Patna High Court - Orders
Jmd Chain Stores Ltd vs State Of Bihar Through The Commissioner ... on 18 May, 2016
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta, Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8899 of 2016
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JMD Chain Stores Ltd
.... .... Petitioner/s
Versus
State of Bihar through the Commissioner of Commercial Taxes & Anr
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. D.V.Pathy
For the Respondent/s : Mr. Vikash Kumar, AC t o PAAG
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CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
DATTA
and
HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA)
2 18-05-2016Learned counsel for the petitioner is permitted to remove the defects in the course of the day.
As prayed for by learned counsel for the State, put up on 21st June, 2016 to enable him to seek instructions and file counter affidavit in the matter.
(Ramesh Kumar Datta, J) S.Pandey/-
(Sudhir Singh, J) U