Patna High Court - Orders
Geeta Enterprises vs The State Of Bihar on 14 October, 2022
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14311 of 2022
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Geeta Enterprises
... ... Petitioner/s
Versus
The State of Bihar and Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Gautam Kumar Kejriwal, Advocate
For the Respondent/s : Mr.Gyan Prakash Ojha, GA-7
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
(The proceedings of the Court are being conducted by Hon'ble the Chief
Justice/Hon'ble Judges through Video Conferencing from their
residential offices/residences. Also the Advocates and the Staffs joined the
proceedings through Video Conferencing from their residences/offices.)
2 14-10-2022Let reply be positively filed by the respondents within a period of four weeks. Rejoinder thereto, if any, be positively filed within a period of four weeks thereafter.
List on 16.12.2022.
(Sanjay Karol, CJ) ( S. Kumar, J) Ashwini/-
U