Jharkhand High Court
Ms Vxl Computers Through Its Authorized ... vs Jharkhand Urja Vikas Nigam Limited ... on 30 September, 2015
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 2663 of 2014
M/s. VXL Computers ( an Unit of M/s. VEXCEL Computers Pvt.
Ltd.), having its registered Office at 1 st Floor, Samriddhi
Complex, South Office Para, P.O.& P.S. Doranda, District-Ranchi
though its Authorized Signatory Vinod Behl, son of Late Ramlall
Behl, South Office Para District-Ranchi .........Petitioner
Vs.
1. Jharkhand Urja Vikas Nigam Limited through its Chairman,
having its Office at Engineering Building, H.E.C., P.O.-Dhurwa,
P.S.-Hatia, District-Ranchi
Secretary, Jharkhand Urja Vikas Nigam Limited, having its Office
at Engineering Building, H.E.C., P.O.-Dhurwa, P.S.-Hatia, District-
Ranchi
3. General Manager cum Chief Engineer, Jharkhand Urja Vikas
Nigam Limited, Electric Supply Area, having his office at
Jamshedpur, P.O. & P.S. Bistupur, Town Jamshedpur, District-East
Singhbhum
4.Director, Accounts ( Revenue), Singhbhum Electric Supply
Area, having its Office at Jamshedpur, P.O. & P.S. Bistupur, Town
Jamshedpur, District- East Singhbhum
5.Accounts Officer, Jharkhand Urja Vikas Nigam Limited,
Transmission Circle, Singhbhum Area, Jamshedpur
6.Deputy Director of Accounts, Jharkhand Urja Vikas Nigam
Limited, Electric Supply Area, having his Office at Jamshedpur,
P.O. & P.S. Bistupur, Town Jamshedpur, District- East Singhbhum
7.Electrical Superintending Engineer ( Revenue), Jharkhand Urja
Vikas Nigam Limited, having his Office at Engineering Building,
H.E.C., P.O.-Dhurwa, P.S.- Hatia, District-Ranchi
8.Deputy Director of Account ( Head Quarters), Jharkhand Urja
Vikas Nigam Limited, having his Ofice at Engineering Building,
H.E.C. P.O. Dhurwa, P.S.- Hatia, District-Ranchi
........Respondents
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
For the Petitioner: Mr. Krishna Murari
For the Respondents: Mr. Ajit Kumar,Sr. Advocate
Mr. M.K. Sinha
Mr. AmitKumar
4/30.09.2015: Learned counsel for the petitioner seeks permission to withdraw this writ application with liberty to approach Civil Court/any other competent forum for redressal of its grievance.
With the aforesaid liberty, this writ application is permitted to be withdrawn.
( Prashant Kumar,J.) Sharda/-