M/S B.L. Kashyap And Sons Ltd vs The Union Of India And Ors
2025 Latest Caselaw 815 Patna

Patna High Court

M/S B.L. Kashyap And Sons Ltd vs The Union Of India And Ors on 25 July, 2025

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

     IN THE HIGH COURT OF JUDICATURE AT PATNA
                       CIVIL REVIEW No.14 of 2013
                                       In
               Civil Writ Jurisdiction Case No.7658 of 2005
======================================================
M/s B. L. Kashyap & Sons Ltd., Site Office A.I.I.M.S., Patna Site, Opposite
D.A.V. School, Phulwarisharif through its authorised signatory Bishwanath
Pandey Son of Sri H.N. Pandey, resident of B-91, Birla Colony,
Phulwarisharif, P.S.- Phulwarisharif, Disrict- Patna.

                                       Respondent no.9 - Review petitioner

                                  Versus

1. Council for Protection of Public Rights and Welfare through its General
Secretary Sri Brajesh Kumar, Advocate S/o Late Mahendra Prasad Gupta,
resident of Mohalla- Ram Krishna Colony, P.S.-Writ Petitioner - Opposite
Party. Sultanganj, District- Patna.
                                          ...... Writ Petitioner-Opposite Party
2. The Union of India through the Cabinet Secretary, Government of India,
Rastrapati Bhawan, New Delhi-110004.
3. The Secretary, Department of Health and Family Welfare, Nirman Bhawan,
Government of India, New Delhi.
4. The State of Bihar through Chief Secretary, Old Secretariat, Patna.
5. The Chief Secretary, Government of Bihar, Old Secretariat, Patna.
6. The Secretary, Department of Health, Government of Bihar, Patna.
7. The District Magistrate, Patna.
8. M/s Nagarjuna Construction Company Ltd., Site Office- A.I.I.M.S., Patna
Site, Opposite D.A.V.School, Phulwarisharif.
9. M/s R.D.B. / M/s H.LL., Site Office- A.I.I.M.S., Patna Site, opposite
D.A.V. School, Phulwarisharif, Patna.

                              ...Respondents ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s     :   Mr. Ravi Kishore, Advocate
For the Opposite Party/s :   Mr. Binay Kumar Pandey, Advocate
                             Mr. Raju Giri, Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
        and
        HONOURABLE MR. JUSTICE S. B. PD. SINGH
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

 Date : 25-07-2025


            The present civil review is pending consideration from

 the year 2013 insofar as review of the order dated 05.12.2012
              Patna High Court C. REV. No.14 of 2013 dt.25-07-2025
                                                          2/2




                      passed in CWJC No. 7658 of 2005.

                                 2. During pendency of Civil Review No. 14 of 2013,

                      Union of India and others preferred Special Leave to Appeal (C)

                      Nos. 11788-11790 of 2013, it was dismissed as infructuous on

                      19.01.2024

. Therefore, the order dated 05.12.2012 passed in

CWJC No. 7658 of 2005 stands merged with the Hon'ble Supreme

Court's Order, hence, the civil review do not survive for

consideration.

3. Accordingly, the present civil review stands disposed

of.

(P. B. Bajanthri, J)

(S. B. Pd. Singh, J)

ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          26.07.2025
Transmission Date       NA