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Patna High Court - Orders

Ms. Village Electrification Works vs The Managing Director Bihar State Hydro ... on 24 March, 2025

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.20121 of 2016
                 ======================================================
                 Ms. Village Electrification Works

                                                                              ... ... Petitioner/s
                                                 Versus
                 The Managing Director Bihar State Hydro Electric Power Corporation Ltd.
                 and Ors

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s      :     Mr.Om Prakash Upadhyay, Advocate
                 For the Respondent/s      :     Mr.Vinay Kirti Singh, Sr. Advocate
                 ======================================================
                 CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
                                       ORAL ORDER

7   24-03-2025

1. The Order dated 17.12.2024 reads as follows:-

"1. During the course of argument, it is noticed that the petitioner who represents the partnership firm is no more and I.A. was filed by the son of the petitioner who represents the partnership firm.
2. Admittedly, no document was brought on record such as-
(I). The death certificate of the petitioner.
(II). The family members certificate of the son of the petitioner.

Patna High Court CWJC No.20121 of 2016(7) dt.24-03-2025 2/3 (III). Or any document showing that son of the deceased entered into the partnership firm.

3. At this juncture, the Learned counsel for the petitioner seeks for an adjournment for bringing the documents on record and to file a fresh substitution petition.

4. The Learned counsel for the petitioner seeks permission to withdraw the I.A. No. 01 of 2023 and the same is dismissed as withdrawn with a leave to file a fresh petition.

5. List on 11.02.2025."

2. The matter was listed on 11.02.2025 and on that day, the Learned counsel for the petitioner sought for an adjournment to comply the order dated 17.12.2024 and as a last indulgence, the matter was directed to be listed on 21.03.2025.

3. However, the matter appeared today. Today also, no representation on behalf of the petitioner and the order of this Court dated Patna High Court CWJC No.20121 of 2016(7) dt.24-03-2025 3/3 17.12.2024 is not complied.

4. Inspite of posting the matter as a last indulgence, none appears for the petitioner, therefore, the matter is dismissed for default and for non-prosecution.

(G. Anupama Chakravarthy, J) amitkr/-

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