Patna High Court
M/S. National Auto Service Agent vs The Union Of India on 30 June, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.19319 of 2021
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1. M/S. National Auto Service Agent Indian Oil Corporation Ltd., Petrol Pump,
Hajipur, District- Vaishali.
2. Swaraaj Kiran Sinha @ Swaraj Kiran Sinha Son of Late Suresh Prasad
Sinha and partner and proprietor of petitioner no. 1 aforesaid Resident of
Village- Bagwatpur, P.S. Sarai Ranjan, District Samastipur and at present
residing at Mohalla- Pokhara, Magistrate Colony, P.S.- Town, Hajipur,
District- Vaishali.
... ... Petitioner/s
Versus
1. The Union of India through the General Manager, Eastern Central Railway,
Hajipur.
2. The General Manager, Eastern Central Railway, Hajipur.
3. The Divisional Rail Manager, (Engineering), Eastern Central Railway,
Sonepur.
4. The Assistant Divisional Finance Manager, Eastern Central Railway,
Sonepur.
5. The Divisional Engineer, Eastern Central Railway, Sonepur.
6. The Section Engineer (Works) Hajipur, Eastern Central Railway, Hajipur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Akshay Lal Prasad, Advocate
Mr. Ajit Anand, Advocate
Mr. Birju Prasad, Advocate
For the Respondent/s : Mr. Ramadhar Shekhar (Addl. S.C. Railway)
Mr. Abhinay Raj, Advocate
Mrs. Kanak Verma, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 30-06-2022
Heard learned counsel for the parties.
Petitioners have prayed for the following relief(s):-
Patna High Court CWJC No.19319 of 2021 dt.30-06-2022
Patna High Court CWJC No.19319 of 2021 dt.30-06-2022
After the matter was heard for some time,
finding the Court not to be in favour with the submissions
made across the Bar, learned counsel for the petitioners,
Patna High Court CWJC No.19319 of 2021 dt.30-06-2022
under instructions, states that petitioners shall be content if
the petitioners are permitted to withdraw the present
petition reserving liberty to initiate appropriate proceedings
before the appropriate forum and/or take recourse to such
other alternative remedies, equally efficacious in law.
Permission granted.
We are sure that as and when any such
proceedings are initiated, the same shall be considered and
decided in accordance with law.
Needless to add, the authorities/adjudicative body
shall pass a reasoned order in accordance with law.
Needless to add, period for which the petitioners
has been pursuing the matter before this Court, shall be
excluded for the purpose of computing limitation.
It is made clear that we have not expressed any
opinion on merits. All issues are left open.
The petition stands disposed of as withdrawn
with the liberty aforesaid.
Interlocutory Application(s), if any, shall stand
Patna High Court CWJC No.19319 of 2021 dt.30-06-2022
disposed of.
(Sanjay Karol, CJ)
(S. Kumar, J)
Amrendra/PKP
AFR/NAFR
CAV DATE
Uploading Date 04.07.2022
Transmission Date
