Patna High Court - Orders
Jai Mangla Steels Pvt.Ltd. vs Bihar State Electricity Board& on 23 November, 2015
Author: Sharan Singh
Bench: Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5614 of 1999
======================================================
Jai Mangla Steels Pvt.Ltd.
.... .... Petitioner/s
Versus
Bihar State Electricity Board&
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.11432 of 1994
======================================================
Dumraon Textiles Limited
.... .... Petitioner/s
Versus
Bihar State Electricity Board
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.14386 of 2003
======================================================
Konark Alloy Pvt.Ltd.
.... .... Petitioner/s
Versus
Bihar State Electricity Board&
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.10420 of 2002
======================================================
M/S Nirman Cements Ltd.
.... .... Petitioner/s
Versus
Bihar State Electricity Board
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.11237 of 2002
======================================================
M/S J M G Steel (Pvt.)Ltd.
.... .... Petitioner/s
Versus
The Bihar State Elec.Board &Or
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.12094 of 2002
======================================================
Bihar Co-Operative Weavers Spi
.... .... Petitioner/s
Versus
Patna High Court CWJC No.5614 of 1999 (34) dt.23-11-2015
2/5
Bihar State Electricity Board&
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.12514 of 2002
======================================================
M/S J.M.G. Steel P.Ltd.
.... .... Petitioner/s
Versus
Bihar State Electricity Board&
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.80 of 2000
======================================================
M/S Sita Flour Mills Pvt.Ltd.
.... .... Petitioner/s
Versus
The Bihar State Elec.Board &Or
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.81 of 2000
======================================================
M/S Sita Flour Mills Pvt.Ltd.
.... .... Petitioner/s
Versus
The Bihar State Elec.Board &Or
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.106 of 2000
======================================================
M/S Sita Flour Mills Pvt.Ltd.
.... .... Petitioner/s
Versus
The Bihar State Elec.Board &Or
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.382 of 2000
======================================================
M/S Sita Flour Mills Pvt.Ltd.
.... .... Petitioner/s
Versus
Bihar State Electricity Board&
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.3749 of 2000
======================================================
M/S Kalyanpur Cement Limited
Patna High Court CWJC No.5614 of 1999 (34) dt.23-11-2015
3/5
.... .... Petitioner/s
Versus
Bihar State Electricity Board&
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.6347 of 2000
======================================================
Dumraon Textiles Ltd.
.... .... Petitioner/s
Versus
The B.S.E.Board & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.339 of 2002
======================================================
M/S Jai Mata Di Metal P.Ltd.
.... .... Petitioner/s
Versus
Bihar State Electricity Board&
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.9092 of 2002
======================================================
M/S Dadiji Steel(Pvt.)Ltd.
.... .... Petitioner/s
Versus
Bihar State Electricity Board&
.... .... Respondent/s
======================================================
Appearance :
(In CWJC No.5614 of 1999)
For the Petitioner/s : Mr. S.S.Rekhi
Mr. Purusottam Kumar Singh
For the Respondent/s : Mr. Mihir Kumar Jha
(In CWJC No.11432 of 1994)
For the Petitioner/s : Mr. Navaniti Pd.Singh
Mr. Mrigank Mauli
For the Respondent/s : Mr. S.K.Singh
Mr. Vinay Kirti Singh
(In CWJC No.14386 of 2003)
For the Petitioner/s : Mr. S.S.Rekhi
Mr. Ramendra Pd.Shrivastava
For the Respondent/s : Mr. Mihir Kumar Jha
(In CWJC No.10420 of 2002)
For the Petitioner/s : Mr. L.K.Bajla
Patna High Court CWJC No.5614 of 1999 (34) dt.23-11-2015
4/5
Mr. M.K.Choudhary
For the Respondent/s : Mr. Mihir Kumar Jha
(In CWJC No.11237 of 2002)
For the Petitioner/s : Mr. S.S.Rekhi
Mr. Amarendra Kumar Singh
For the Respondent/s : Mr. Mihir Kumar Jha
(In CWJC No.12094 of 2002)
For the Petitioner/s : Mr. S.S.Rekhi
For the Respondent/s : Mr. Mihir Kumar Jha
(In CWJC No.12514 of 2002)
For the Petitioner/s : Mr. S.S.Rekhi
For the Respondent/s : Mr. Mihir Kumar Jha
(In CWJC No.80 of 2000)
For the Petitioner/s : Mr. L.K.Bajla
Mr. Pravin Kumar Sinha
For the Respondent/s : Mr. S.S.Rekhi
Mr. Purusottam Kumar Singh
Mr. Vinay Kirti Singh
Mr. Rahul Priyadarshi
(In CWJC No.81 of 2000)
For the Petitioner/s : Mr. L.K.Bajla
Mr. Pravin Kumar Sinha
For the Respondent/s : Mr. S.S.Rekhi
Mr. Purusottam Kumar Singh
Mr. Vinay Kirti Singh
Mr. Rahul Priyadarshi
(In CWJC No.106 of 2000)
For the Petitioner/s : Mr. L.K.Bajla
Mr. Pravin Kumar Sinha
For the Respondent/s : Mr. S.S.Rekhi
Mr. Purushottam Kumar Singh
Mr. Vinay Kirti Singh
Mr. Rahul Priyadarshi
(In CWJC No.382 of 2000)
For the Petitioner/s : Mr. L.K.Bajla
Mr. Pravin Kumar Sinha
For the Respondent/s : Mr. S.S.Rekhi
(In CWJC No.3749 of 2000)
For the Petitioner/s : Mr. L.K.Bajla
Mr. Pravin Kumar Sinha
Mr. Swapna Kamal
For the Respondent/s : Mr. Mihir Kumar Jha
(In CWJC No.6347 of 2000)
For the Petitioner/s : Mr. Navaniti Pd.Singh
Mr. Rajesh Mohan
Mr. Vijay Kumar Sinha
Mr. Mrigank Mauli
For the Respondent/s : Mr. Mihir Kumar Jha
Patna High Court CWJC No.5614 of 1999 (34) dt.23-11-2015
5/5
(In CWJC No.339 of 2002)
For the Petitioner/s : Mr. S.S.Rekhi
For the Respondent/s : Mr. J.P.Shukla
Mr. Kumar Alok
Mr. null
Mr. Mohit Kumar Shah
(In CWJC No.9092 of 2002)
For the Petitioner/s : Mr. S.S.Rekhi
For the Respondent/s : Mr. Mihir Kumar Jha
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
(Per: HONOURABLE THE ACTING CHIEF JUSTICE )
34 23-11-2015Upon perusing the records, in the light of the submissions, which have been made on behalf of the parties, we are of the view that some clarification is required so that a correct and effective decision can be taken in this matter.
With the above end in view, we release these cases from C.A.V. and direct Registry to list these cases, under the heading, "To Be Mentioned", on 24th November, 2015.
(I.A. Ansari, ACJ) Prabhakar Anand/- (Chakradhari Sharan Singh, J) U