Patna High Court - Orders
Maa Bhagwati Spongiron Pvt. Ltd. vs The State Of Bihar on 5 March, 2020
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16643 of 2019
======================================================
Maa Bhagwati Spongiron Pvt. Ltd.
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 1640 of 2017
======================================================
Maa Bhagwati Spongiron Pvt. Ltd.
... ... Petitioner/s
Versus
North Bihar Power Distribution Company Ltd. and Ors
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 16643 of 2019)
For the Petitioner/s : Mr. Y. V. Giri, Sr. Advocate
Mr.Ashish Giri, Advocate
Mr. Rajat Kumar Tiwary, Advocate
Ms. Deepika Sharma, Advocate
For the Respondent/s : Mr. Rakesh Ambastha, AC to A.A.G. -VII
For the NBPDCL : Mr. Vinay Kirti Singh, Sr. Advocate
(In Civil Writ Jurisdiction Case No. 1640 of 2017)
For the Petitioner/s : Mr. Y. V. Giri, Sr. Advocate
Mr.Ashish Giri, Advocate
Mr. Rajat Kumar Tiwary, Advocate
Ms. Deepika Sharma, Advocate
For the Respondent/s : Mr. Rakesh Ambastha, AC to A.A.G. -VII
For the NBPDCL : Mr. Vinay Kirti Singh, Sr. Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
9 05-03-2020Supplementary Counter Affidavits on behalf of the respondents have been filed today in Court. Let those affidavits be taken on record.
Pursuant to the order of this Court dated 25.02.2020, the Director of Industries is present in Patna High Court CWJC No.16643 of 2019(9) dt.05-03-2020 2/2 Court. He has also explained the position with respect to the incentive plan of 2011 and the responsibility of the Government in the Industries Department to pay for the electricity charges of the petitioner.
The matter is adjourned for tomorrow (06.03.2020).
The appearance of the Director of Industries is dispensed with. He need not present himself before this Court unless asked for.
Mr. Vinay Kirti Singh, learned senior counsel for the Power Distribution Company, if so wishes, may also file his written response to the affidavits filed today.
Re-notify this case on 06.03.2020.
(Ashutosh Kumar, J) skm/-
U