Patna High Court
Ram Nath Singh @ Ram Nath Prasad Singh vs The Bihar State Food Civil Supplies ... on 8 September, 2017
Author: Rajendra Menon
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE AT PATNA
Request Case No.118 of 2017
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Krishna Kant, son of Avadhesh Singh, proprietor M/s Konch PACS Mill, Resident
of Village-Konch, Near Hospital, P.S.-Konch, District-Gaya
.... .... Petitioner/s
Versus
1. The Bihar State Food And Civil Supplied Corporation Through Its
Managing Director, Sone Bhawan, Near R Block, Patna
2. The District Collector, Gaya
3. The Certificate Officer-cum-Additional Collector, Gaya
4. The District Manager, Bihar State Food & Civil Supplies Corporation,
District-Gaya
.... .... Respondent/s
with
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Request Case No. 119 of 2017
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Krishna Kumar Nayak, son of Sri Laxmi Nayak, Resident of Village- Supaul Bazar,
P.O.- Biraul, District- Darbhanga, proprietor M/s Gopal Industries Mill, at Village-
Karkouli, P.O.- Biraul, P.S.- Ghanshyampur, District- Darbhanga.
.... .... Petitioner/s
Versus
1. The Bihar State Food and Civil Supplies Corporation through its Managing
Director, Sone Bhawan, Near R Block, Patna.
2. The District Collector, Darbhanga.
3. The Certificate Officer-cum- Additional Collector, Darbhanga.
4. The District Manager, Bihar State Food Civil Supplies Corporation, District-
Darbhanga.
.... .... Respondent/s
with
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Request Case No. 120 of 2017
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Ganesh Prasad Rai, son of Late Ram Prasad Rai, Resident of Village- Madhopur,
P.O.- Batho, P.S.- Bahera, District- Darbhanga, proprietor M/s Maa Bhawani Rice
Mill, at Village-Madhopur, P.O.- Batho, P.S.- Bahera, District- Darbhanga.
.... .... Petitioner/s
Versus
1. The Bihar State Food and Civil Supplies Corporation through its Managing
Director, Sone Bhawan, Near R Block, Patna.
2. The District Collector, Darbhanga.
3. The Certificate Officer-cum- Additional Collector, Darbhanga.
4. The District Manager, Bihar State Food Civil Supplies Corporation, District-
Darbhanga.
.... .... Respondent/s
Patna High Court REQ. CASE No.118 of 2017 dt.08-09-2017
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with
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Request Case No. 121 of 2017
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Krishna Kumar Nayak, son of Sri Laxmi Nayak, Resident of Village- Supaul Bazar,
P.O.- Biraul, District- Darbhanga, proprietor M/s Gopal Industries Mill, at Village-
Karkouli, P.O.- Biraul, P.S.- Ghanshyampur, District- Darbhanga.
.... .... Petitioner/s
Versus
1. The Bihar State Food and Civil Supplie Corporation through its Managing
Director, Sone Bhawan, Near R Block, Patna.
2. The District Collector, Darbhanga.
3. The Certificate Officer-cum- Additional Collector, Darbhanga.
4. The District Manager, Bihar State Food Civil Supplies Corporation, District-
Darbhanga.
.... .... Respondent/s
with
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Request Case No. 122 of 2017
===========================================================
Krishna Kumar Nayak, son of Sri Laxmi Nayak, Resident of Village- Supaul Bazar,
P.O.- Biraul, District- Darbhanga, proprietor M/s Gopal Industries Mill, at Village-
Karkouli, P.O.- Biraul, P.S.- Ghanshyampur, District- Darbhanga.
.... .... Petitioner/s
Versus
1. The Bihar State Food and Civil Supplies Corporation through its Managing
Director, Sone Bhawan, Near R Block, Patna.
2. The District Collector, Darbhanga.
3. The Certificate Officer-cum- Additional Collector, Darbhanga.
4. The District Manager, Bihar State Food Civil Supplies Corporation, District-
Darbhanga.
.... .... Respondent/s
with
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Request Case No. 123 of 2017
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Ganesh Prasad Rai, son of Late Ram Prasad Rai, Resident of Village- Madhopur,
P.O.- Batho, P.S.- Bahera, District- Darbhanga, proprietor M/s Maa Bhawani Rice
Mill, at Village-Madhopur, P.O.- Batho, P.S.- Bahera, District- Darbhanga.
.... .... Petitioner/s
Versus
1. The Bihar State Food and Civil Supplies Corporation through its Managing
Director, Sone Bhawan, Near R Block, Patna.
