Patna High Court - Orders
M/S East India Udyog Limited vs The State Of Bihar on 3 October, 2024
Author: A. Abhishek Reddy
Bench: A. Abhishek Reddy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6648 of 2024
======================================================
M/s East India Udyog Limited
... ... Petitioner/s
Versus
The State of Bihar and Ors.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6615 of 2024
======================================================
M/s East India Udyog Limited
... ... Petitioner/s
Versus
The State of Bihar and Ors.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6646 of 2024
======================================================
M/s East India Udyog Limited
... ... Petitioner/s
Versus
The State of Bihar and Ors.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6652 of 2024
======================================================
M/s. East India Udyog Limited,
... ... Petitioner/s
Versus
The State of Bihar and Ors.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8017 of 2024
======================================================
M/s. East India Udyog Limited
... ... Petitioner/s
Versus
The State of Bihar and Ors.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 6648 of 2024)
For the Petitioner/s : Mr. Navin Kumar Singh, Adv.
Patna High Court CWJC No.6648 of 2024(5) dt.03-10-2024
2/2
For the Respondent/s : Mr. Additional Advocate General (13)
For NBPDCL Mr. Kunal Tiwary, Adv.
(In Civil Writ Jurisdiction Case No. 6615 of 2024)
For the Petitioner/s : Mr.Navin Kumar Singh, Adv.
For the Respondent/s : Mr.Additional Advocate General (9)
For NBPDCL Mr. Kunal Tiwary, Adv.
(In Civil Writ Jurisdiction Case No. 6646 of 2024)
For the Petitioner/s : Mr.Navin Kumar Singh, Adv.
For the Respondent/s : Mr.Additional Advocate General (12)
For NBPDCL Mr. Kunal Tiwary, Adv.
(In Civil Writ Jurisdiction Case No. 6652 of 2024)
For the Petitioner/s : Mr.Navin Kumar Singh, Adv.
For the Respondent/s : Mr.Government Advocate (3)
For NBPDCL Mr. Kunal Tiwary, Adv.
(In Civil Writ Jurisdiction Case No. 8017 of 2024)
For the Petitioner/s : Mr.Navin Kumar Singh, Adv.
For the Respondent/s : Mr.Addl. Advocate General (12)
For NBPDCL Mr. Kunal Tiwary, Adv.
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CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY
ORAL ORDER
5 03-10-2024Learned counsel appearing on behalf of the respondents has stated that he has filed the supplementary counter affidavit today in the Registry.
2. Learned counsel appearing on behalf of the petitioner has stated that he has received the copy of the supplementary counter affidavit just now and seeks time to go through the same and file rejoinder if necessary.
3. Post these matters on 25.10.2024 at 2.15 P.M. (A. Abhishek Reddy , J) Bhardwaj/-
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