Patna High Court - Orders
Patna Highway Projects Ltd. vs The State Of Bihar on 10 October, 2023
Bench: Chief Justice, Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14376 of 2023
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Patna Highway Projects Ltd.
... ... Petitioner/s
Versus
The State of Bihar and Ors
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Gopal Jain, Sr. Advocate
Mr. Siddhartha Prasad, Advocate
Mr. Sunit Kumar, Advocate
Mr. Swetany Sinha, Advocate
For the Respondent/s : Mr. Kumar Alok (SC-7)
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
3 10-10-2023The petitioner shall produce the resolution plan. However, in the meanwhile, there shall be stay of recovery for the assessment year 2020-2021 and there shall also be a stay of the Annexure P/4 till the disposal of the writ petition.
The petitioner shall file the resolutions plan within a period of three weeks from today and the respondent would be entitled to file a counter affidavit based on it.
Post on 29.11.2023.
(K. Vinod Chandran, CJ) ( Rajiv Roy, J) kiran/anushka-
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