Patna High Court - Orders
M/S Socrpion Express Pvt.Ltd. vs The Union Of India &Amp; Ors on 18 January, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.9945 of 2010
M/S SOCRPION EXPRESS PVT.LTD.
Versus
THE UNION OF INDIA & ORS
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5. 18.01.2011I.A. No. 198/2011 has been filed on behalf of applicant Godrej and Boyce Manufacturer Company Limited for being added as party respondent in the instant writ petition. Although learned counsel for the petitioner contest the claim of the intervener- applicant, but learned counsel for Railways supports the addition of intervener as a respondent. Considering the facts and circumstances of the case, this interlocutory application is allowed and the intervener- applicant is added as Respondent no. 11 to the writ petition.
As prayed by learned counsel for the Railways let this case be placed under the heading 'for Orders' on 24th January, 2011 at 2:15 P.M. as the contention of learned counsel for all the parties is that this writ petition may be disposed of on that stage itself after hearing them, as the matter is very short.
(S.N.Hussain,J.) Sujit