Patna High Court
Bishundeo Rishideo vs The Union Of India Through The Secretar on 10 May, 2017
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1274 of 2016
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Bishundeo Rishideo son of late Nago Rishideo Resident of village Shekhpur
Chaman, P.S. Udakisunganj, P.O. Shahjadpur, District Madhepura
.... .... Petitioner
Versus
1. The Union of India, through the Secretary Ministry of Petroleum, Govt. of
India New Delhi.
2. The Managing Director, Bharat Petroleum Corporation Ltd. LPG Bolting
Plant, Panishala Hat Raiganj, District Uttar Dinajpur, Raiganj, West Bengal.
3. The Assistant Manager (LPG) Sales Panishala Hat Raiganj, District Uttar
Dinajpur, (West Bengal).
4. The Territory Manager (LPG) Raiganj, District Uttar Dinajpur, West Bengal.
.... .... Opposite Parties
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Appearance :
For the Petitioner : Mr. Dinesh Prasad Verma, Advocate
For Opposite Parties : Mr. Praveen Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL JUDGMENT
Date: 10-05-2017 Heard learned counsel for the petitioner. 2 The present petition has been filed for restoration of CWJC No. 22391 of 2014 which stood dismissed for non-prosecution vide order dated 26.02.2016.
3. Learned counsel for the opposite parties appears suo motu and has no objection if the matter is restored.
4. For the reasons stated in the restoration petition, the prayer for restoration is allowed and CWJC No. 22391 of 2014 is restored to its original file.
Patna High Court MJC No.1274 of 2016 dt.10-05-2017 2/2
5. MJC No. 1274 of 2016 stands disposed of.
(Vikash Jain, J) B.T/-
AFR/NAFR NAFR CAV DATE N.A. Uploading 11.05.2017 Date Transmission N.A. Date