Patna High Court - Orders
Legrand (India) Pvt. Limited & Ors vs State Of Bihar & Anr on 29 July, 2016
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.39798 of 2015
Arising Out of PS.Case No. -29475 Year- 2014 Thana -PATNA COMPLAINT CASE District-
PATNA
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1. Legrand (India) Pvt. Limited, 61/62, Kalpataru Square, Off Andheri
Kurla Road, P.S. Andheri, Andheri (E), Mumbai 400059 through its
representative Ajeet Kumar Singh @ Ajeet Singh, son of Ram Prakash
Singh M/S Legrand (India) Pvt. Limited, Bhakta Tower, Plot No. KB-
22, 2nd and 3rd floor, Salt Lake, Sector-III, P.S.- Salt Lake, District-
Kolkata, At present residing at of Ward No.19, Gangjals, Saharsa
2. Urvashi Dipaksinh Morarji daughter of late Mansingh Sapat Director,
M/S Legrand (India) Pvt. Limited, Vasant Vihar, 8 Campmichael Road,
P.S.- M.I.D.C. Andheri (E), District- Mumbai.
3. Ajeet Kumar Singh @ Ajeet Singh, son of Ram Prakash Singh M/S
Legrand (India) Pvt. Limited, Bhakta Tower, Plot No. KB-22, 2nd and
3rd floor, Salt Lake, Sector-III, P.S.- Salt Lake, District- Kolkata, At
present residing at of Ward No.19, Gangjals, Saharsa
4. Biswajit Chakraborty son of late Nihar Ranjan Chakraborty, Regional
Manager, M/S Legrand (India) Pvt. Limited, bhakta Tower, Plot No.
KB-22, 2nd and 3rd floor, Salt Lake, Sector-III, P.S.- Salt Lake,
District- Kolkata, At present residing at of R.R. Plot-455, P.O. East
Kolkata Township, Kolkata-700107
.... .... Petitioners
Versus
1. The State of Bihar
2. J B Ware housing & Trading Ltd. 17, Ashoka Palace, Exhibition Road,
P.S.- Gandhi Maidan, Town & District- Patna through its Athorised
Director, Pradeep Narayan, Jamuar age 50 years.
.... .... Opposite Parties.
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Appearance :
For the Petitioner/s : Mr. Sanjeev Kumar Mishra, Advocate
For the Opposite Party/s : Mr. Shyam Kumar Singh , APP
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
Patna High Court Cr.Misc. No.39798 of 2015 (2) dt.29-07-2016
2/2
2 29-07-2016Learned counsel for the petitioners is permitted to make necessary correction in the cause-title in the course of the day.
Issue notice to opposite party no. 2 both by ordinary process as well as registered cover with A/D for which requisites, etc. must be filed within one week failing which the application shall stand rejected without further reference to a Bench.
Put up this case immediately after receipt of service report.
In the meantime, further proceedings in connection with Complaint Case No. 29475(C) of 2014 pending before the learned Judicial Magistrate, 1st Class, Patna shall remain stayed.
(Ashwani Kumar Singh, J.) Kanchan/-
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