Swami Nath Chaudhary @ S.N.Cha vs The Union Of India & Ors on 3 April, 2015

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Patna High Court - Orders

Swami Nath Chaudhary @ S.N.Cha vs The Union Of India & Ors on 3 April, 2015

Bench: Birendra Prasad Verma

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Civil Writ Jurisdiction Case No.15414 of 2010
                     ======================================================
                     Swami Nath Chaudhary @ S.N. Chaudhary, S/O Singhashan Chaudhary,
                     R/O Vill.- Bali Tola Hatwa, P.O.+P.S.+Block- Hussainganj, Distt.- Siwan,
                     Presently Residing At Hussainganj Bazar (Revenue Village Khanpur
                     Khairati, P.O.+P.S.+Block- Hussainganj), Distt.- Siwan
                                                                            .... .... Petitioner/s
                                                        Versus
                     1. The Union of India through the Principal Secretary Petroleum
                     Department (Ministry), New Delhi
                     2. The Chief Managing Director, Hindustan Petroleum Corporation Limited,
                     Registered Office-17, Jamshedji Tata Road, Mumbai-400020
                     3. The Senior Regional Manager Patna LPG Region, 6th Floor, Lok Nayak
                     Jai Prakash Bhawan, Post Box No.-40, Dak Bunglow Chowk, Patna-800001
                     4. The Regional Manager Patna LPG Region, 6th Floor, Lok Nayak Jai
                     Prakash Bhawan, Post Box No.-40, Dak Bunglow Chowk, Patna-800001
                     5. Naimmuddin Ansari, S/O Moin Ansari, R/O Vill.- Hussainganj,
                     P.O.+P.S.- Hussainganj
                                                                          .... .... Respondent/s
                     ======================================================
                     Appearance :
                     For the Petitioner/s         :   Mr. Ranjeet Kumar
                                                      Mrs.Ranjeeta Singh
                     For the Respondent nos.2to4: Mr. Sanjay Kumar Mishra
                     ======================================================
                     CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
                     ORAL ORDER

3       03-04-2015

Learned counsel appearing on behalf of the petitioner has fairly submitted that, in view of the averments made in the counter affidavit filed on behalf of the respondent nos.2 to 4, the present matter has become infructuous. Therefore, he seeks permission to withdraw the present writ petition with a liberty to file a fresh writ petition in the same subject matter, if any other cause of action is still surviving.

Permission is accorded.

The writ petition stands dismissed as infructuous with the liberty aforesaid.

          Arvind/-                         (Birendra Prasad Verma, J)


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Patna High Court - Orders