Patna High Court - Orders
Bankipur Club Ltd. vs The State Of Bihar & Ors. on 11 April, 2017
Bench: Chief Justice, Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.975 of 2010
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Bankipur Club Ltd.
.... .... Appellant/s
Versus
The State of Bihar & Ors.
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. S.D. Sanjay, Sr. Advocate.
For the Respondent/s : Ms Smriti Singh AC to AAG-10
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
5 11-04-2017I.A. No. 2718 of 2015 Delay of two days in filing appeal under Section 79(2) of the Bihar Vat Act, 2005 stands condoned.
I.A. No. 2719 of 2015.
With regard to removal of defects as taken note of, the defects having been removed, the interlocutory application also stands disposed of.
The appeal is admitted.
Ms. Smriti Singh takes notice on behalf of the State government.
No fresh notice is required to be issued.
(Rajendra Menon, CJ) (Sudhir Singh, J) Amit/-
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