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Patna High Court - Orders

M/S Ntpc Ltd. vs The State Of Bihar & Ors on 11 March, 2015

Author: Ramesh Kumar Datta

Bench: Ramesh Kumar Datta, Anjana Mishra

   IN THE HIGH COURT OF JUDICATURE AT PATNA
              Civil Writ Jurisdiction Case No.17306 of 2014
======================================================
M/s NTPC Ltd.
                                                     .... .... Petitioner/s
                                  Versus
The State of Bihar & Ors
                                                    .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.17353 of 2014
======================================================
M/s NTPC Ltd.
                                                     .... .... Petitioner/s
                                  Versus
The State of Bihar & Ors
                                                    .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.17379 of 2014
======================================================
M/s NTPC Ltd.
                                                     .... .... Petitioner/s
                                  Versus
The State of Bihar & Ors
                                                    .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.17421 of 2014
======================================================
M/s NTPC Ltd.
                                                     .... .... Petitioner/s
                                  Versus
The State of Bihar & Ors
                                                    .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.17428 of 2014
======================================================
M/s NTPC Ltd.
                                                     .... .... Petitioner/s
                                  Versus
The State of Bihar & Ors
                                                    .... .... Respondent/s
======================================================
                                   with
              Civil Writ Jurisdiction Case No.17429 of 2014
======================================================
M/s NTPC Ltd.
                                                     .... .... Petitioner/s
                                  Versus
The State of Bihar & Ors
 Patna High Court CWJC No.17306 of 2014 (9) dt.11-03-2015                                   2




                                                                 .... .... Respondent/s
            ======================================================
                                                with
                           Civil Writ Jurisdiction Case No.17468 of 2014
            ======================================================
            M/s NTPC Ltd.
                                                                  .... .... Petitioner/s
                                               Versus
            The State of Bihar & Ors
                                                                 .... .... Respondent/s
            ======================================================
                                                with
                           Civil Writ Jurisdiction Case No.17113 of 2014
            ======================================================
            Kanti Bijlee Utpadan Nigam Ltd.
                                                                  .... .... Petitioner/s
                                               Versus
            The State of Bihar & Ors
                                                                 .... .... Respondent/s
            ======================================================
                                                with
                           Civil Writ Jurisdiction Case No.17119 of 2014
            ======================================================
            Kanti Bijlee Utpadan Nigam Ltd.
                                                                  .... .... Petitioner/s
                                               Versus
            The State of Bihar & Ors
                                                                 .... .... Respondent/s
            ======================================================
                                                with
                           Civil Writ Jurisdiction Case No.17123 of 2014
            ======================================================
            Kanti Bijee Utpadan Nigam Ltd.
                                                                  .... .... Petitioner/s
                                               Versus
            The State of Bihar & Ors
                                                                 .... .... Respondent/s
            ======================================================
            Appearance :
            For the Petitioner/s     :   Mr. R.K.Agrawal, Advocate
                                         Mr. Shiva Kumar, Advocate
            For the State             : Mr. Vikas Kumar, AC to PAAG
            For the BSEB               : Mr. Vinay Kirti Singh, Advocate
            ======================================================
            CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
            DATTA
                       and
                       HONOURABLE JUSTICE SMT. ANJANA MISHRA
            ORAL ORDER
            (Per: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA)
            Patna High Court CWJC No.17306 of 2014 (9) dt.11-03-2015                         3




9        11-03-2015

The matters have come up under the heading 'To Be Mentioned' at the instance of learned counsel for the petitioner.

It is pointed out by learned counsel for the petitioner that the order dated 9.3.2015 does not correctly record the date of adjournment as the cases were fixed for 24th March, 2015 by the order delivered in Court. It is further pointed out that while adjourning the matter at the instance of learned counsel for the State this Court had directed that the interim order passed on 23.2.2015 shall continue.

The order dated 9.3.2015 is, accordingly, modified and it is directed that the matters shall be listed on 24th March, 2015 and until further orders, the order dated 23.2.2015 shall continue.

The order dated 23.2.2015 is also modified to the extent that the prayer of learned counsel for the Board is to file a counter affidavit and not supplementary counter affidavit.




                                                (Ramesh Kumar Datta, J)


spal/-                                               (Anjana Mishra, J)


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