Patna High Court - Orders
M/S Kalpataru Power Transmission Ltd. vs The State Of Bihar & Ors on 22 July, 2014
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17119 of 2013
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1. M/S Kalpataru Power Transmission Ltd. A Company Registered Under
The Companies Act, 1956m And Having Its Registered Office At 101,
Part-Iii, G.I.D.C. Estate, Section-28, Gandhinagar,382028, Gujarat
Through Its Manager Commercial Dinesh J. Patel Son Of Late Jeevan
Lal Patel, Resident Of Section-28, G.I.D.C. Estate, Gandhinagar, Gujrat
.... .... Petitioner/s
Versus
1. The State Of Bihar Through The Commissioner-Cum-Principal
Secretary Department Of Commercial Taxes, Bihar, Patna, New
Secretariat, Patna
2. The Deputy Commissioner Of Commercial Taxes, Kishanganj Circle,
Kishanganj
3. The Assistant Commissioner Commercial Taxes, Kishanganj Circle,
Kishanganj
4. The Commercial Taxes Officer (Audit), Bhagalpur Division, Bhagalpur
5. The Treasury Officer, Kishanganj, District- Kishanganj
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Mrigank Mauli
For the Respondent/s : Mr. Vikash Kumar, AC to PAAG
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CORAM: HONOURABLE MR. JUSTICE I. A. ANSARI
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE I. A. ANSARI)
4 22-07-2014Heard Mr. Mrigank Mauli, learned counsel for the petitioner, and Mr. Vikash Kumar, learned Assistant Counsel to Principal Additional Advocate General, appearing for the respondents.
Patna High Court CWJC No.17119 of 2013 (4) dt.22-07-2014 2
On the request, made on behalf of the petitioner, this writ petition is disposed of on being withdrawn by the petitioner with liberty granted to him to approach this Court with appropriate application, in future, if so advised, and also to take recourse to such provisions of law as may be permissible.
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In view of the above and in the interest of justice, the application is hereby disposed of as withdrawn with liberty granted to the petitioner to approach this Court with appropriate application, in future, if so advised.
(I. A. Ansari, J) (Anjana Mishra, J) Snkumar/-
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