Patna High Court - Orders
Ganesh Kumar vs The Union Of India & Ors on 4 March, 2016
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13777 of 2011
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Ganesh Kumar, S/O Ramprit Singh, Resident of Village- Belsar, P.O.
Anirudh Belsar, P.S. Vaishali, Distt. Vaishali, Bihar. 8444111.
.... .... Petitioner
Versus
1. The Union of India.
2. The Secretary, Ministry of Petroleum, New Delhi.
3. The Bharat Corporation Ltd. through Its Chairman, Bhart Bhawan, 4 and
5, Karimbhai Road, Belard estali, Post Box No.688, Mumbai-400001.
4. The G.M. Markeing Bhart Petroleum Corporation Ltd. Patna LPG
Territory & Bottling Plant, Fatuha Industrial Area, Fatuha, Patna-803201
Bihar.
5. The Deputy General Manager (LPG), Patna LPG Territory & Bottling
Plant, Fatuha Industrial Area, Fatuha, Patna-803201 Bihar.
6. The Senior Manager (LPG), Patna LPG Territory & Bottling Plant,
Fatuha Industrial Area, Fatuha, Patna-803201 Bihar.
7. The Territory Manager (LPG), Patna LPG Territory & Bottling Plant,
Fatuha Industrial Area, Fatuha, Patna-803201 Bihar.
.... .... Respondents
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Appearance :
For the Petitioner/s : None
For the Respondent/s : None
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
7 04-03-2016Despite repeated calls no one appears on behalf of any of the parties.
2. The application is dismissed for non-prosecution on behalf of the petitioner.
(Vikash Jain, J) Vats/-
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