Patna High Court
Vikramshila Transformers Pvt.L vs The Bihar State Electricity Bo on 22 June, 2018
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13285 of 2010
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Vikramshila Transformers Pvt. Ltd., Large Industrial Estate, Barari, Bhagalpur
through its Managing Director namely Jai Krishna Thakur son of Late
Achambhit Thakur, resident of Mohalla- Barari, P.S.- Barari in the district of
Bhagalpur
.... .... Petitioner
Versus
1. The Bihar State Electricity Board through its Electrical Superintending
Engineer (Purchase), Vidyut Bhawan, Jawahar Lal Nehru Marg, Patna-21
2. The Electrical Superintending Engineer, Purchase, Bihar State Electricity
Board, Vidyut Bhawan, Jawahar Lal Nehru Marg, Patna-21
3. M/S East India Udyog, Ghaziabad, Uttar Pradesh
4. The State of Bihar through Its Commissioner cum Secretary, Department of
Industry, Government of Bihar, Patna
.... .... Respondents
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Appearance :
For the Petitioner : None
For the State : AC to GA 1
For Respondent-Board : None
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL JUDGMENT
Date: 22-06-2018 None appears on behalf of the petitioner nor on behalf of the respondent-Board despite repeated calls. Learned counsel for the State is present.
2. From the prayer made in the writ petition for a direction to the respondents to allot 40% of tender to the petitioner to supply 100 KVA Transformers of Tender No. 108/PR/BSEB/2010, it would appear that the petitioner may have lost its interest in pursuing the matter after lapse of about eight years since issuance of the tender in the year 2010.
3. The writ petition accordingly stands dismissed.
B.T/Ibrar (Vikash Jain, J) AFR/NAFR NAFR CAV DATE N.A. Uploading 23.06.2018 Date Transmission N.A. Date