Patna High Court - Orders
Piyush Kumar vs The Bihar State Food And Civil Supplies ... on 6 September, 2019
Author: Amreshwar Pratap Sahi
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE AT PATNA
REQUEST CASE No.62 of 2019
======================================================
Ram Uday Singh S/o Late Ram Pratap Singh, Resident of Village- Paspura,
P.o.- Paspura, P.S.- Muffasil, District- Begusarai
... ... Petitioner/s
Versus
1. The Bihar State Food and Civil Supplies Corporation Limited Khadya
Bhawan, Daroga Prasad Path, R-Block, Road No. 2, Patna-800001, through
its Managing Director
2. The Managing Director, The Bihar State Food and Civil Supplies
Corporation Limited Khadya Bhawan, Daroga Prasad Path, R-Block, Road
No. 2, Patna-800001,
3. The District Manager, Bihar State Food and Civil Supplies Corporation
Limited, Munger,
... ... Respondent/s
======================================================
with
REQUEST CASE No. 63 of 2019
======================================================
Dinkar Choudhary, Son of Sri Raja Ram Chaudhary, Resident of Bagwara,
Post Office-Suhird Nagar, Police Station-Muffashil, District-Begusarai.
... ... Petitioner/s
Versus
1. The Bihar State Food and Civil Supplies Corporation Limited Khadya
Bhawan, Daroga Prasad Path, R-Block, Road No. 2, Patna-800001, through
its Managing Director.
2. The Managing Director The Bihar State Food and Civil Supplies
Corporation Limited, Khadya Bhawan, Daroga Prasad Path, R-Block, Road
No. 2, Patna-800001.
3. The District Manager Bihar State Food and Civil Supplies Corporation
Limited, Khagaria.
... ... Respondent/s
======================================================
with
REQUEST CASE No. 64 of 2019
======================================================
Pankaj Kumar Son of Shri Rameshwar Prasad Singh, Resident of Village-
Sihma, Police Station- Matihani, District- Begusarai.
... ... Petitioner/s
Versus
1. The Bihar State Food and Civil Supplies Corporation Limited Khadya
Bhawan, Daroga Prasad Path, R-Block, Road No. -2, Patna- 800001,
through its Managing Director.
Patna High Court REQ. CASE No.62 of 2019(2) dt.06-09-2019
2/4
2. The Managing Director, The Bihar State Food and Civil Supplies
Corporation Limited, Khadya Bhawan, Daroga Prasad Path, R-Block, Road
No. -2, Patna- 800001.
3. The District Manager Bihar State Food and Civil Supplies Corporation
Limited, Patna.
... ... Respondent/s
======================================================
with
REQUEST CASE No. 65 of 2019
======================================================
Sanjeev Kumar Singh, Son of Shri Rameshwar Prasad Singh, Resident of
Village- Sihma, Police Station- Matihani, District- Begusarai.
... ... Petitioner/s
Versus
1. The Bihar State Food and Civil Supplies Corporation Limited Khadya
Bhawan, Daroga Prasad Path, R- Block, Road No.- 2, Patna 800001, through
its Managing Director.
2. The Managing Director, The Bihar State Food and Civil Supplies
Corporation Limited, Khadya Bhawan, Daroga Prasad Path, R- Block, Road
No. 2, Patna- 800001.
3. The District Manager, Bihar State Food and Civil Supplies Corporation
Limited, Darbhanga.
... ... Respondent/s
======================================================
with
REQUEST CASE No. 66 of 2019
======================================================
Piyush Kumar Son of Sanjeev Kumar Singh, Resident of Village- Sihma,
Police Station- Matihani, District- Begusarai.
... ... Petitioner/s
Versus
1. The Bihar State Food and Civil Supplies Corporation Limited Khadya
Bhawan, Daroga Prasad Path, R-Block, Road No.-2, Patna- 800001, through
its Managing Director.
2. The Managing Director, The Bihar State and Civil Supplies Corporation
Limited, Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.-2,
Patna- 800001.
3. The District Manager, Bihar State Food and Civil Supplies Corporation
Limited, Madhubani.
... ... Respondent/s
======================================================
with
REQUEST CASE No. 67 of 2019
======================================================
Patna High Court REQ. CASE No.62 of 2019(2) dt.06-09-2019
3/4
Deepak Kumar S/o Shri Rameshwar Prasad Singh, Resident of Village Sihma,
P.S. Matihani, Dist.Begusarai.`
... ... Petitioner/s
Versus
1. The Bihar State Food and Civil Supplies Corporation Limited Khadya
Bhawan, Daroga Prasad Path, R-Block, Road,No.2, Patna-800001, through
its Managing Director.
2. The Managing Director, The Bihar State Food and Civil Supplies
Corporation Limited, Khadya Bhawan, Daroga Prasad Path, R-Block, Road
No.2, Patna-800001.
3. The District Manager, Bihar State Food and Civil Supplies Corporation
Limited, Madhubani.
... ... Respondent/s
======================================================
Appearance :
(In REQUEST CASE No. 62 of 2019)
For the Petitioner/s : Mr. Sanjeet Kumar, Advocate
For the Respondent/s : Mr. Shailendra Kumar Singh, Advocate
(In REQUEST CASE No. 63 of 2019)
For the Petitioner/s : Mr. Sanjeet Kumar, Advocate
For the Respondent/s : Mr. Shailendra Kumar Singh, Advocate
(In REQUEST CASE No. 64 of 2019)
For the Petitioner/s : Mr. Sanjeet Kumar, Advocate
For the Respondent/s : Mr. Shailendra Kumar Singh, Advocate
(In REQUEST CASE No. 65 of 2019)
For the Petitioner/s : Mr. Sanjeet Kumar, Advocate
For the Respondent/s : Mr. Shailendra Kumar Singh
(In REQUEST CASE No. 66 of 2019)
For the Petitioner/s : Mr. Sanjeet Kumar, Advocate
For the Respondent/s : Mr. Shailendra Kumar Singh, Advocate
(In REQUEST CASE No. 67 of 2019)
For the Petitioner/s : Mr. Sanjeet Kumar, Advocate
For the Respondent/s : Mr. Shailendra Kumar Singh, Advocate
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
ORAL ORDER
2 06-09-2019Heard learned counsel for the applicants and the learned counsel for the opposite parties.
There is no dispute that there is an arbitration clause for redressal of the grievances of the applicants that have been raised.
Accordingly, keeping in view the submissions raised Patna High Court REQ. CASE No.62 of 2019(2) dt.06-09-2019 4/4 in the exercise of the powers under Section 11(6) of the Arbitration and Conciliation Act, 1996, I hereby appoint Hon'ble Mr. Justice Sadanand Muherjee, a retired Judge of the Patna High Court as the sole arbitrator to enter upon the disputes and render his awards in terms of the provisions of the 1996 Act.
Let the information of this order along with papers be transmitted by the Registrar General to the sole Arbitrator for proceeding in the matters.
The applications stand disposed of accordingly.
(Amreshwar Pratap Sahi, CJ) Sunil/-
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