Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Patna High Court - Orders

The State Of Bihar vs M/S Essell Lubricants And Chemicals ... on 10 December, 2025

Author: Rajesh Kumar Verma

Bench: Rajesh Kumar Verma

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Letters Patent Appeal No.576 of 2024
                                                       In
                                Civil Writ Jurisdiction Case No.10038 of 2020
                 ======================================================
           1.     The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
           2.    The Principal Secretary, Department of Industries, Government of Bihar,
                 Patna.
           3.    The Commissioner-cum-Secretary, Department of State Taxes, Government
                 of Bihar, Patna.
           4.    The Director, Industries, Department of Industry, Government of Bihar,
                 Patna.
           5.    The Director (Technical Development),           Department     of    Industry,
                 Government of Bihar, Patna.
           6.    The General Manager, District Industries Centre, Aurangabad.

                                                                              ... ... Appellants
                                                    Versus

                 M/S Essell Lubricants and Chemicals Private Limited having its office at
                 Eyhari Road Farm, Aurangabad- 8204101, through its Managing Director,
                 Laxmi Prasad, aged about-57 years, S/o- Late Gupteshwar Ram, resident of
                 village- Nawadih Road, near Kali Club, P.S.- Aurangabad, District-
                 Aurangabad.

                                                            ... ... Respondent
                 ======================================================
                 Appearance :
                 For the Appellants    :       Mr. Shankar Kumar, AC to AAG-7
                 For the Respondent    :       Mr. Brisketu Sharan Pandey, Advocate
                 ======================================================
                 CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
                         and
                         HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
                                       ORAL ORDER

                 (Per: HONOURABLE THE ACTING CHIEF JUSTICE)

3   10-12-2025

Re: I.A. No. 02 of 2025 Learned counsel for the appellants presses I.A. No. 02 of 2025 for condoning the delay of 01 month 04 days in preferring this appeal.

2. For the reasons stated in the application, the delay Patna High Court L.P.A No.576 of 2024(3) dt.10-12-2025 2/2 of 01 month 04 days in preferring this appeal is condoned.

3. I.A. No. 02 of 2025 stands allowed. Re: I.A. No. 01 of 2024

4. Stay petition (I.A. No. 01 of 2024) shall be considered at the time of admission.

(Sudhir Singh, ACJ) (Rajesh Kumar Verma, J) Sachin/-

U