Patna High Court - Orders
Mcnally Bharat Engineering Co. Ltd vs The State Of Bihar Through The Principal ... on 7 July, 2021
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8562 of 2021
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McNally Bharat Engineering Co. Ltd
... ... Petitioner/s
Versus
The State of Bihar through the Principal Secretary cum Commissioner,
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Gautam Kumar Kejriwal, Advocate
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)
2 07-07-2021Learned counsel to assist as to whether in the event of non-compliance of the interim order passed by the Appellate Authority, the said is precluded from hearing the appeal on merits or not?
List on 14th of July, 2021.
Pendency of the present petition shall not come in the way of the Department in initiating/completing the appropriate action, in accordance with law.
Learned counsel for the respondents undertakes to communicate the order to the appropriate authority through electronic mode.
(Sanjay Karol, CJ) ( S. Kumar, J) Sujit/PKP U