Patna High Court - Orders
M/S Darcl Logistics Ltd. vs The State Of Bihar Through The ... on 27 November, 2025
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.538 of 2024
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M/s DARCL Logistics Ltd. ... ... Appellant/s
Versus
The State of Bihar through the Commissioner of Commercial Taxes,
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Alok Kumar, Advocate
Mr. Arjun Kumar, Advocate
For the Respondent/s : Mr. Government Pleader 7
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CORAM: HONOURABLE MR. JUSTICE BIBEK CHAUDHURI
and
HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE BIBEK CHAUDHURI)
4 27-11-2025It is submitted by learned Counsel on behalf of the appellant that the learned Counsels on Record are out of station to attend some festival.
2. It appears to this Court that festival is more important than Court's work for an Advocate. This approach is absolutely against the principles of Lawyers ethics and the provisions of Advocate Acts.
3. However, we are adjourning this case only to enable the appellant to get it disposed of in contesting manner.
4. If the learned Advocates for the appellant fails to appear on 28.11.2025 to take part in the appeal, the appeal shall be dismissed for default without further reference to this Bench.
(Bibek Chaudhuri, J) ( Dr. Anshuman, J) mdrashid/-
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