2. The District Collector, Darbhanga.
Patna High Court REQ. CASE No.118 of 2017 dt.08-09-2017
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3. The Certificate Officer-cum- Additional Collector, Darbhanga.
4. The District Manager, Bihar State Food Civil Supplies Corporation, District-
Darbhanga.
.... .... Respondent/s
with
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Request Case No. 124 of 2017
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Mahendra Prasad S/O- Sri Jaimangal Prasad Yadav, Prop- Vikash Rice Mill, R/o-
Village- Lakshammanama, P.O.- Saunaha, P.S.- Palanwan (Raxaul), District- East
Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Department of Food and
Consumers, State of Bihar, Patna.
2. The District Collector/ Magistrate, East Champaran, Motihari.
3. The Bihar State Foods and Civil Supplies Corporation Limited, through its
Managing Director, Sone Bhawan, Patna.
4. The District Manager, Bihar State Food and Civil Supplies Corporation Ltd.,
East Champaran, Motihari.
.... .... Respondent/s
with
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Request Case No. 125 of 2017
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Jitendra Kumar Ray S/o- Late Rajdeo Rai, Prop; Mahashakti Enterprises R/o-
Village- Lakshmanma, P.O.- Saunaha, P.S.- Palanwan (Raxaul), District- East
Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Department of Food and
Consumers, State of Bihar, Patna.
2. The District Collector/ Magistrate, East Champaran.
3. The Bihar State Foods and Civil Supplies Corporation through its Managing
Director, Sone Bhawan, Patna.
4. The District Manager, Bihar State Food and Civil Supplies Corporation Ltd.,
Motihari, East Champaran.
.... .... Respondent/s
with
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Request Case No. 128 of 2017
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Basant Kumar, Son of Sri Hari Om Chaudhary, Resident of Motijheel, Mafatlal
Gali P/S/- Town, P.O.- H.P.O., District- Muzaffarpur, at present Vasant Mini Rice
Patna High Court REQ. CASE No.118 of 2017 dt.08-09-2017
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Mill, Muzhari, District- Muzaffarpur.
.... .... Petitioner/s
Versus
1. The Bihar State Food And Civil Supplies Corporation Ltd. Khdya Bhavan,
Daroga Prasad Path, R- Block Road No. 2 Patna- 800001
2. Tha Managing Director, Bihar State Food And Civil Supplies Corporation Ltd,
Khdya Bhavan Daroga Prasad Path, R- Block, Road No. 2 Patna- 800001.
3. The District Manager, Bihar State Food And Civil Supplies Corporation Ltd.
Muzaffarpur.
.... .... Respondent/s
with
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Request Case No. 129 of 2017
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M/s Jay Rice Mill, Gaini, Obra, Aurangabad, through its Proprietor, namely Rita
Devi, Wife of Sri Arunjay Kumar Gautam, presently residing at P.O.- Gaini, P.S.-
Khudwan, Block- Obra, Aurangabad, Bihar.
.... .... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Food and
Civil Supplies, Government of Bihar, Patna.
2. The Bihar State Food and Civil Supplies Corporation Limited through its
Managing Director.
3. The District Magistrate, Aurangabad.
4. The District Manager, Bihar State Food and Civil Supplies Corporation
Limited, Aurangabad.
.... .... Respondent/s
with
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Request Case No. 130 of 2017
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Raju Prasad son of Ramaji Sah, Proprietor of M/s Ganesh Rice Mill, Resident of
Village- Maksuspur, P.S.- Khaira, District- Chapra (Saran).
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited through its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R- Block,
Road No. 2, Patna- 800001.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.-
2, Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Chapra (Saran).
.... .... Respondent/s
Patna High Court REQ. CASE No.118 of 2017 dt.08-09-2017
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with
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Request Case No. 131 of 2017
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Rajeshwar Singh son of Ramchowa Singh, Proprietor of M/s Laxmi Mini Rice Mill,
Resident of Village- Niyay, P.S.- Agrer, District- Rohtas.
.... .... Petitioner/s
Versus
1. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.- 2, Patna-
800001.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.-
2, Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Rohtas.
.... .... Respondent/s
with
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Request Case No. 132 of 2017
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Sunil Sao @ Sunil Kumar, son of Mauji Sao, Proprietor of M/s Maa Bhagwati Mill
Karmakala, Resident of Village- Karma Kala, P.S.- Rajauli, District- Nawada.
