Patna High Court - Orders
M/S East India Udyog Limited vs State Of Bihar on 30 September, 2024
Author: A. Abhishek Reddy
Bench: A. Abhishek Reddy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6648 of 2024
======================================================
M/s East India Udyog Limited
... ... Petitioner/s
Versus
The State of Bihar and Ors.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6615 of 2024
======================================================
M/s East India Udyog Limited
... ... Petitioner/s
Versus
The State of Bihar and Ors.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6646 of 2024
======================================================
M/s East India Udyog Limited
... ... Petitioner/s
Versus
State of Bihar and Ors.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 6652 of 2024
======================================================
M/s. East India Udyog Limited,
... ... Petitioner/s
Versus
The State of Bihar and Ors.
... ... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No. 8017 of 2024
======================================================
M/s. East India Udyog Limited
... ... Petitioner/s
Versus
The State of Bihar and Ors.
Patna High Court CWJC No.6648 of 2024(4) dt.30-09-2024
2/2
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 6648 of 2024)
For the Petitioner/s : Mr. M. S. Mittal, Sr. Adv.
Mr.Navin Kumar Singh, Adv.
For the Respondent/s : Mr.Additional Advocate General (13)
For NBPDCL Mr. Kunal Tiwary, Adv.
(In Civil Writ Jurisdiction Case No. 6615 of 2024)
For the Petitioner/s : Mr. M. S. Mittal, Sr. Adv.
Mr.Navin Kumar Singh, Adv.
For the Respondent/s : Mr.Additional Advocate General (9)
For NBPDCL Mr. Kunal Tiwary, Adv.
(In Civil Writ Jurisdiction Case No. 6646 of 2024)
For the Petitioner/s : Mr. M. S. Mittal, Sr. Adv.
Mr.Navin Kumar Singh, Adv.
For the Respondent/s : Mr.Additional Advocate General (12)
For NBPDCL Mr. Kunal Tiwary, Adv.
(In Civil Writ Jurisdiction Case No. 6652 of 2024)
For the Petitioner/s : Mr. M. S. Mittal, Sr. Adv.
Mr.Navin Kumar Singh, Adv.
For the Respondent/s : Mr.Government Advocate (3)
For NBPDCL Mr. Kunal Tiwary, Adv.
(In Civil Writ Jurisdiction Case No. 8017 of 2024)
For the Petitioner/s : Mr. M. S. Mittal, Sr. Adv.
Mr.Navin Kumar Singh, Adv.
For the Respondent/s : Mr.Addl. Advocate General (12)
For NBPDCL Mr. Kunal Tiwary, Adv.
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CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY
ORAL ORDER
4 30-09-2024Heard Mr. M. S. Mittal, learned Senior counsel appearing on behalf of the petitioners.
2. Post these matters on 03.10.2024 at 2.15 P.M. for argument of learned counsel appearing on behalf of the respondents-State as well as learned counsel appearing on behalf of the North Bihar Power Distribution Corporation Ltd.
(A. Abhishek Reddy , J) Bhardwaj/-
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