Patna High Court - Orders
S.N Subrahmanyan @ S.N Subrahmanyam vs The State Of Bihar on 19 July, 2023
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.17471 of 2023
Arising Out of PS. Case No.-718 Year-2020 Thana- PATNA COMPLAINT CASE District-
Patna
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M/S DAEWOO L AND T J.V.
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
======================================================
with
CRIMINAL MISCELLANEOUS No. 17470 of 2023
Arising Out of PS. Case No.-718 Year-2020 Thana- PATNA COMPLAINT CASE District-
Patna
======================================================
S.N SUBRAHMANYAN @ S.N SUBRAHMANYAM
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
(In CRIMINAL MISCELLANEOUS No. 17471 of 2023)
For the Petitioner/s : Mr.Satyabir Bharti, Advocate
Mr. Abhishek Anand, Advocate
For the Opposite Party/s : Mr. Manoj Kumar Keshri, Advocate
Mr. Ramakand Sharma, Sr. Advocate
(In CRIMINAL MISCELLANEOUS No. 17470 of 2023)
For the Petitioner/s : Mr.Satyabir Bharti, Advocate
Mr. Abhishek Anand, Advocate
For the Opposite Party/s : Mr. Manoj Kumar Keshri, Advocate
Mr. Ramakand Sharma, Sr. Advocate
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
5 19-07-2023Heard Mr. Satyabir Bharti, learned counsel for the petitioners and Mr. Ramakant Sharma who represents the other side.
It has been jointly submitted by the learned counsels that they are moving on a positive direction and fruitful result Patna High Court CR. MISC. No.17471 of 2023(5) dt.19-07-2023 2/2 will come out and as such a short adjournment sought for.
As jointly prayed for by the parties, list this case after three weeks.
It is expected that by that time, the affidavits on behalf of the both the parties shall be on record.
The interim protection granted earlier to continue.
(Rajiv Roy, J) Ravi/-
U T