Jharkhand High Court
Vxl Computers, A Unit Of Vexel Computers ... vs State Of Jharkhand & Ors on 21 March, 2014
Author: D. N. Upadhyay
Bench: D. N. Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(Cr.) No. 287 of 2011
VXL Computers ... ...Petitioner
-V e r s u s -
The State of Jharkhand and others ... ... Respondents
...
CORAM: - HON'BLE MR. JUSTICE D. N. UPADHYAY
For the Appellants :Mr. Krishna Murari, Advocate.
For the Respondents :Mr. Anil Kumar Sinha, Sr. Advocate.
Mr. Navin Kumar , Advocate.
Mr. Amit Sinha, Advocate
8/21.03.2014It appears that the petitioner is a Company registered under the Companies Act but before filing this writ petition, no authority letter has been brought on record issued by the Board of Directors of the Company.
The petitioner is directed to furnish authorisation granted by the Board of Directors of the Company to allow him to proceed in this case.
The respondents are also directed to get the investigation concluded at the earliest and for that, the respondents - JSEB shall give its full cooperation to the Investigating Officer and make available all the documents required for the purpose of investigation.
List this case on 25.04.2014.
(D. N. Upadhyay, J.) RC