Patna High Court - Orders
M/S Ramnandi Automobiles Private ... vs State Bank Of India & Anr on 17 July, 2018
Author: Nilu Agrawal
Bench: Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1257 of 2017
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M/s Ramnandi Automobiles Private Limited
... ... Petitioner/s
Versus
Authorized Officer, State Bank Of India & Anr
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 4146 of 2017
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M/s Ramnandi Automobiles Private Limited
... ... Petitioner/s
Versus
State Bank Of India & Anr
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 7584 of 2017
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Sri Akhouri Gopal
... ... Petitioner/s
Versus
The State Of Bihar & Ors
... ... Respondent/s
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Appearance :
(In Civil Writ Jurisdiction Case No. 1257 of 2017)
For the Petitioner/s : Mr. Arbind Kumar Jha
For the Respondent/s : Mr. Kaushlendra Kumar Sinha
(In Civil Writ Jurisdiction Case No. 4146 of 2017)
For the Petitioner/s : Mr. Arbind Kumar Jha
For the Respondent/s : Mr. S.D Sanjay (Addl. Soc. Gen.)
(In Civil Writ Jurisdiction Case No. 7584 of 2017)
For the Petitioner/s : Mr. Arbind Kumar Jha
For the Respondent/s : Mr. Manish Kumar- Gp4
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CORAM: HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL ORDER
5 17-07-2018Heard learned counsel for the petitioners, counsel for the respondent-State Bank of India and the State of Bihar.
Put up on 25.07.2018 as counsel for the petitioners Patna High Court CWJC No.1257 of 2017(5) dt.17-07-2018 2/2 seeks time to file rejoinder to the counter affidavit.
State may also file its counter affidavit if any in the meantime.
(Nilu Agrawal, J) Rajesh/-
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