Patna High Court - Orders
M/S Daewoo L And T J.V. vs The State Of Bihar on 9 August, 2023
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.17471 of 2023
Arising Out of PS. Case No.-718 Year-2020 Thana- PATNA COMPLAINT CASE District-
Patna
======================================================
M/S DAEWOO L AND T J.V.
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
======================================================
with
CRIMINAL MISCELLANEOUS No. 17470 of 2023
Arising Out of PS. Case No.-718 Year-2020 Thana- PATNA COMPLAINT CASE District-
Patna
======================================================
S.N SUBRAHMANYAN @ S.N SUBRAHMANYAM
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
(In CRIMINAL MISCELLANEOUS No. 17471 of 2023)
For the Petitioner/s : Mr.Satyabir Bharti, Advocate
For the Opposite Party/s : Mr.Uday Pratap Singh, APP
(In CRIMINAL MISCELLANEOUS No. 17470 of 2023)
For the Petitioner/s : Mr.Satyabir Bharti, Advocate
For the Opposite Party/s : Mr.Uday Pratap Singh, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
6 09-08-2023Heard Mr. Satyabir Bharti, learned counsel appearing for the petitioner as also Mr. Ramakant Sharma, learned Senior Counsel who represents the other side.
It has been jointly prayed that they are about to reach Patna High Court CR. MISC. No.17471 of 2023(6) dt.09-08-2023 2/2 an agreement and as such short adjournment is sought for.
As prayed for, list this matter after two weeks. The interim protection granted earlier to continue.
(Rajiv Roy, J)
Prakash Narayan
U T