Sharma Filing Station vs Bharat Petroleum Corporation ...
2021 Latest Caselaw 2249 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         Cont. Case (Civil) No. 648 of 2019

                Sharma Filing Station, NH-6, Ashwarpur, Bharagora, P.O.
                Bharagora, P.S. Bharagora, District East Singhbhum, Jharkhand,
                through its Authorised Signatory Sri Anil Kumar Choubey,
                aged about 46 years, Son of Shri Uma Shankar Choubey,
                Resident of Ashwarpur, Bharagora, P.O. Bharagora, P.S.
                Bharagora, District East Singhbhum, Jharkhand
                                                          ...    ...    Petitioner
                                       Versus
                1. Bharat Petroleum Corporation Limited, a Government of
                   India Undertaking, having its office at Bharat Bhavan, 4 & 6,
                   Currimbhoy Road, Ballad Estate, P.O.- Azad Maidan, P.S.-
                   G.P.O., Mumbai, through its Chairman
                2. The Territory Manager (Retail), Bharat Petroleum
                   Corporation Limited, P.O.- Tatanagar, P.S. Tatanagar,
                   District East Singhbhum- 831002, Namely Mr. Nilesh
                   Bhaichal
                3. Deputy Manager- Sales (Retail), Bharat Petroleum
                   Corporation Limited, Goods Shed Road, P.O.- Tatanagar,
                   P.S. Tatanagar, District East Singhbhum- 831002, Namely
                   Mr. Sukhmal Jain
                4. The Sales Officer, Bharat Petroleum Corporation Limited,
                   Goods Shed Road, P.O.- Tatanagar, P.S. Tatanagar, District
                   East Singhbhum -831002, Namely Ashmita Khan
                5. The State of Jharkhand
                                                    ...       ...      Opp. Parties
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Deepak Sinha, Advocate For the Opp. Party- State : Mr. Anish Mishra, Advocate

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Through Video Conferencing

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07/07.07.2021 This application has bene filed for initiating a contempt proceeding against the opposite parties for non-compliance of the direction contained in judgment and order dated 14.06.2018 passed in W.P.(C) No. 6378 of 2014 by this court.

2. Learned counsel for the petitioner submits that the present contempt application has become infructuous as the judgement passed by this Court has been set-aside in L.P.A. No. 569 of 2018 vide order dated 22.03.2021.

3. Learned counsel for the opposite party-State has no objection to the submissions made by the learned counsel for the petitioner.

4. Considering the aforesaid aspect of the matter, the present contempt case is hereby dropped.

(Anubha Rawat Choudhary, J.) Pankaj