Patna High Court - Orders
Tarkeshwar Rai vs The Union Of India & Ors on 12 February, 2015
Author: Ravi Ranjan
Bench: Ravi Ranjan
Patna High Court CWJC No.1440 of 2015 (2) dt.12-02-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1440 of 2015
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Tarkeshwar Rai son of Late Ram Prasad Rai. Resident of Mohalla-
Nandgola, Patna City, P.O.- Jhauganj, P.S- Malsalami, District- Patna at
present vending contractor of Food Products at Gulzarbagh Station, Under
East Central Railway.
.... .... Petitioner
Versus
1. The Union of India through the Secretary, Indian Railways, New Delhi.
2. The East Central Railway through the Divisional Railway Manager,
(Commercial), East Central Railway, Danapur.
3. The Senior Divisional Commercial Manager, East Central Railway ,
Danapur.
4. The Chief Commercial Superintendent (Catering), East Central Railway ,
Danapur.
5. Indian Railway Catering and Tourism Corporation (TRCTC), 9th floor,
Bank of Baroda Building, 16 Parliament Street, New Delhi-110001.
6. The Managing Director, IRCTC Ltd., 9th floor, Bank of Baroda Building,
16 Parliament Street, New Delhi-110001.
7. The Station Master, Gulzarbagh Railway Station Patna.
.... .... Respondents
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Appearance :
For the Petitioners : Mr. Rajeev Ranjan Sinha, Advocate
For the Respondents : Mr. Ashok Kumar Keshari, Advocate
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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
2 12-02-2015Learned counsel for the petitioner seeks leave to withdraw this application.
Accordingly, this application is dismissed as withdrawn.
(Dr. Ravi Ranjan, J) SC/-
U