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United Breweries Limited vs The State Of Bihar
2021 Latest Caselaw 3353 Patna

Citation : 2021 Latest Caselaw 3353 Patna
Judgement Date : 13 July, 2021

Patna High Court
United Breweries Limited vs The State Of Bihar on 13 July, 2021
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4382 of 2021
     ======================================================

United Breweries Limited a company registered under the provisions of the Companies Act, 1956 having its registered office at U.B. Towers, U.B. City No. 24, Vittal Mallya Road, bangalore-560001 and factory at Plot No. A 1, Industrial Area, Kopakala, P.s.- Naubatpur, District- Patna through its Authorized Signatory Shri Amarish Kumar Singh, Male, aged about 40 years son of Sri Rais Pal Singh, Resident of 114, Lohia Vihar, Sector 9, Indira Nagar, Lucknow, Uttar Pradesh-226016

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Registration, Excise and Prohibition Department, Government of Bihar, Patna

2. The Excise Commissioner, Bihar, Patna

3. The Assistant Commissioner of Excise, Patna

4. The Bihar State Beverage Corporation Limited, a Government of Bihar Enterprises, through its Managing Director, at 1st Floor, Vidyut Bhawan-II, Jawaharlal Nehru Marg, Patna-800001

... ... Respondent/s ====================================================== (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.) Appearance :

For the Petitioner/s : Mr.Satyabir Bharti, Adv For the Respondent/s : Mr.Vivek Prasad (GP7), Ms. Roona, AC to GP-7 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR )

Date : 13-07-2021 Heard the parties.

Learned counsel for the petitioner in the presence of

learned counsel for the State submits that this case is squarely

covered by judgment of Division Bench of this Court dated

30.04.2019 passed in CWJC No. 15316 of 2017 (Annexure-9) Patna High Court CWJC No.4382 of 2021 dt.13-07-2021

and its analogous cases (United Spirits Ltd vs State of Bihar),

accordingly, present petition is disposed of in same terms.

(Sanjay Karol, CJ)

( S. Kumar, J)

ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date
Transmission Date       NA
 

 
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