Patna High Court - Orders
Hpcl Biofuels Ltd. vs The State Of Bihar & Ors on 3 July, 2015
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta, Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9486 of 2015
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HPCL Biofuels Ltd., a company incorporated under the Companies Act
1956 having its registered office at Building No. 271, Road No. 3E, New
Patliputra Colony, P.O. Patliputra, P.S. Patliputra Distt. Patna through its Sr.
Accounts Officer, Ashish Kumar, son of Sri Ashok Kumar, resident of
Lakhan Cottage, opposite SBI Saguna Branch, Bailey Road, Danapur, Distt.
Patna-801503.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Commissioner of Commercial Taxes,
Bihar, Patna having its office at Vikash Bhawan, Bailey Road, Patna
2. Dy. Commissioner of Commercial Taxes, Patliputra Circle, Patna
3. Asstt. Commissioner of Commercial Taxes, Patliputra Circle, Patna
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. D.V.Pathy
For the State : Mr. Vikash Kumar, AC to PAAG
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CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
DATTA
and
HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA)
2 03-07-2015Mr. Vikash Kumar, learned A.C. to Principal Additional Advocate General states that he has received instructions that e-suvidha facility of the petitioner has been enabled yesterday itself.
In the aforesaid circumstances, the writ application has become infructuous. It is, accordingly, dismissed as infructuous.
(Ramesh Kumar Datta, J) S.Pandey/-
(Anjana Mishra, J) U