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited through its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R- Block,
Road No. 2, Patna- 800001.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.-
2, Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Nawada.
.... .... Respondent/s
with
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Request Case No. 133 of 2017
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Jitendra Prasad Gupta son of Hira Lal Shah, Proprietor of M/s Krishna Mini Rice
Mill, Resident of Village- Darwan (Mohania), P.S.- Mohania, District- Kaimur
(Bhabhua).
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited through its
Patna High Court REQ. CASE No.118 of 2017 dt.08-09-2017
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Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R- Block,
Road No. 2, Patna- 800001.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.-
2, Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Kaimur (Bhabhua).
.... .... Respondent/s
with
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Request Case No. 134 of 2017
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Dharm Chandra Prasad, son of Late Prabhu Lal, Proprietor of M/s Ganesh Rice
Mill, Resident of Village- Pakribarawan, P.S.- Pakribarawan, District- Nawada.
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited through its
Managing Director, Office at KhadyaBhawan, Daroga Prasad Path, R- Block,
Road No. 2, Patna- 800001.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at KhadyaBhawan, Daroga Prasad Path, R- Block, Road No.- 2,
Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Nawada.
.... .... Respondent/s
with
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Request Case No. 136 of 2017
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Dhiraj Kumar son of Nathuni Prasad, Proprietor of M/s Maa Laxmi Industries Rice
Mill, Resident of Village- Hisua Road Biyada, P.S.- Bundelkhand, District-
Nawada.
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited, Khadya Bhawan,
Daroga Prasad Path, R- Block, Road No. 2, Patna- 800001, through its
Managing Director.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.- 2, Patna-
800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Nawada.
.... .... Respondent/s
with
Patna High Court REQ. CASE No.118 of 2017 dt.08-09-2017
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Request Case No. 137 of 2017
===========================================================
Saroj Kumar, son of Narad Muni, Proprietor of M/s Sri Shankar Ji Mini Rice Mill,
Resident of Village- Barhari, P.S.- Kargahar, District- Rohtas (Sasaram).
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited through its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R- Block,
Road No.2, Patna- 800001.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.2,
Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Sasaram.
.... .... Respondent/s
with
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Request Case No. 138 of 2017
===========================================================
Arbind Kumar Rai @ Arvind Kumar Rai @ Arbind Rai, Son of Late Jitan Rai,
Proprietor of M/s Jai Maa Vaishnao Devi Mini Rice Mill, Resident of Village-
Naran, P.S.- Baghalia, District- Rohtas at Sasaram.
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited through its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R- Block,
Road No.2, Patna- 800001.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.2,
Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
District- Rohtas at Sasaram.
.... .... Respondent/s
with
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Request Case No. 139 of 2017
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Shambhu Sharan Gupta, Son of Late Ram Prasad Gupta, Proprietor of M/s Shri
Gupta Mini Rice Mill, Resident of Village- Narhat, P.S.- Narhat, District- Nawada.
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited through its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R- Block,
Road No.2, Patna- 800001.
Patna High Court REQ. CASE No.118 of 2017 dt.08-09-2017
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2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.2,
Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Nawada.
.... .... Respondent/s
with
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Request Case No. 141 of 2017
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Narendra Kumar Singh, Son of Mahaveer Singh, Proprietor of M/s Shivam Rice
Mill, Resident of Village- Polhrera, P.S.- Taraiyan, District- Saran (Chapra).
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited through its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R- Block,
Road No.2, Patna- 800001.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.2,
Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
District- Saran (Chapra).
.... .... Respondent/s
with
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Request Case No. 142 of 2017
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Rakesh Kumar Singh, Son of Late Yogendra Singh, Proprietor of M/s Raj Laxmi
Rice Mill, Resident of Village- Rauza, P.S.- Town Thana, District- Saran.
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited through its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R- Block,
Road No.2, Patna- 800001.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.2,
Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Saran.
.... .... Respondent/s
with
===========================================================
Request Case No. 143 of 2017
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Patna High Court REQ. CASE No.118 of 2017 dt.08-09-2017
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Runi Devi, Wife of Avinash Kumar, Proprietor of M/s Runi Rice Mill, Bashuchak,
Resident of Village- Makanpur, P.S.- Warshaliganj, District- Nawada.
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited through its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R- Block,
Road No.2, Patna- 800001.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.2,
Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Nawada.
.... .... Respondent/s
with
===========================================================
Request Case No. 144 of 2017
===========================================================
Rajesh Kumar, Son of Late Badri Singh, Proprietor of M/s Maa Shakti Rice Mill,
Kochgaon, Resident of Village- Kochgaon, P.S.- Warshaliganj, District- Nawada.
