Patna High Court - Orders
M/S Riga Sugar Co. Ltd. vs The State Of Bihar & Ors on 8 February, 2016
Author: Hemant Gupta
Bench: Hemant Gupta
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2380 of 2016
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1. M/s Riga Sugar Co. Ltd., Distillery Division, Dhanukagram, P.O.- Riga,
District- Sitamarhi through its Senior General Manager, Uday Shankar
Dwivedi, son of Rishi Deo Dwivedi, resident of Mishrouli, P.O. & P.S.
Bhore, District- Gopalganj, Bihar
.... .... Petitioner/s
Versus
1. The State of Bihar through the Secretary, Excise & Prohibition
Department, Bihar, Patna
2. The Secretary, Excise & Prohibition Department, Bihar, Patna
3. The Commissioner of Excise, Bihar, Patna
4. The Collector, Muzaffarpur
5. The Superintendent of Excise, Muzaffarpur
6. The Superintendent of Excise, Sheohar
7. The Superintendent of Excise, Sitamarhi
8. The Bihar State Beverage Corporation Limited, a Government company
incorporated under the Companies Act, 1956 having its registered
office at Vidyut Bhawan, Bailey Road, Patna through its Managing
Director
9. The Depot Manager, Bihar State Beverage Corporation Limited,
Muzaffarpur
10. The Depot Manager, Bihar State Beverage Corporation Limited,
Sitamarhi
11. The Depot Manager, Bihar State Beverage Corporation Limited,
Sheohar
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Satyabir Bharti, Advocate
For the Respondent/s : Mr. Lalit Kishore (PAAG)
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE HEMANT GUPTA
ORAL ORDER
(Per: HONOURABLE THE ACTING CHIEF JUSTICE )
2 08-02-2016Heard Mr. Satyabir Bharti, learned Counsel for the petitioner, and Mr. Lalit Kishore, learned Principal Additional Advocate General, appearing on behalf of the State-respondents.
Pursuant to the directions given by order, dated 25.01.2016, passed in CWJC No.1364 of 2016, the respondents Patna High Court CWJC No.2380 of 2016 (2) dt.08-02-2016 2/2 have recalled, on 04.02.2016, the order of suspension of licence, and also removed the seal from the business premises of the appellant.
In view of the above, it has been submitted, on behalf of the petitioner, that petitioner shall make appropriate application to the competent authority for refund of the amount, which had been paid in the month of December, 2015, as the differential amount and licence fee.
Learned counsel for the petitioner seeks permission to withdraw this application with liberty to approach this Court with appropriate application in future.
No objection has been raised to the prayer for withdrawal made by the petitioner.
In view of the above and in the interest of justice, the application is hereby disposed of as withdrawn with liberty granted to the petitioner to approach this Court with appropriate application, in future, if so advised, and/or to take recourse to such provisions of law as may be permissible.
(I.A. Ansari, ACJ.) (Hemant Gupta, J.) Mkr./-
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