Patna High Court - Orders
Alankit Marketing Pvt. Limited vs The State Of Bihar on 18 September, 2024
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2005 of 2024
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Alankit Marketing Pvt. Limited
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Avinash Shekhar, Advocate
For the Respondent/s : Mr. Standing Counsel 21
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 18-09-2024Heard the parties.
2. As prayed for two weeks' time is granted to remove the defect/s as pointed out by the office and/or to file supplementary affidavit detailing out the reasons for not curing the said defect, failing which the application shall stand rejected without further reference to the Bench.
3. In case, the order passed is not complied and the matter accordingly stands dismissed, subsequently, the same be posted under the heading 'To be Mentioned'.
(Rajiv Roy, J) Adnan/-
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