Patna High Court - Orders
M/S. Sunny Stars Hotels Private Limited vs The State Of Bihar And Ors on 14 August, 2019
Author: Jyoti Saran
Bench: Jyoti Saran, Arvind Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12104 of 2018
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M/s. Sunny Stars Hotels Private Limited
... ... Petitioner/s
Versus
The State of Bihar and Ors
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 2981 of 2019
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M/S Vitra India Glass Private Limited
... ... Petitioner/s
Versus
The State of Bihar and Ors
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 15496 of 2018
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M/s. Manokamna Infraresources L L P
... ... Petitioner/s
Versus
The State of Bihar and Ors
... ... Respondent/s
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Appearance :
(In Civil Writ Jurisdiction Case No. 12104 of 2018)
For the Petitioner/s : Mr.Alok Kumar Agrawal
For the Respondent/s : Mr.Lalit Kishore -Ag
(In Civil Writ Jurisdiction Case No. 2981 of 2019)
For the Petitioner/s : Mr.Mrigank Mauli
For the Respondent/s : Mr.Kinkar Kumar (Sc9)
(In Civil Writ Jurisdiction Case No. 15496 of 2018)
For the Petitioner/s : Mr.Alok Kumar Agrawal
For the Respondent/s : Mr.Vikash Kumar -Sc11
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
and
HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE JYOTI SARAN)
9 14-08-2019This matter is posted under the heading 'To Be Patna High Court CWJC No.12104 of 2018(9) dt.14-08-2019 2/3 Mentioned' at the instance of learned counsel for the petitioner in C.W.J.C. No. 15496 of 2018 who points out a typographical error in the judgment passed on the said writ petition whereby the claim of the petitioner which was rejected by the respondents on grounds of non- grant of approval by the competent authority, was upheld.
Mr. S.D. Sanjay, learned Senior counsel for the petitioner who appears with Mr. Mohit Agrawal, informs that Annexure-15 series to C.W.J.C. No. 15496 of 2018 was inclusive of the orders dated 26.6.2018, 31.01.2017 as well as 13.10.2017 which accompanies a list of units whose proposals, were rejected and the name of the petitioner appears at Serial No. 40 of that list. He submits that unfortunately this order dated 13.10.2017 in so far as it relates to the petitioner does not find mention in the order. He further points with reference to para 2 page 39 of the judgment to submit that the number of writ petition has also not been mentioned although the orders impugned finds mention.
Having considered the submissions we modify the order dated 29.07.2019 in so far as it relates to C.W.J.C. No. 15496 of 2018 as regarding the descriptive details of the orders impugned in the said writ petitions.
Patna High Court CWJC No.12104 of 2018(9) dt.14-08-2019 3/3 Consequently, paragraph 3 at page 37 is modified to include the words 'and the order dated 13.10.2017' after the date '26.6.2018/31.10.2017'.
Similarly paragraph 2 page 39 is modified to include the words 'and the order dated 13.10.2017' after the date '26.06.2018/31.10.2017' and the number of the writ petition by including words 'to C.W.J.C. No.15496 of 2018' in line 4 of paragraph 2 at page 39 after the words 'Annexure 15 series'.
Mr. S.D. Sanjay, also points out a typographical error as occurring in paragraph 4 at page 39 in so far as 'interrogation mark' is concerned which is modified to read as 'fullstop mark'.
The order shall stand modified to the extent above and shall be deemed to have been pronounced as such.
(Jyoti Saran, J) ( Arvind Srivastava, J) Bibhash/-
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