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited through its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R- Block,
Road No.2, Patna- 800001.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.2,
Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Nawada.
.... .... Respondent/s
with
===========================================================
Request Case No. 145 of 2017
===========================================================
Ajeet Kumar, Son of Suresh Prasad, Proprietor of M/s Jai Mata Di Rice Mill,
resident of Village- Madhepur, P.S.- Kashichak, District- Nawada.
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited, Office at Khadya
Bhawan, Daroga Prasad Path, R- Block, Road No.2, Patna- 800001 through its
Managing Director.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.2,
Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Patna High Court REQ. CASE No.118 of 2017 dt.08-09-2017
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Nawada.
.... .... Respondent/s
with
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Request Case No. 146 of 2017
===========================================================
1. Shankar Kumar, Son of Bishwanath Prasad Sao
2. Prakash Kumar, Son of Sri Nanu Chand Sao, Both petitioner no-1 and 2 are
Proprietor (Partner) of M/s Bhagwati Udyog Rice Mill, Resident of Village-
Naya Bazar, Kawaiya Road, P.S.- Lakhi Sarai, District- Lakhisarai.
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited, Office at Khadya
Bhawan, Daroga Prasad Path, R- Block, Road No.2, Patna- 800001 through its
Managing Director.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.2,
Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Nawada.
.... .... Respondent/s
with
===========================================================
Request Case No. 147 of 2017
===========================================================
Sanjit Kumar Singh, Son of Akhilesh Singh, Proprietor of M/s Maa Tara Rice Mill,
Resident of Village- Kurma, P.S.- Obra, District- Aurangabad.
.... .... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited through its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R- Block,
Road No.2, Patna- 800001.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadya Bhawan, Daroga Prasad Path, R- Block, Road No.2,
Patna- 800001.
3. The District Manager, Bihar State Food & Civil Supplies Corporation Limited,
Aurangabad.
.... .... Respondent/s
with
===========================================================
Request Case No. 148 of 2017
===========================================================
Ram Nath Singh @ Ram Nath Prasad Singh, Son of Late Deonandan Singh, R/o
Vill- Mayabigha, P.S.- Madanpur, District- Aurangabad.
Patna High Court REQ. CASE No.118 of 2017 dt.08-09-2017
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.... .... Petitioner/s
Versus
1. The Bihar State Food Civil Supplies Corporation Limited through its M.D.,
Bihar at Patna.
2. The Managing Director, Bihar State Food Civil Supplies Corporation Limited,
Bihar at Patna.
3. The District Manager, B.S.F.C., Aurangabad, Dist- Aurangabad.
.... .... Respondent/s
===========================================================
Appearance :
(In REQ. CASE No.118 of 2017)
For the Petitioner/s : Mr. Manish Kumar No 13, Advocate
Mr. Rohit Kumar, Advocate
For the B.S.F.C. : Mr. Shailendra Kumar Singh, Advocate
(In REQ. CASE No.119 of 2017)
For the Petitioner/s : Mr. Manish Kumar No 13, Advocate
Mr. Rohit Kumar, Advocate
For the B.S.F.C. : Mr. Shailendra Kumar Singh, Advocate
(In REQ. CASE No.120 of 2017)
For the Petitioner/s : Mr. Manish Kumar No 13, Advocate
Mr. Rohit Kumar, Advocate
For the B.S.F.C. : Mr. Shailendra Kumar Singh, Advocate
(In REQ. CASE No.121 of 2017)
For the Petitioner/s : Mr. Manish Kumar No 13, Advocate
Mr. Rohit Kumar, Advocate
For the B.S.F.C. : Mr. Shailendra Kumar Singh, Advocate
(In REQ. CASE No.122 of 2017)
For the Petitioner/s : Mr. Manish Kumar No 13, Advocate
Mr. Rohit Kumar, Advocate
For the B.S.F.C. : Mr. Shailendra Kumar Singh, Advocate
(In REQ. CASE No.123 of 2017)
For the Petitioner/s : Mr. Manish Kumar No 13, Advocate
Mr. Rohit Kumar, Advocate
For the B.S.F.C. : Mr. Shailendra Kumar Singh, Advocate
(In REQ. CASE No.124 of 2017)
For the Petitioner/s : Mr. Krishna Mohan Mishra, Advocate
For the B.S.F.C. : Mr. Sanjay Prasad, Advocate
(In REQ. CASE No.125 of 2017)
For the Petitioner/s : Mr. Krishna Mohan Mishra, Advocate
For the B.S.F.C. : Mr. Sanjay Prasad, Advocate
(In REQ. CASE No.128 of 2017)
For the Petitioner/s : Mr. Uday Prakash Shrarma, Advocate
