Patna High Court - Orders
Larsen And Toubro Ltd. vs Sjvn Thermal (P) Ltd. And Ors on 15 April, 2019
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4681 of 2019
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Larsen and Toubro Ltd. having its registered office at L and T House, Ballard
Estate, Fort, Mumbai- 400001, through its Joint General Manager-Marketing,
Coal and Construction Projects, Arup Bhattacharya, authorised signatory on
behalf of the company, aged about 50 years (Male), son of Late Nirendra Nath
Bhattacharya, resident of Vadodara, Gujarat
... ... Petitioner/s
Versus
1. SJVN Thermal (P) Ltd. and Ors having registered office at 169 Patliputra
Colony, Patna-800013 (Bihar), India through its Chief Executive Officer,
Buxar Thermal Power Project
2. The Chief Executive Officer SJVN Thermal (P) Ltd., 169 Patliputra Colony,
Patna-800013 (Bihar), India, Buxar Thermal Power Project
3. Head Contracts SJVN Thermal (P) Ltd. Buxar Thermal Power Project, 2nd
floor, Navdurga Complex, Collectariate Road, Ambedkar Chowk, Buxar-
802103, Bihar
4. Bharat Heavy Electrical Ltd (BHEL) through the Chairman-cum- Managing
Director, BHEL House, Siri Fort, New Delhi- 110049.
5. M/S E- procurement Technologies Limited, B- 704-705, Wall Street II, Opp.
Orient Club, Nr. Gujarat College, Ahmedabad- 380006.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ranjit Kumar, Sr.Adv.
Mr. Y. V. Giri, Sr.Adv.
Mr.Ashish Giri, Adv.
Mr. Ankur Saigal, Adv.
For the Respondent nos.1to3: Mr. S.B. Upadhayay, Sr.Adv.
Mr.Mrigank Mauli, Adv.
Mr.Sanket, Adv.
Mr. Prince Kumar Mishra, Adv.
For the Respondent no.4 : Mr.Parag Tripathi, Sr.Adv.
Mr. P. K. Shahi, Sr.Adv.
Mr.Vikas Kumar, Adv.
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CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
5 15-04-2019Pursuant to the order dated 02.04.2019, the respondent no.5 has submitted a report supported by an affidavit in a sealed cover. The sealed cover was opened in the Court in presence of the parties. This Court directs the Bench Officer to Patna High Court CWJC No.4681 of 2019(5) dt.15-04-2019 2/2 make available one copy of the affidavit of respondent no.5 with Annexures thereto to the respective parties today by 4.00 PM.
Mr. Ranjit Kumar, learned senior counsel representing the petitioner has, after going through the affidavit of respondent no.5, informed this Court that in the given facts and circumstances of the case where certain purely technical issues would be calling for consideration, it would be in the interest of justice, if a competent person from respondent no.5 be directed to be present in course of hearing day after tomorrow.
This Court thinks it just and proper to direct the respondent no.5 to send a competent officer to explain the matter in course of hearing. Let a competent person duly authorized by respondent no.5 be present on next date.
As requested by learned senior counsel for the parties, let this case be listed under the same heading on 17 th April, 2019 at 12.30 PM for further hearing.
(Rajeev Ranjan Prasad, J) arvind/-
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