Patna High Court - Orders
Rounak Sinha vs State Of Bihar, on 25 February, 2022
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2203 of 2022
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Rounak Sinha
... ... Petitioner/s
Versus
State of Bihar & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Rounak Sinha, In Person
For the Respondent/s : Mr. Vikash Kumar, SC 11
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
(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.)
3 25-02-2022Shri Vikash Kumar has placed on record order dated 23.02.2022, whereby manufacture, storage, distribution, transportation, display or sale of any type of Gutkha and Pan Masala, containing tobacco and/or nicotine, whether packaged or unpackaged, stands prohibited within the State of Bihar.
List on 25.03.2022, as prayed for.
(Sanjay Karol, CJ) ( S. Kumar, J) Sujit/Chauhan U