R/o Kanya Parisar Raod Vishnupur, Ambikapur District Sarguja
(Chhattisgarh)
---- Petitioner
Versus
1. Bharat Petroleum Corporation Limited a Government of India undertaking
with Regional Office at Bhilai District Durg (Chhattisgarh)
2. Territory Manager Retail Bharat Petroleum Corporation Limited, POL Depot,
G.E. Road Bijli Nagar, Bhilai-3, District Durg (Chhattisgarh)
3. Vinay Prakash Ekka, S/o Shri Balasiyush Ekka, Aged about 27 years, R/o
Village Harradipa, Afta District Jashpur (Chhattisgarh)
---- Respondents
For Petitioner:- Shri Jitendra Pali, Advocate.
Order On Board
By
Prashant Kumar Mishra, J.
25/02/2019
1. Shri Jitendra Pali, learned counsel for the petitioner, would submit that the Writ Petition has been rendered infructuous by efflux of time.
2. In view of the statement made, the Writ Petition is dismissed as infructuous.
Sd/-
(Prashant Kumar Mishra) Judge Ayushi 2