Patna High Court - Orders
Shri ... vs M/S Bhagwati Coke Industries on 7 December, 2009
Author: S K Katriar
Bench: S K Katriar
IN THE HIGH COURT OF JUDICATURE AT PATNA
MJC No.2901 of 2008
Shri R.P. Ritolia, Chairman-cum- Managing
Director, Central Coalfields Limited, a
subsidiary of Coal India Limited (Sales and
Marketing Department), Darbhanga House, Ranchi.
... Petitioner.
Versus
1. M/s. Bhagwati Coke Industries Pvt. Ltd., a
Company incorporated under the provisions of
the Companies Act, 1956 having its place of
business situated at Industrial Area,
Aurangabad through one of its Directors, Shyam
Kishore Prasad, son of late Deo Nandan Prasad,
resident of Urmila Villa, Mohalla Surya Mandir
Road, P.O. and P.S. Town and District-
Aurangabad.
2. M/s. Bhawani Coke Industries Pvt. Ltd., a
Company incorporated under the provisions of
the Companies Act, 1956 having its place of
business situated at Bhupatipur, P.S. Sirish,
District Aurangabad through its Managing
Director, Sunil Kumar Singh, son of late Ram
Naresh Singh, resident of Bhupatipur, P.S.
Sirish, District- Aurangabad.
3. M/S. Maa Mundeshwari Carbon Pvt. Ltd., a
Company incorporated under the provisions of
the Companies Act, 1956 having its place of
business situated at Bhairopur, P.O. Paharia,
P.S. Bhagwanpur, District Kaimur at Bhabhua
through one of its Directors, Manoj Kumar
Singh, son of Shri Rajeshwar Prasad Singh,
Resident of Bhairopur, P.O. Paharia, P.S.
Bhagwanpur, District Kaimur.
4. M/s. Jai Mangala Fuels Pvt. Ltd., a Company
incorporated under the provisions of the
Companies Act, 1956 having its place of
business situated at Lakhi Bagh, Manpur, P.S.
Gaya, District Gaya, through its Managing
Director, Ashok Kumar Singh, son of Shri
Babban Singh, resident of Lakhi Bagh, Manpur,
P.S.- Gaya, District- Gaya.
..... Opposite Party 1st set.
5. The State of Bihar, through Shri
S.Vijayraghwan, Secretary, Department of
Industries, Government of Bihar, New
Secretariat, Patna.
6. The State of Jharkhand, through Smt. Alka
Tiwary, Secretary-cum- Commissioner,
Commercial Taxes, Department of Finance,
Government of Jharkhand, Project Building
Dhurva, Ranchi.
....... Opposite party 2nd set.
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02- 7.12.2009 Heard Mr. Vishwa Mohan Kumar Sinha for the petitioner. This application has been filed for extension of the time granted by the order dated 22.9.2008, passed in M.J.C. No.436 of 2006. Learned counsel for the petitioner submits that this application has become infructuous. It is accordingly disposed of as having become infructuous.
(S K Katriar, J.) (Kishore K. Mandal,J.) S.K.Pathak/