Patna High Court - Orders
Radha Flour Mill (P) Ltd. & Anr vs The State Of Bihar & Ors on 21 September, 2017
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12134 of 2015
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Radha Flour Mill (p) Ltd. & Anr
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.3380 of 2017
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M/s Hotel U. S. Residency
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.3391 of 2017
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M/s Maa Mundeswari Cycle Udyog Pvt. Ltd.
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
(In CWJC No.12134 of 2015)
For the Petitioner/s : Mr. Vinay Mistry
For the Respondent/s : Mr. Aag15- Yogendra Pd. Sinha
(In CWJC No.3380 of 2017)
For the Petitioner/s : Mr. Alok Kumar Agrawal
For the Respondent/s : Mr. Y.P. Sinha- Aag7
(In CWJC No.3391 of 2017)
For the Petitioner/s : Mr. Alok Kumar Agrawal
For the Respondent/s : Mr. Kinkar Kumar-Sc9
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
13 21-09-2017Heard the parties.
The petitioners of C.W.J.C. No.12134 of 2015 are Patna High Court CWJC No.12134 of 2015 (13) dt.21-09-2017 2/3 directed to make necessary correction in the cause title of respondent no.2.
Ref: Interlocutory Application No.7084 of 2017 filed in C.W.J.C. No.3391 of 2017.
This application has been filed by the petitioner to amend first paragraph of the writ petition, thereby he has challenged the decision dated 21.08.2017, thereby the Samadhan Committee has held that the benefit of subsidy will not be extended beyond 30.06.2016.
This Interlocutory Application is allowed and the averments made in this application will be treated to be the part of the main writ application.
Ref: Interlocutory Application No.7083 of 2017 filed in C.W.J.C. No.3380 of 2017.
This application has been filed by the petitioner to amend first paragraph of the writ petition, thereby he has challenged the decision dated 21.08.2017, thereby the Samadhan Committee has held that the benefit of subsidy will not be extended beyond 30.06.2016.
This Interlocutory Application is allowed and the averments made in this application will be treated to be the part Patna High Court CWJC No.12134 of 2015 (13) dt.21-09-2017 3/3 of the main writ application.
Put up the main cases under the same heading on 22.09.2017.
(Shivaji Pandey, J) pawan/-
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