Patna High Court - Orders
The Union Of India vs The North Bihar Power Distribution ... on 17 December, 2019
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.2486 of 2015
In
Letters Patent Appeal No.174 of 2015
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The Union of India through Divisional Railway Manager (Electrical), East
Central Railway (ECR), Sonepur.
... ... Petitioner/s
Versus
1. The North Bihar Power Distribution Company Ltd. (NBPDCL), through its
Chairman-cum-Managing Director, Vidyut Bhawan, Bailey Road, Patna-1.
2. Mr. Pratyaya Amrit, Chairman-cum-Managing Director, North Bihar Power
Distribution Company Limited (NBPDCL), Vidyut Bhawan, Bailey Road,
Patna-1.
3. Mr. Balamurugan D, Managing Director, North Bihar Power Distribution
Company Limited NBPDCL, Vidyut Bhawan, Bailey Road, Patna-1.
4. Mr. Purushottam Kumar, Chief Engineer (Commercial), North Bihar Power
Distribution Company Limited
5. Mr. Jitendra Prasad, DGM- Revenue, North Bihar Power Distribution
Company Limited NBPDCL, Vidyut Bhawan, Bailey Road, Patna-1.
6. Mr. Arbind Prasad, Electrical Superintending Engineer (HT Cell), North
Bihar Power Distribution Company Limited NBPDCL, Vidyut Bhawan,
Bailey Road, Patna-1.
7. The State of Bihar.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. S.D. Sanjay, Addl. S. G.
For the Opposite Party/s : Mr.Vijay Kumar Verma
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
5 17-12-2019The present application is being preferred for initiating contempt proceeding against the opposite parties for their deliberate and willful disobedience of the judgment and order dated 04.03.2015 passed by the Division Bench of this Court in L.P.A. No. 174 of 2015 (The Union of India Vs. The Patna High Court MJC No.2486 of 2015(5) dt.17-12-2019 2/2 State of Bihar & Ors.).
Since the Civil Review application is pending, we refrain from passing any order, and, therefore, dispose of the present petition reserving liberty to the petitioner to file appropriate application before the appropriate authorities in accordance with law.
(Sanjay Karol, CJ) ( Anil Kumar Upadhyay, J) uday/-
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