Patna High Court - Orders
M/S Bhagwati Timber vs The State Of Bihar on 26 August, 2019
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17427 of 2019
======================================================
M/s Bhagwati Timber
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Devendra Kumar, Advocate
For the Respondent/s : Mr. Sanjay Kumar, A.C. to SC-15
======================================================
CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
2 26-08-2019This writ petition has been filed for direction to the Respondent Authorities to hold/declare the petitioner to be rightful licensee of M/s. Bhagwati Timber situated at Bhairokothi, Kanta Chowk, Sitamarhi, in view of Licence No. 237 of 1996 issued by the Respondents in accordance with law.
Counsel for the State seeks four weeks time to file counter affidavit.
In the meantime, notice may also be issued to private respondent No. 7 by both modes, i.e. registered cover with A/D. as well as ordinary proces, requisite for which, must be filed within one week.
Put up this case on 23.9.2019 along with counter affidavit and service report.
(Sanjay Priya, J) S.Ali/-
U