Pappu Kumar Yadav vs The Indian Oil Corporation
2021 Latest Caselaw 4964 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Letters Patent Appeal No.173 of 2021
                                          In
                    Civil Writ Jurisdiction Case No.5228 of 2020
     ======================================================

Pappu Kumar Yadav, Son of Dharmanath Yadav, Resident of Village- Mairy Sudama, P.S.- Bhagwanpur Hat, District- Siwan.

... ... Appellant/s Versus

1. The Indian Oil Corporation through its Chairman, G-9, Ali Aval Jang Mall Bandra (East), Mumbai- 400051.

2. The Deputy General Manager (LPG-S), Patna Area Office, Indian Oil Corporation Limited, 1st Floor, Shahi Bhavan, Exhibition Road, Patna-1.

... ... Respondent/s ======================================================= Appearance :

     For the Appellant/s    :    Mr. Prashant Sinha, Advocate
                                 Ms. Priya, Advocate
                                 Mr. Ashok Kumar Varma, Advocate
     For the Respondent/s   :    Mr.

======================================================= CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE RAJAN GUPTA ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ======================================================= (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) =======================================================

Date : 22-10-2021 Heard learned counsel for the parties.

The present Letters Patent Appeal has been preferred

against the judgment dated 25.01.2021 passed by a learned

Single Judge of this Court in C.W.J.C. No. 5228 of 2020 titled

as Pappu Kumar Yadav Vs. The Indian Oil Corporation and Anr.

Learned counsel for the appellant seeks permission Patna High Court L.P.A No.173 of 2021 dt.22-10-2021

to withdraw the present appeal reserving liberty to file petition

for review of the impugned judgment dated 25.01.2021 passed

by a learned Single Judge of this Court in C.W.J.C. No. 5228 of

2020, titled as Pappu Kumar Yadav Vs. The Indian Oil

Corporation and Anr.

Permission granted.

Instant Letters Patent Appeal stands dismissed as

withdrawn with the liberty aforesaid.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(Rajan Gupta, J) P.K.P./Amrendra AFR/NAFR CAV DATE Uploading Date 26.10.2021 Transmission Date