M/S Barauni Sahkari Sheet Bhandar ... vs The Bihar State Power Holding Company ... on 19 August, 2020

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Patna High Court - Orders

M/S Barauni Sahkari Sheet Bhandar ... vs The Bihar State Power Holding Company ... on 19 August, 2020

Bench: Ahsanuddin Amanullah

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No. 6152 of 2020
                 ======================================================
                 M/s Barauni Sahkari Sheet Bhandar Limited M/s Barauni Sahkari Sheet
                 Bhandar Limited P.O. and P.S. Teghra, District-Begusarai, through its elected
                 Chairman Sri Krishnadeo Jha S/o Late RamPratap Jha, gender- Male, aged
                 about 70 years, resident of Village- Shokhara1, Ward No. 03, Sograha, P.S.
                 Barauni, District- Begusarai
                                                                            ... ... Petitioner/s
                                                    Versus
           1.     The Bihar State Power Holding Company Ltd. through its Chairman Vidyut
                  Bhawan, Bailey Road, Patna
           2.    The Chairman-cum-the Managing Director, the Bihar State Power Holding
                 Company Ltd, Bailey Road, Patna.
           3.    The North Bihar Power Distribution Company Limited, thorugh its
                 Managing Director Vidyut Bhawan, Bailey Road, Patna.
           4.    The Chief Engineer (Commercial), the North Bihar Power Distribution
                 Company Limited, Vidyut Bhawan, Bailey Road, Patna.
           5.    The Executive Electrical Engineer, the North Bihar Power Distribution
                 Company Limited, Barauni, Begusarai.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr. Kaushalesh Chaudhary, Advocate
                 For the NBPDCL         :      Mr. Vinay Kirti Singh, Sr. Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
                                                ORAL ORDER

6   19-08-2020

The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

2. Heard Mr. Kaushalesh Chaudhary, learned counsel for the petitioner and Mr. Vinay Kirti Singh, learned senior counsel for the North Bihar Power Distribution Company Limited (hereinafter referred to as the 'Company'). Patna High Court CWJC No.6152 of 2020(6) dt.19-08-2020 2/2

3. Numerous pleadings have been filed on behalf of the parties.

4. Today, it is not in dispute that the grievance of the petitioner stands redressed in view of the Company issuing fresh bills, copies of which have been made Annexures H and H/1 to the supplementary counter affidavit filed on behalf of the Company.

5. In view thereof, nothing further remains in the writ petition and, accordingly, the same stands disposed off.

(Ahsanuddin Amanullah, J) Anjani/-

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Patna High Court - Orders