BRAHMCHARINI CONSTRUCTION Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr, Jai Vardhan Narayan, learned counsel for the petitioner and Mr. Naresh Dikshit, Special P.P. for Mines.

(2.) The petitioner seeks the following reliefs in this writ petition.

(3.) The case of the petitioner that it is a company incorporated under Limited Liability Partnership, Act 2008 (henceforth for short ' the LLP") with the name of Brahmcharini Constructions.