Broad Son Commodities Private ... vs The State Of Bihar
2022 Latest Caselaw 5018 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.16944 of 2022
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Broad Son Commodities Private Limited a company incorporated under the provisions of the Companies Act, 1956 having its registered office at Dr. Himanshu Complex, Block Road, Koilwar Chouk, P.S. Koilwar, District Bhojpur (Ara), through its Director Ashok Kumar aged about 66 years (male), son of Ram Chandra Saw, resident of Village/Mohalla- Pareo, P.S.- Bihta, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Commissioner-Cum-Principal Secretary, Department of Mines and Geology, Government of Bihar, Vikas Bhawan, Bailey Road, Patna- 800001.

2. The Principal Secretary Cum Commissioner Mines, Department of Mines and Geology, Government of Bihar, Vikas Bhawan, Bailey Road, Patna- 800001.

3. The Special Secretary cum Director, Mines and Geology Department, Government of Bihar, Vikas Bhawan, Bailey Road, Patna.

4. The Deputy Director, Mines and Geology, Patna Circle, Patna.

5. The District Magistrate-cum-Collector, Patna.

6. The Mineral Development Officer, Patna.

7. The District Certificate Officer cum Additional District Collector, Law and Order, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Suraj Samdarshi, Advocate Mr. Diwanshi Rohtagi, Advocate Mr. Avinash Shekhar, 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 JUDGMENT (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.) ======================================================= Patna High Court CWJC No.16944 of 2022 dt.09-12-2022

Date : 09-12-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.16944 of 2022 dt.09-12-2022

Shri Suraj Samdarshi, learned counsel for the

petitioner, states that pursuant to the order dated

11.05.2022, passed in Request Case No. 33 of 2022,

titled as Broad Son Commodities Private Limited Vs.

The State of Bihar & Ors., the arbitral proceedings have

already commenced and that the petitioner shall prefer

an application seeking interim protection, including

assailing the order dated 21st of September, 2022, passed

by the District Magistrate, Patna (Annexure-6, Page-

39).

Statement taken on record.

Liberty as prayed for is granted.

The instant petition stands disposed of. Patna High Court CWJC No.16944 of 2022 dt.09-12-2022

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(Partha Sarthy, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 13.12.2022 Transmission Date