Patna High Court - Orders
M/S Riga Sugar Company Ltd. vs The State Of Bihar & Ors on 30 November, 2016
Author: Sharan Singh
Bench: Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14447 of 2007
======================================================
M/S Riga Sugar Company Ltd.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.13636 of 2007
======================================================
M/S Upper Ganges Super & Indus
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.3105 of 2011
======================================================
M/S Bharti Airtel Ltd.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.15655 of 2008
======================================================
M/S Riga Sugar Company Ltd.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.773 of 2009
======================================================
Sk.Nasriuddni Biri Merchants P
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.1847 of 2009
======================================================
New Swadeshi Sugar Mills
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Patna High Court CWJC No.14447 of 2007 (31) dt.30-11-2016
2/5
with
Civil Writ Jurisdiction Case No.18234 of 2009
======================================================
M/S Vishnu Sugar Mills Ltd.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.898 of 2010
======================================================
Upper Ganges Sugar & Industrie
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.18625 of 2009
======================================================
M/S M.P.Chini Industries Ltd.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.13998 of 2007
======================================================
M/S M.P.Chini Industries Ltd.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.14448 of 2007
======================================================
M/S Vishnu Sugar Mills Ltd.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.2744 of 2008
======================================================
M/S Harinagar Sugar Mills Ltd.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Patna High Court CWJC No.14447 of 2007 (31) dt.30-11-2016
3/5
with
Civil Writ Jurisdiction Case No.10360 of 2008
======================================================
Wireless Tt-Info Services Ltd.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.10516 of 2008
======================================================
Tata Teleservices Ltd. & Anr
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.13440 of 2008
======================================================
M/S Harinagar Sugar Mills Ltd.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.14097 of 2008
======================================================
Tata Teleservices Limited &Anr
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.14284 of 2008
======================================================
Wireless Tt-Info Services Ltd.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.14447 of 2007)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
Mr. Satish Kumar
For the Respondent/s : Mr. Bishwa Bibhuti Kumar Singh, AC to PAAG-1
(In CWJC No.13636 of 2007)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
Mr. Satish Kumar
Patna High Court CWJC No.14447 of 2007 (31) dt.30-11-2016
4/5
For the Respondent/s : Mr. (Aag3)
(In CWJC No.3105 of 2011)
For the Petitioner/s : Mr. Gautam Kumar Kejriwal
For the Respondent/s : Mr. Lalit Kishor Aag1
(In CWJC No.15655 of 2008)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
Mr. Anupa Nand Jha
For the Respondent/s : Mr. (Aag3)
(In CWJC No.773 of 2009)
For the Petitioner/s : Mr. Braj Nandan Tiwary
Mr. Nalin Vilochan Tiwary, Advocate
For the Respondent/s : Mr. (Aag3)
(In CWJC No.1847 of 2009)
For the Petitioner/s : Mr. Ramesh Kr.Agrawal
Mr. Anupa Nand Jha
For the Respondent/s : Mr. (Aag3)
(In CWJC No.18234 of 2009)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
Mr. Anupa Nand Jha
For the Respondent/s : Mr. (Aag3)
(In CWJC No.898 of 2010)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
Mr. Anupa Nand Jha
For the Respondent/s : Mr. (Aag3)
(In CWJC No.18625 of 2009)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
Mr. Anupa Nand Jha
For the Respondent/s : Mr. (Aag3)
(In CWJC No.13998 of 2007)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
Mr. Satish Kumar
For the Respondent/s : Mr. (Aag3)
(In CWJC No.14448 of 2007)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
Mr. Satish Kumar
For the Respondent/s : Mr. (Ag)
(In CWJC No.2744 of 2008)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
Mr. Vikas Kumar Singh
For the Respondent/s : Mr. (Aag3)
(In CWJC No.10360 of 2008)
For the Petitioner/s : Mr. Manoj Kr.Sinha
For the Respondent/s : Mr. (Aag9)
Mr. Namrata Mishra
Patna High Court CWJC No.14447 of 2007 (31) dt.30-11-2016
5/5
(In CWJC No.10516 of 2008)
For the Petitioner/s : Mr. Manoj Kr.Sinha
For the Respondent/s : Mr. (Aag3)
Mr. Namrata Mishara
(In CWJC No.13440 of 2008)
For the Petitioner/s : Mr. Ramesh Kumar Agrawal
Mr. Anupa Nand Jha
For the Respondent/s : Mr. (Aag3)
(In CWJC No.14097 of 2008)
For the Petitioner/s : Mr. Manoj Kr.Sinha
For the Respondent/s : Mr. (Aag3)
(In CWJC No.14284 of 2008)
For the Petitioner/s : Mr. Manoj Kr.Sinha
For the Respondent/s : Mr. Bishwa Bibhuti Kumar Singh, AC to PAAG-1
======================================================
CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
(Per: HONOURABLE THE ACTING CHIEF JUSTICE )
31 30-11-2016List after the judgment of the larger Bench in Civil Appeal No.3453 of 2002 (Jindal Stainless Ltd. & Anr. Vs. State of Haryana & Ors).
Liberty is given to the parties to apply for hearing of the writ petition after the decision of the said civil appeal.
(Hemant Gupta, ACJ) (Chakradhari Sharan Singh, J) K.C.jha/-
U T