Patna High Court - Orders
M/S Kaimur Construction, Rohtas At ... vs The State Of Bihar & Ors. on 3 January, 2013
Author: Shyam Kishore Sharma
Bench: Shyam Kishore Sharma, Aditya Kumar Trivedi
Patna High Court C. REV. No.300 of 2010 (12) dt.03-01-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Review No.300 of 2010
In
Civil Writ Jurisdiction Case No. 10872 of 2009
======================================================
M/S Kaimur Construction, Rohtas At Sasaram
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Civil Review No.301 of 2010
IN
Civil Writ Jurisdiction Case No. 4898 of 2008
======================================================
M/S Interlink Cola Pvt. Ltd., Ranchi, Jharkhand
.... .... Petitioner/s
Versus
The East Central Railway, Patn
.... .... Respondent/s
======================================================
with
Civil Review No.302 of 2010
IN
Civil Writ Jurisdiction Case No. 2580 of 2008
======================================================
M/S Debashree Constructions (India) Pvt. Ltd., Aurangabad
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Civil Review No.303 of 2010
IN
Civil Writ Jurisdiction Case No. 15972 of 2007
======================================================
M/S Sharda Construction, Aurangabad
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Civil Review No.107 of 2011
IN
Civil Writ Jurisdiction Case No. 4305 of 2008
======================================================
M/S Allied Infrastructure & Projects Pvt. Ltd
.... .... Petitioner/s
Versus
Patna High Court C. REV. No.300 of 2010 (12) dt.03-01-2013
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
with
Civil Review No.331 of 2010
IN
Civil Writ Jurisdiction Case No. 13585 of 2006
======================================================
Ms Dayanand Prasad Sinha & Co.
.... .... Petitioner/s
Versus
The State Of Bihar & Ors.
.... .... Respondent/s
======================================================
Appearance :
(In C. REV. No.300 of 2010)
For the Petitioner/s : Mr. Raj Kishore Prasad
For the Respondent/s : Mr. (Aag8)
(In C. REV. No.301 of 2010)
For the Petitioner/s : Mr. Raj Kishore Prasad
For the Respondent/s : Mr. Maahesh Prasad
(In C. REV. No.302 of 2010)
For the Petitioner/s : Mr. Raj Kishore Prasad
For the Respondent/s : Mr. Mira Kumari
(In C. REV. No.303 of 2010)
For the Petitioner/s : Mr. Raj Kishore Prasad
For the Respondent/s : Mr. (Ag3)
(In C. REV. No.107 of 2011)
For the Petitioner/s : Mr. Akash Chaturvedi
For the Respondent/s : Mr. Devendra Kr Sinha Aag2
(In C. REV. No.331 of 2010)
For the Petitioner/s : Mr. S.D.Sanjay
For the Respondent/s : Mr. (Gp3)
======================================================
CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA
and
HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA)
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12 03-01-2013Previous order dated 10.03.2011 is for listing all the above six civil review before the Bench to which one of Hon'ble Mr.Justice Mihir Kumar Jha is a party. All these cases have been listed before this Bench inadvertently.
Patna High Court C. REV. No.300 of 2010 (12) dt.03-01-2013
Let the above cases be listed before the appropriate Bench after obtaining necessary orders of Hon'ble the Chief Justice.
(Shyam Kishore Sharma, J)
Tahir/- (Aditya Kumar Trivedi, J)