Patna High Court - Orders
Harisons Continental Private Limited, ... vs The State Of Bihar, Through Principal ... on 25 August, 2022
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.346 of 2022
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1. Harisons Continental Private Limited, A company registered under the
Companies Act, 1956, Having its registered office at A/40 Housing Colony
Kankarbag, P.S.- Kankarbag, District - Patna, Through its director, Saurav
Prakash, Aged about 29 years, Resident of A/40, Housing Colony, Housing
Colony, Resident of Kankarbag, Patna, Bihar Pin 800020.
2. Pratibha Advertising Private Ltd., A Company registered under the
Companies Act, 1956, Having its Registered office at 432, 4th floor, Adision
Arcade, Frazer Road, P.S.- Gandhi Maidan, District - Patna, Through its duly
authorized one of its director, Gaurav Prakash, Aged about 28 (Male), Son of
Sri Anant Prakash, Resident of A/40, Housing Colony, Kankarbagh, P.S.-
Kankarbagh, District - Patna - 800020.
... ... Petitioners
Versus
1. The State of Bihar, Through Principal Secretary, Home, Government of
Bihar, Old Secretariat, Patna.
2. The Principal Secretary, Home, Government of Bihar, Old Secretariat, Patna.
3. The Director General of Police, Bihar
4. The Superintendent of Police, Patna.
5. The Deputy Superintendent of Police, Patna.
6. The Officer In charge Kotwali Police Station, Patna
7. Kraft outdoor Media Pvt. Ltd, A company registered under Companies Act,
Having its office at 5th Floor, Abhay Bhawan, Fraser Road, P.S.- Kotwali,
District - Patna - 1, Through its Director Manish Kumar, Son of Late Mohan
Prasad, Resident of 3-D Shumbha Complex, West Boring Canal Road, Patna
800001
... ... Respondents
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Appearance :
For the Petitioner/s : Mr. P. N. Shahi, Sr. Advocate
Mr. Avinash Shekhar, Advocate
For the Respondent/s : Mr. Saroj Kumar Sharma, AC to AAG 3
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CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
9 25-08-2022While hearing this case, this Court came to know that the property in question was leased out by one Mr. Jagdish Prasad (since deceased) to M/s Jai Mangal Limited. The said Jai Mangal Limited mortgaged the land and secured loans from
(i) Central Bank of India and (ii) the Bihar State Credit and Patna High Court CR. WJC No.346 of 2022(9) dt.25-08-2022 2/2 Investment Corporation (BICICO) both having pari-passu charge over the land and building in question. Later on, at the instance of the creditor a winding up proceeding was initiated giving rise to Company Petition No. 10 of 1996 in the Court of Hon'ble Company Judge.
Learned counsel for the petitioner has pointed out that the winding up proceeding was closed vide order dated 18.12.2014 by the Hon'ble Company Court.
Let the said order of the Hon'ble Company Court be brought on the record. Learned counsel for the parties shall verify the up-to-date position of the said company petition and inform this Court before proceeding further.
As prayed, list this matter after two weeks i.e. on 8 th September, 2021 under the same heading maintaining its position.
(Rajeev Ranjan Prasad, J) SUSHMA2/-
U Note: The ordersheet duly signed has been attached with the record. However, in view of the present arrangements, during Pandemic period all concerned shall act on the basis of the copy of the order uploaded on the High Court website under the heading 'Judicial Orders Passed During The Pandemic Period'.