Chattisgarh High Court
South Eastern Coalfields Ltd vs Mb Ex- Servicemen Transprt Company ... on 28 February, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 145 of 2018
1. South Eastern Coalfields Ltd. Through Its Chairman-Cum-Managing
Director, Seepat Road, Bilaspur, Chhattisgarh 495006, District : Bilaspur,
Chhattisgarh
2. The General Manager South Eastern Coalfields Limited, Johilla Area,
District Umariya (M.P.) (Respondent No. 3 And 4)
---- Petitioners Versus
1. MB Ex- Servicemen Transport Company Private Limited Through Its Director Retd., R.D. Dutta, Aged About 79 Years S/o Shri Dwarika Das Dutta, 203, Surya Mansion, 1 Kaushalya Park, Hauz Khaus, New Delhi 110016 (Petitioner), District : New Delhi, Delhi
2. Union Of India Through Ministry Of Coal, Shastri Bhawan, New Delhi, District : New Delhi, Delhi
3. Union Of India Through Ministry Of Defence, New Delhi (Respondent No.1 And 2), District : New Delhi, Delhi
---- Respondents For Petitioners : Mr. Vinod Deshmukh, Advocate. For Respondents : Mr. Rajkumar Gupta, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 28/02/18
1. Learned counsel appearing on behalf of petitioner would submit that the order passed by this Court in WPS No. 3028/2007 on 13.11.2017 has been complied with by the respondents / contemnor and, therefore, he wishes to withdraw this application.
2. I have heard learned counsel for the petitioner. 2
3. The prayer is fair and reasonable and is allowed.
4. Accordingly, the M.C.C. is dismissed as withdrawn.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka