Patna High Court
M/S Riga Sugar Company Ltd vs The State Of Bihar & Ors on 10 July, 2017
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1592 of 2017
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M/s Riga Sugar Company Ltd. having its registered office at 14, Netaji Subhash
Road, 2nd Floor, Kolkata-700001 and Factory and Distillery are situated at
Dhanuka Gram, P.O. Riga- 843327, District Sitamarhi (Bihar) through its Chief
General Manager Sri Peeyush Kotia Son of late R.C. Kotia resident of Riga, P.O.
Riga and District Sitamarhi.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. The Principal Secretary cum Commissioner of Commercial Taxes, Bihar New
Secretariat, Patna.
3. The Deputy Commissioner of Commercial Taxes, Sitamarhi Circle, Sitamarhi.
4. The Branch Manager, State Bank of India, Sitamarhi Branch, Sitamarhi, District
- Sitamarhi.
5. The Branch Manager, State Bank of India, Riga Branch, Riga P.O.- Riga,
District- Sitamarhi.
6. The Branch Manager, State Bank of India, Sitamarhi Branch, Sitamarhi, District-
Sitamarhi.
7. The Branch Manager, Bank of India, Riga Branch, P.O. Riga District Sitamarhi.
8. The Branch Manager, Central Bank of India, Riga Branch, P.O. Riga District-
Sitamarhi.
9. The Branch Manager, Bank of Baroda, Riga Branch Riga, P.O- Riga, District-
Sitamarhi.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ramesh Kumar Agrawal, Advocate
For the State : Mr. Lalit Kishore, PAAG-I
Mr. Bishwa Bibhuti Kumar Singh, A.C. to PAAG-I
For Respondent No. 9 : Mr. Nishi Nath Ojha, Advocate
For Respondent No. 8 : Mr. Ajay Kumar Sinha, Advocate
For S.B.I. : Mr. Kameshwar Kumar Sinha, Advocate
For Bank of India : Mr. Sanjay Singh Thakur, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date: 10-07-2017 Office Note is overruled.
Considering the fact that petitioner's appeal is pending Patna High Court CWJC No.1592 of 2017 dt.10-07-2017 2/2 before the Tribunal and the grievance of the petitioner is with regard to recovery of the amount due during pendency of the matter before the Tribunal, we are not inclined to interfere into the matter. The petitioner should approach the Tribunal where the matter is pending.
The writ petition is, therefore, dismissed with the aforesaid liberty.
(Rajendra Menon, CJ)
(Anil Kumar Upadhyay, J)
P.K.P.
AFR/NAFR N.A.F.R.
CAV DATE N.A.
Uploading Date 12.07.2017
Transmission
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