Patna High Court - Orders
Cachar Supari Centre And Anr vs The Union Of India And Ors on 26 March, 2025
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Alok Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4165 of 2015
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Cachar Supari Centre and Anr
... ... Petitioners
Versus
The Union Of India and Ors
... ... Respondents
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Appearance :
For the Petitioner/s : Mr. Prabhat Ranjan, Advocate
For the Respondent/s : Mr. K.N. Singh, ASG
: Mr. Anshuman Singh, Sr. SC, Custom
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
30 26-03-2025Respondents have raised a preliminary objection relating to swearing of the affidavit in support of the present writ petition by Sushil Kumar Daga to the extent that it is not in the light of format of affidavit prescribed by the Patna High Court Rules. Irrespective of that, affidavit has been sworn by Sushil Kumar Daga who is stated to be one of the Directors of Bikaner Assam Road Lines India Limited. In this regard, whether Sushil Kumar Daga has been authorised by the Limited Company insofar as filing this litigation or not. Such authorization letter shall be produced on the next date of hearing.
2. At the same time, respondent, namely, Narendra Kumar Chaudhary, Assistant Commissioner/ Patna High Court CWJC No.4165 of 2015(30) dt.26-03-2025 2/2 Department who has filed counter-affidavit and supplementary counter-affidavit is required to furnish authorization from the respondents (all the respondents since the word used in the counter-affidavit is on behalf of respondents). Such authorization shall be furnished by the learned counsel for the Respondents Mr. Anshuman Singh on the next date of hearing.
3. Re-list this matter on 02.04.2025.
(P. B. Bajanthri, J) ( Alok Kumar Sinha, J) GK Sinha/-
U T