Hindustan Media Ventures Ltd vs Bihar Industrial Area ...
2023 Latest Caselaw 90 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.17222 of 2022
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Hindustan Media Ventures Ltd. a Company Having its registered office at Budh Marg, P.S.-Kotwali, Town and District-Patna-800001 through Himanshu Kumar Pandey, Assistant Manager (Legal) Being the Duly authorized representative of the Company.

... ... Petitioner/s Versus

1. Bihar Industrial Area Development Authority a Boby Corporate having its registered Office at Industrial Development Centre, Audyogic Bhawan, East Gandhi Maidan, Patna.

2. Chairman Cum Managing Director, Bihar Industrial Area Development Authority, Audyogic Bhawan, East Gandhi Maidan, Patna.

3. Deputy General Manager, Bihar Industrial Area Development Authority, Audyogic Development Centre, Purnia, Town and District-Purnia.

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

For the Petitioner/s : Mr. Umesh Prasad Singh, Sr. Advocate Mr. Vaibhava Veer Shanker, Advocate Mr. Sameer Sawarn, Advocate For the Respondent/s : Mr. Lalit Kishore, AG Mr. Piyush Lall, Advocate Mr. Devesh Shankaran, Advocate Mr. Pankaj Kumar Sinha, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 04-01-2023

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.17222 of 2022 dt.04-01-2023

Learned counsel for the petitioner does not press the

present petition for the reason that the petitioner shall approach

Respondent No. 3, namely, Deputy General Manager, Bihar

Industrial Area Development Authority, Audyogic Development

Centre, Purnia, Town & District- Purnea seeking benefit of the Patna High Court CWJC No.17222 of 2022 dt.04-01-2023

revised policy framed by the BIADA.

As and when any such petition is filed, the same shall

be considered and decided expeditiously within a period of two

months thereof.

It is made clear that we have not expressed any

opinion on merits. All issues are left open.

The instant petition stands disposed of as not pressed

in the aforesaid terms.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(Partha Sarthy, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 07.01.2023 Transmission Date