Patna High Court - Orders
Bihar State Electricity Board& vs M/S Jmd Alloys Ltd. on 30 October, 2009
Author: S K Katriar
Bench: S K Katriar
IN THE HIGH COURT OF JUDICATURE AT PATNA
LPA No.1302 of 1999
1. Bihar State Electricity Board, Bailey
Road, Patna through its Chairman.
2. The General Manager-cum- Chief Engineer,
Central Bihar Area Electricity Board,
Patna.
3. The Electrical Superintending Engineer,
Hqr. BSEB, Patna.
4. The Assistant Electrical Engineer,
Electric Supply Sub-division, Bihta, Patna.
5. The Electrical Executive Engineer, Hqr.
BSEB, Patna.
6. The Electrical Executive Engineer Com.
Patna.
7. Sri Nagendra Singh, Electrical Executive
Engineer, Hqr. BSEB, Patna.
.... Appellants.
Versus
M/S JMD Alloys Ltd., a company incorporated
under the Companies Act, 1956 having its
registered office at Usha Complex, Kankarbagh
Road, Patna, through its Director Shri Sanjay
Kumar Gupta.
.... Respondent.
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05- 30.10.2009 Heard Mr. Vinay Kirti Singh for the appellants, and Mr. Raju Giri for the respondents. This appeal under Clause 10 of the Letters Patent of the High Court of Judicature at Patna has been preferred by the respondents of C.W.J.C. No.8939 of 1999 (M/S. JMD Alloys Limited Vs. Bihar State Electricity Board and others), and are aggrieved by the order dated 27.9.1999, whereby the writ petition was disposed of with the direction recorded therein. Learned counsel for the appellants submits that the terms of the impugned judgment have been carried out which 2 has rendered the appeal infructuous. It is accordingly disposed of as having become infructuous.
(S K Katriar, J.) (Kishore K. Mandal, J.) S.K.Pathak/