Patna High Court - Orders
M/S Daewoo - L And T Jv vs The State Of Bihar on 8 September, 2021
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9356 of 2021
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M/s Daewoo - L and T JV
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Brisketu Sharan Pandey, Advocate
For the Respondent/s : Mr. Vikash Kumar, SC-11
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
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(The proceedings of the Court are being conducted by
Hon'ble the Chief Justice/ Hon'ble Judges through
Video Conferencing from their residential
offices/residences. Also, the Advocates and the Staffs
joined the proceedings through Video Conferencing
from their residences/offices.)
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3 08-09-2021Shri Pawan Kumar, learned Assistant Counsel to learned Advocate General, who had appeared last time, is not appearing today. As such, we request Shri Vikash Kumar, learned Standing Counsel No. 11 to appear in this matter and ensure filing of the counter affidavit within a period of four weeks from today, failing which a cost of Rs. 5,000/- (five thousand) shall be recovered from the salary of Respondent No. 2, namely the Commissioner-cum-Secretary, Commercial Taxes, Govt. of Bihar, Patna, to be deposited with the Patna High Court Legal Services Committee.
Patna High Court CWJC No.9356 of 2021(3) dt.08-09-2021 2/2 Rejoinder to the counter affidavit be positively filed within a period of two weeks thereafter.
List this case on 27th of October, 2021.
(Sanjay Karol, CJ) (S. Kumar, J) P.K.P./Amrendra U