Patna High Court - Orders
M/S Alstom Manufacturing India Pvt. ... vs Union Of India on 27 January, 2022
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15067 of 2021
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M/s Madhepura Electric Locomotive Pvt. Ltd.
... ... Petitioner/s
Versus
Union of India & Ors.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 15949 of 2021
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M/s Alstom Manufacturing India Pvt. Ltd.
... ... Petitioner/s
Versus
Union of India & Ors.
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 15067 of 2021)
For the Petitioner/s : Mr. Brisketu Sharan Pandey, Advocate
For the Respondent/s : Mr. Dr. Krishna Nandan Singh, ASG
Mr. Anshuman Singh, Sr. SC CGST & CX
Mr. Abhijeet Gautam, JC to ASG
(In Civil Writ Jurisdiction Case No. 15949 of 2021)
For the Petitioner/s : Mr. Brisketu Sharan Pandey, Advocate
For the Respondent/s : Mr. Dr. K. N. Singh, ASG
Mr. Anshuman Singh, Sr. SC CGST & CX
Mr. Abhijeet Gautam, JC to ASG
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
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(The proceedings of the Court are being conducted by
Hon'ble the Chief Justice/ Hon'ble Judges through
Video Conferencing from their residential
offices/residences. Also, the Advocates and the Staffs
joined the proceedings through Video Conferencing
from their residences/offices.)
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4 27-01-2022As prayed for, let rejoinder be positively filed within a period of two weeks.
Patna High Court CWJC No.15067 of 2021(4) dt.27-01-2022 2/2 List this case on 10th of February, 2022.
(Sanjay Karol, CJ) (S. Kumar, J) P.K.P./Amrendra U