Patna High Court - Orders
M/S Spanco Limited vs The Bihar State Electricity Bo on 12 February, 2013
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta
Patna High Court CWJC No.1162 of 2013 (6) dt.12-02-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1162 of 2013
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M/s. Spanco Limited
.... .... Petitioner/s
Versus
The Bihar State Electricity Board & Ors.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. S.D.Sanjay, Advocate
For the Respondent Board: Mr. Lalit Kishore, Sr.Advocate
For Respondent No.4 : Mr.Rashid Izhar, Central Govt. Counsel
For Respondent No.5 : Mr.N.A.Shamsi, Asstt. Solicitor General
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CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
DATTA
ORAL ORDER
6 12-02-2013Learned counsel for the petitioner submits that the latest developments during the 6th Conference of Power Ministers of States and Union Territories held on 5th February, 2013 are being brought on the record by way of an affidavit which is under process and for that he prays for an adjournment till tomorrow.
Learned AAG-I appearing for the respondent Board prays for a week's time thereafter to enable him to file reply to the same.
It is submitted by learned Senior Counsel appearing for the Board that the amounts received by invoking Bank Guarantee and Performance Guarantee, which are lying with the Board but not being utilized on account of the interim order of this Court, may be permitted to be deposited in fixed deposit instruments so that the benefit of interest may accrue to the party which may be ultimately successful. The same is permitted.
Put up on 20th February, 2013 among top five cases.
(Ramesh Kumar Datta, J) spal/-