Broad Son Commodities Private ... vs The State Of Bihar
2022 Latest Caselaw 885 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.15402 of 2021
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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 65 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 - 800001.

4. The Deputy Director, Mines and Geology, Saran.

5. The District Magistrate - Cum - Collector, Saran.

6. The District Mining Officer, Saran Chapra.

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

For the Petitioner/s : Mr. P.K. Shahi, Sr. Advocate Mr. Suraj Samdarshi, Advocate Mr. Avinash Shekhar, Advocate Mr. Piyush Ranjan, Advocate Mr. Vijay Shanker Tiwari, Advocate For the Respondent/s : Mr. Gyan Prakash Ojha, GA-7 Mr. Naresh Dixit, Spl. P.P. ( Mines) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR 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.) =======================================================

Date : 02-02-2022 Heard learned counsel for the parties. Patna High Court CWJC No.15402 of 2021 dt.02-02-2022

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.15402 of 2021 dt.02-02-2022

Shri P.K. Shahi, learned Senior Advocate, under

instructions, fairly states that on account of intervening

developments, the present petition be disposed of inasmuch as

now the petitioner has taken recourse to the alternate remedies

stipulated under the agreement, as also law applicable and

governing the parties to the lis.

Accordingly, petition is disposed of with liberty to the

petitioner to pursue the remedies in accordance with law.

It is made clear that we have not expressed any

opinion on the merits of the case. All issues are left open.

Interlocutory application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date Transmission Date