Patna High Court - Orders
M/S Bihar Refractory Products vs Bihar State Industrial Area De on 19 April, 2012
Author: Ravi Ranjan
Bench: Ravi Ranjan
Patna High Court CWJC No.10649 of 2007 (4) dt.19-04-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10649 of 2007
======================================================
Sarvashri Narain Kastha Udyog
.... .... Petitioner/s
Versus
North Bihar Industrial Area
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.4225 of 2008
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M/S Barauni Wex Products Pvt.Ltd
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.4272 of 2008
======================================================
M/S Gautam Motel,Barauni Indus
.... .... Petitioner/s
Versus
Bihar State Industrial Area
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.4293 of 2008
======================================================
M/S Bihar Refractory Products
.... .... Petitioner/s
Versus
Bihar State Industrial Area
.... .... Respondent/s
======================================================
CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
4 19-04-2012No one appears on behalf of the petitioner(s).
By way of last indulgence, put up these matters on 23.4.2012 under the same heading retaining its position.
(Dr. Ravi Ranjan, J) Spd/-