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[Cites 1, Cited by 2]

Patna High Court - Orders

Geeta Enterprises vs The State Of Bihar on 9 November, 2022

Bench: Chief Justice, Partha Sarthy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.14680 of 2022
                 ======================================================
                 Geeta Enterprises A Proprietorship Firm having its Place of Business At C-
                 24, Village Shiv Bari, Narayan Vihar Colony, Bikaner, Rajasthan- 334001
                 through its authorised representative namely Kaushal Kishore Yadav male
                 aged about 38 years son of Chandra Kishore Prasad Yadav resident of Krishna
                 Puri Dhibri, Thakurganj, Kishanganj, Bihar- 855116.

                                                                          ... ... Petitioner/s
                                                 Versus
           1.    The State of Bihar through the Additional Chief Secretary, Department of
                 Mines and Geology, Government of Bihar, Patna.
           2.    The Bihar State Mining Corporation Limited, Patna through its Managing
                 Director.
           3.    The Managing Director, Bihar State Mining Corporation Limited, Patna.
           4.    The General Manager, Bihar State Mining Corporation Limited, Patna.
           5.    The Chief Executive Officer, Bihar State Mining Corporation Limited,
                 Patna.
           6.    The District Collector, Kishunganj, (Cluster number 10)

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr. Gautam Kumar Kejriwal, Advocate
                                               Mr. Atal Bihari Pandey, Advocate
                                               Mr. Mukund Kumar, Advocate
                 For the Respondent/s   :      Mr. Gyan Prakash Ojha, GA-7
                                               Mr. Naresh Dikshit, Spl. P.P., Mines
                 ======================================================
                 CORAM: HONOURABLE THE CHIEF JUSTICE
                         and
                         HONOURABLE MR. JUSTICE PARTHA SARTHY
                                       ORAL ORDER

                 (Per: HONOURABLE THE CHIEF JUSTICE)

3   09-11-2022

Having heard learned counsel for the parties, error typographical in nature, which has crept in the order dated 02.11.2022, passed in the instant petition, is corrected.

In the said order, number of the writ petition be read as "CWJC No. 14311 of 2022, titled as Geeta Enterprises Vs. The State of Bihar & Ors.," instead of 'CWJC No. 14680 of Patna High Court CWJC No.14680 of 2022(3) dt.09-11-2022 2/2 2022, titled as Geeta Enterprises Vs. The State of Bihar & Ors.'.

To the above extent, order dated 02.11.2022, passed in the instant petition, is modified.

Let this order be uploaded on the website of the Patna High Court/internet.

(Sanjay Karol, CJ) (Partha Sarthy, J) P.K.P./Amrendra U