For the Respondent/s : Mr. Shailendra Kumar Singh, Advocate
(In REQ. CASE No.129 of 2017)
For the Petitioner/s : Mr. Avinash Kumar, Advocate
For the Respondent/s : Mr. Nirmal Kumar, Advocate
(In REQ. CASE No.130 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the B.S.F.C. : Mr. Dr. Kislay, Advocate
(In REQ. CASE No.131 of 2017)
Patna High Court REQ. CASE No.118 of 2017 dt.08-09-2017
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For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the Respondent/s : Mr. Nirmal Kumar, Advocate
(In REQ. CASE No.132 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the B.S.F.C. : Mr. Harish Kumar, Advocate
(In REQ. CASE No.133 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh
For the B.S.F.C. : Mr. Dr. Kislay, Advocate
(In REQ. CASE No.134 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the B.S.F.C. : Mr. Shailendra Kumar Singh, Advocate
(In REQ. CASE No.136 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the B.S.F.C. : Mr. Shailendra Kumar Singh, Advocate
(In REQ. CASE No.137 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the B.S.F.C. : Mr. Sanjeev Kumar, Advocate
(In REQ. CASE No.138 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the B.S.F.C. : Mr. Shailendra Kumar Singh, Advocate
(In REQ. CASE No.139 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the B.S.F.C. : Mr. Dr. Kislay, Advocate
(In REQ. CASE No.141 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the Respondent/s : Mr. Shailendra Kumar Singh, Advocate
(In REQ. CASE No.142 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the B.S.F.C. : Mr. Shailendra Kumar Singh, Advocate
(In REQ. CASE No.143 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the B.S.F.C. : Mr. Sanjeev Kumar, Advocate
(In REQ. CASE No.144 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the B.S.F.C. : Mr. Harish Kumar, Advocate
(In REQ. CASE No.145 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the Respondent/s : Mr. Nirmal Kumar, Advocate
(In REQ. CASE No.146 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the Respondent/s : Mr. Dr. Kislay, Advodate
(In REQ. CASE No.147 of 2017)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the B.S.F.C. : Mr. Shailendra Kumar Singh, Advocate
(In REQ. CASE No.148 of 2017)
For the Petitioner/s : Mr. Brij Bihari Tiwary, Advocate
For the B.S.F.C : Mr. Harish Kumar, Advocate
===========================================================
Patna High Court REQ. CASE No.118 of 2017 dt.08-09-2017
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CORAM: HONOURABLE THE CHIEF JUSTICE
ORAL JUDGMENT
Date: 08-09-2017 In identical proceedings i.e. in Request Case No. 8 of 2016 and various other analogous cases, a detailed order has been passed by me on 19.4.2017 allowing an application under Section 11(6) of the Arbitration and Conciliation Act and an Arbitral Tribunal has been constituted. In these applications also, the respondents herein had entered into an agreement with the petitioners and the issues, identical in nature, has been referred for arbitration on 19.4.2017. As identical issues are involved in the matter which has already been considered on 19.4.2017 in Request Case No. 8 of 2016 and other cases and as the same objections are raised herein, I see no reason to take a different view from the one already taken by me on 19.4.2017 when a series of cases detailed hereinabove were disposed of.
The objection of the respondents that the matter is pending before the Hon'ble Supreme Court in an S.L.P cannot be a ground for postponing the matter as on several occasions adjournments are taken on this very ground. That apart, the contention that certain applicants have deposited the amount is not a ground for refusing arbitration, but a ground to be raised by the respondents before the Arbitrator and the consequential effect taken note of by the Patna High Court REQ. CASE No.118 of 2017 dt.08-09-2017 14/14 Arbitrator.
For the reasons and grounds indicated in the order dated 19.4.2017, these applications are allowed.
Hon'ble Mr. Justice V. Nath, a Retired Judge of this Court, is appointed as Arbitrator to adjudicate the dispute. However, in these proceedings this Court has not gone into the merits of various objections raised with regard to maintainability of the dispute. In view of the certificate proceedings held, the question of limitation and all other issues are left open to be canvassed by the parties before the Arbitrator.
(Rajendra Menon, CJ) Shageer/-
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