Patna High Court - Orders
M/S Shiv Industries vs The State Of Bihar & Ors on 15 May, 2014
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7736 of 2014
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M/s Shiv Industries
.... .... Petitioner/s
Versus
The State Of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner : Mr.N.K.Agrawal, Sr. Advocate
Mr. Saket Tiwary
For the State : Mr. Manish Kumar, AC to GP-28-
For the BSFC : Mr. R.S.Pradhan, Sr. Advocate
Mr. Shailendra Kumar Singh.
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CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA
ORAL ORDER
2 15-05-2014Learned counsel for the petitioner submits that as against the certificate dues of Rs. 2,23,62,101/- the petitioner is willing to deposit an amount of Rs. 42 lacs, 50% of the said amount within a week from today and balance 50% within four weeks from today.
Let the aforesaid amounts be deposited within the time undertaken by Demand Drafts in favour of the Chief of Finance, Bihar State Food and Civil Supplies Corporation Limited, Patna.
Subject to the aforesaid deposits within the time undertaken, no coercive step shall be taken against the petitioner in the certificate proceedings.
The writ application is admitted for hearing. It shall be heard along with CWJC No. 13746/2013. Patna High Court CWJC No.7736 of 2014 (2) dt.15-05-2014 2/2
The order dated 10.2.2014 passed in the said writ application shall mutatis mutandis apply to the case of the petitioner also.
(Ramesh Kumar Datta, J) S.Pandey/-