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Bhagat Infrastructure & Development ... vs The Reserve Bank Of India Through Its ... on 22 August, 2016

Author: Ramesh Kumar Datta

Bench: Ramesh Kumar Datta

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Civil Writ Jurisdiction Case No.13579 of 2016
                     ======================================================
                     Bhagat Infrastructure & Development Pvt. Ltd. & Anr
                                                                           .... .... Petitioner/s
                                                        Versus
                     The Reserve Bank of India through its Regional Director & Ors
                                                                          .... .... Respondent/s
                     ======================================================
                     Appearance :
                     For the Petitioner/s     :   Mr. Ashok Kr. Choudhary
                                                  Mr. Anil Kr. Tiwary
                     For the RBI               : Mr. Kaushal Kumar Jha
                     ======================================================
                     CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
                     DATTA
                     ORAL ORDER

2       22-08-2016

As prayed for, learned counsel for the petitioners is permitted to serve copy of the petition upon learned Additional Solicitor General on behalf of the Respondent No.4 within two days.

So far as the Respondent No. 5 is concerned, it is stated that it is a private Bank which does not have any designated counsel in the High Court.

The defect No.3 with regard to Respondent No. 5 is directed to be ignored.

(Ramesh Kumar Datta, J) S.Pandey/-

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