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Patna High Court - Orders

The Bihar State Power (Holding ) Company ... vs The Bihar State Electricity Employees ... on 16 August, 2023

Bench: Chief Justice, Partha Sarthy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Letters Patent Appeal No.1554 of 2019
                                                      In
                                Civil Writ Jurisdiction Case No.13542 of 2019
                  ======================================================
                  The Bihar State Power (Holding ) Company Ltd.

                                                                       ... ... Appellant/s
                                                     Versus
                  The Bihar State Electricity Employees Association

                                                            ... ... Respondent/s
                  ======================================================
                  Appearance :
                  For the Appellant/s    :      Mr.Anand Kumar Ojha
                  For the Respondent/s   :      Mr.
                  ======================================================
                  CORAM: HONOURABLE THE CHIEF JUSTICE
                          and
                          HONOURABLE MR. JUSTICE PARTHA SARTHY
                                        ORAL ORDER

                  (Per: HONOURABLE THE CHIEF JUSTICE)

3    16-08-2023

Re.: I.A. No. 01 of 2020 Issue consolidated notice to the Respondent Nos. 1 to 4 in the limitation petition and the appeal, under both processes, i.e, ordinary as well as registered post with A.D., for which necessary requisites must be filed within a period of one week from today.

Post after service of notice.

(K. Vinod Chandran, CJ) ( Partha Sarthy, J) aditya/-

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