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Aditya Multicom Private Limited vs The State Of Bihar Throuth Principal ... on 28 April, 2023

Author: Anshuman

Bench: Anshuman

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Criminal Writ Jurisdiction Case No.611 of 2022
                   Arising Out of PS. Case No.-2 Year-2022 Thana- NTPC KHAIRA District- Aurangabad
                 ======================================================
                 ADITYA MULTICOM PRIVATE LIMITED       ... Petitioner
                                           Versus
                 The State of Bihar & Ors.             ... Respondents
                 ======================================================
                 Appearance :
                 For the Petitioner      :       Mr.Suraj Samdarshi, Adv.
                 For the Respondents     :       Mr.Gyan Prakash Ojha, Adv.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
                                       ORAL ORDER

2   28-04-2023

Counsel for the petitioner and State are present.

It has been submitted by the counsel for the petitioner that the issue involved in the present case is directly and substantially similar to the issue involved in Cr.W.J.C. No. 299 of 2022, which is pending before the Hon'ble Division Bench.

In this background, this case is directed to be attached with the said case with due permission of the Hon'ble the Chief Justice.

(Dr. Anshuman, J) Shamshad/-

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