Patna High Court - Orders
M/S Bla Infrastructure Pvt.Ltd vs The Bihar State Industrial Dev on 3 March, 2017
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18491 of 2010
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M/S BLA Infrastructure Pvt. Ltd.
.... .... Petitioner/s
Versus
The Bihar State Industrial Development Corporation Ltd. & Ors.
.... .... Respondent/s
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Appearance :
For the Petitioner : Mr. S.D.Sanjay, Sr. Advocate
Mr. R.R. Tiwari, Advocate
For Respondent-BSIDC : Mr. Rajeev Ranjan Prasad, Advocate
Mr. Nilanjan Chatterjee, Advocate
For the S t a t e : Mr. Abbas Haider, S.C.-6
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
20 03-03-2017In the present writ application, the State of Bihar has filed a supplementary counter affidavit, a copy whereof has been served on the learned counsel for the petitioner and the respondent-BSIDC. Counsel for the respondent- BSIDC is also present and so the State of Bihar.
It appears that the query raised by the Court has been answered in the affidavit filed by the State. However, no reply by the petitioner is on the record today.
List this case on 21st March, 2017, by which date the petitioner may file his reply to the counter affidavit dated 16.11.2016.
It is made clear that no further adjournment shall be granted to the petitioner any further as the matter relates Patna High Court CWJC No.18491 of 2010 (20) dt.03-07-2017 2/2 to the year 2010 and enough indulgence has already been granted to the parties.
(Anjana Mishra, J) PNM U