Patna High Court - Orders
National Highway Authority Of India vs Sri Vijay Kumar Singh on 17 January, 2023
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.651 of 2021
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National Highway Authority of India
... ... Appellant/s
Versus
Sri Vijay Kumar Singh & Ors.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. (Dr.) K.N. Singh, ASG
Mr. (Dr.) Maurya Vijay Chandra, SC
Mr. Gaurav Govinda, JC
Mr. Rishav Ranjan, JC
For the Respondent No.1: Mr.J.S. Arora, Sr. Advocate
Mr. Manoj Kumar, Advocate
Mr. Dhananjay Kumar Tiwary, Advocate
For the State : Mr. Arun Kumar Bhagat, AC to AAG-12
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CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
12 17-01-2023I.A. No.1 of 2022 Dr. K.N. Singh, learned Senior Advocate representing the appellant submits that so far as I.A. No.1 of 2022 is concerned, in the changed circumstances with the filing of I.A. No.3 of 2023, let both the interlocutory applications being on the same matter be heard together.
Learned counsel for the respondent no.1 has already filed a reply to I.A. No.1 of 2022 and submits that the reply filed in I.A. No.1 of 2022 will be utilized in response to I.A. No.3 of 2023 as well.
Although the appeal has been listed under the heading 'For Orders (On Petition)', in the nature of the issues involved Patna High Court MA No.651 of 2021(12) dt.17-01-2023 2/2 in the present appeal which has a bearing upon consideration of the interlocutory application as well, this Court has agreed on the request of learned counsel for the parties to hear the appeal on its own merit.
Today, this Court has heard learned senior counsel for both the sides for considerable period.
As agreed, list this appeal under the heading 'For Hearing under Order XLI Rule 11 CPC' on 23.01.2023 at 2.15 PM as first case for further consideration.
The parties may prepare a short synopsis and furnish the copy of the judgments on which they want to rely upon.
The matter is being posted with a clear understanding that the appeal itself will be heard and the parties will assist this Court with the copies of the documents which may be forming part of the records of the learned court below. They are at liberty to file the same, if so advised.
(Rajeev Ranjan Prasad, J) arvind/-
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