M/S Riga Sugar Company Limited vs The Union Of India & Ors on 28 January, 2017

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Patna High Court - Orders

M/S Riga Sugar Company Limited vs The Union Of India & Ors on 28 January, 2017

Bench: Anjana Mishra

   IN THE HIGH COURT OF JUDICATURE AT PATNA
               Civil Writ Jurisdiction Case No.4438 of 2009
======================================================
M/S Riga Sugar Company Limited
                                                       .... .... Petitioner/s
                                   Versus
The Union of India & Ors
                                                     .... .... Respondent/s
======================================================
                                    with
               Civil Writ Jurisdiction Case No.4439 of 2009
======================================================
M/S Vishnu Sugar Mills Ltd.
                                                       .... .... Petitioner/s
                                   Versus
The Union of India & Ors
                                                     .... .... Respondent/s
======================================================
                                    with
               Civil Writ Jurisdiction Case No.13205 of 2010
======================================================
M/S Sasa Musa Sugar Works Ltd.
                                                       .... .... Petitioner/s
                                   Versus
The Union of India & Ors
                                                     .... .... Respondent/s
======================================================
Appearance :
(In CWJC No.4438 of 2009)
For the Petitioner/s     : Mr. Y.V. Giri, Sr. Advocate
                             Mr. Ashish Giri, Advocate

For the Respondent/s     :   Mr. P.K. Verma, Sr. Advocate
                             Mr. Suman Kumar Jha, Advocate
                             Mr. Sarvadeo Singh (CGC)

(In CWJC No.4439 of 2009)
For the Petitioner/s  :   Mr. Y.V. Giri, Sr. Advocate
                          Mr. Ashish Giri, Advocate

For the Respondent/s     :   Mr. P.K. Verma, Sr. Advocate
                             Mr. Suman Kumar Jha, Advocate
                             Mr. Sarvadeo Singh (CGC)

(In CWJC No.13205 of 2010)
For the Petitioner/s  :   Mr. Y.V. Giri, Sr. Advocate
                           Mr. Ashish Giri, Advocate
                           Mr. Vikas Ratan Bharti, Advocate

For the Respondent/s     :    Mr. P.K. Verma, Sr. Advocate
                              Mr. Suman Kumar Jha, Advocate
                              Mr. Raghib Ahsan(Asst.SG)
        Patna High Court CWJC No.4438 of 2009 (16) dt.28-01-2017

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                   ======================================================
                   CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
                   ORAL ORDER

16   28-01-2017

Heard learned counsel for the petitioners and Mr. P.K.Verma, learned Senior Counsel appearing for the F.C.I. Mr. Verma, learned Senior Counsel appearing for the F.C.I. submits that a curative petition is in the process of being filed. He is, however, unable to indicate as to whether the same has been filed as on date or not.

However, by way of last indulgence, this Court adjourns these cases to 13th of February, 2017, on which date, if no positive direction is available in favour of the F.C.I., this Court shall proceed to hear these cases on merits.

No further adjournments shall be granted to either of the parties since the matters are of the year 2009 and need to be adjudicated at the earliest.

(Anjana Mishra, J) PNM U

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Patna High Court - Orders