Patna High Court - Orders
M/S National Ply Products A Partnership ... vs The State Of Bihar & Ors on 13 July, 2017
Author: Rajendra Menon
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.5507 of 2013
In
Civil Writ Jurisdiction Case No. 23810 of 2012
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M/S National Ply Products, a Partnership Firm, having its place of business
At Sabalpur, P.S. Didarganj, Patna City, District Patna, Through One Of Its
Directors, Ranjan Prasad S/O Late Baleshwar Prasad Resident Of C/O
National Paper House, P.O. & P.S. Kadamkuan, District Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Energy Department Bihar.
2. Mr. Sandeep Pondrik, through its Chairman-Cum-Managing Director,
Bihar State Electricity Board (Now Bihar State (Power) Holding
Company Limited), Vidyut Bhawan, Bailey Road, Patna.
3. Shri S.K.P. Singh, General Manager Cum Chief Engineer, Central Area
Board (Now Chief Engineer, Commercial), South Bihar Power
Distribution Company Limited, Vidyut Bhawan, Bailey Road, Patna.
4. Shri Naresh Prasad Yadav, Electrical Superintending Engineer, Patna
Circle, R-Block, Patna.
5. Shri Pursottam Kumar, Electrical Executive Engineer, Supply, Fatuha,
Patna.
6. Shri Md. Abdulla, Electrical Executive Engineer, Commercial &
Revenue, Patna Electric Circle, Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Suraj Samdarshi, Advocate
Mr. Sumit Kumar Jha, Advocate
For the Respondent/s : Mr. Vinay Kirti Singh, Senior Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
ORAL ORDER
5 13-07-2017Learned counsel for the petitioner submits that the grievance of the petitioner has been redressed and, therefore, this application has been rendered infructuous.
This application is dismissed as having become infructuous.
(Rajendra Menon, CJ) Sunil/-
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