M/S Riga Sugar Company Limited vs The Union Of India & Ors on 10 November, 2016

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Patna High Court - Orders

M/S Riga Sugar Company Limited vs The Union Of India & Ors on 10 November, 2016

Bench: Vikash Jain

      IN THE HIGH COURT OF JUDICATURE AT PATNA
             Civil Writ Jurisdiction Case No.4438 of 2009
======================================================
M/S Riga Sugar Company Limited
                                                          .... .... Petitioner
                                 Versus
The Union of India & Ors
                                                      .... .... Respondents
 ======================================================
                                   with
             Civil Writ Jurisdiction Case No.4439 of 2009
======================================================
M/S Vishnu Sugar Mills Ltd.
                                                          .... .... Petitioner
                                 Versus
The Union of India & Ors
                                                      .... .... Respondents
 ======================================================
                                   with
            Civil Writ Jurisdiction Case No.13205 of 2010
======================================================
M/S Sasa Musa Sugar Works Ltd.
                                                          .... .... Petitioner
                                 Versus
The Union of India & Ors
                                                      .... .... Respondents
======================================================
Appearance:
(In CWJC No.4438 of 2009)
For the Petitioner     :     Mr. Ashish Giri, Advocate
                              Mr. Raju Giri, Advocate
For the Resp. No. 1    :     Mrs. Kanak Verma, CGC
For the State          :     Mr. P.K.Verma, Sr.Advocate
For the Corpn.         :      Mr. Prabhakar Tekriwal, Advocate

(In CWJC No.4439 of 2009)
For the Petitioner   :    Mr. Ashish Giri, Advocate
                          Mr. Raju Giri, Advocate
For the Resp. No. 1  :    Mrs. Kanak Verma, CGC
For the State         :   Mr. P.K.Verma, Sr.Advocate
For the Corpn.       :    Mr. Prabhakar Tekriwal, Advocate)

(In CWJC No.13205 of 2010)
For the Petitioner   :     Mr. Ashish Giri, Advocate
                           Mr. Raju Giri, Advocate
For the Resp. No. 1  :     Mrs. Kanak Verma, CGC
For the State        :     Mr. P.K.Verma, Sr.Advocate
For the Corpn.         :   Mr. Prabhakar Tekriwal, Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
        Patna High Court CWJC No.4438 of 2009 (14) dt.10-11-2016                                2




14   10-11-2016

Pursuant to order dated 26.10.2016, a supplementary counter affidavit has been filed clarifying that no curative petition has been filed before the Apex Court as yet. A somewhat vague statement has however been made that the curative petition is under process for filing, without however, indicating any details in that regard nor even the time frame in which the same is expected to be filed.

2. It is submitted on behalf of the respondents that the present writ petition be taken up after disposal of the curative petition. This Court however, is not inclined to keep this matter pending indefinitely.

3. In the interest of justice, let this matter be listed after eight weeks as a matter of last indulgence to the respondent Corporation.

(Vikash Jain, J) Chandran/BT U

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Patna High Court - Orders