Patna High Court - Orders
Vikramshila Transformers Pvt.L vs The Bihar State Electricity Bo on 6 April, 2015
Author: Birendra Prasad Verma
Bench: Birendra Prasad Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13285 of 2010
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Vikramshila Transformers Pvt. Ltd.
.... .... Petitioner/s
Versus
The Bihar State Electricity Board &Ors.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Arvind Kumar 2
For the Respondent No.1,2 & 4: Mr. Vinay Kirti Singh, Add. Standing counsel
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
ORAL ORDER
5 06-04-2015This application shall be heard.
Admit.
The respondent no.1,2 and 4 are represented by the learned counsel. Hence, no notice is required to be issued to them.
Issue notice in hearing matter to the respondent No. 3, both by ordinary process as also by registered post with A/D, for which requisites etc. must be filed within one week, failing which the writ petition, as against it, shall stand dismissed without further reference to the Bench.
Parties must complete their pleadings, if not already completed, within a maximum period of six months.
Rule in hearing matter is made returnable within one year.
Till final disposal of the matter, interim order dated 23.08.2010 passed by a Bench of this Court shall continue.
(Birendra Prasad Verma, J) BTiwary/-
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