PULAK ENTERPRISES Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) EARNED Counsel for the parties were heard on the question of admission and stay on 18th September, 2000, However, as on that date earned Counsel for the parties expressed difficulty in agreeing for fixing a date in the absence of availability of date from their learned senior counsel, these matters were directed to be listed under the heading "To be mentioned" today and it has accordingly been listed.

(2.) EARNED Counsel for the parties agree that the matter may be listed under the heading "For Admission" it self for final disposal on 23rd October, 2000. as a first case.before an appropriate Bench.

(3.) AS agreed, put up this matter for admission on 23rd October, 2000. as a first case.