Supreme Court - Daily Orders
The Managing Director Bihar State Food ... vs Sanjay Kumar on 26 November, 2020
Bench: Uday Umesh Lalit, Vineet Saran, S. Ravindra Bhat
1
ITEM NO.18 COURT NO.3 SECTION XVI
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.10455/2020
(Arising out of impugned final judgment and order dated 03-07-2020
in RC No.146/2019 passed by the High Court Of Judicature At Patna)
THE MANAGING DIRECTOR, BIHAR STATE FOOD AND
CIVIL SUPPLY CORPORATION LIMITED & ANR. Petitioner(s)
VERSUS
SANJAY KUMAR Respondent(s)
(IA No.86664/2020 – FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.86663/2020 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
SLP(C) No.11117/2020 (XVI)
(IA No.92893/2020 – FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.92892/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11126/2020 (XVI)
(IA No.92992/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No.92988/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.10434/2020 (XVI)
(IA No.86464/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA
No.86463/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10433/2020 (XVI)
(IA No.86461/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.
86460/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10750/2020 (XVI)
(IA No.89695/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.
89693/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2020.11.27
SLP(C) No.10926/2020 (XVI)
15:55:38 IST
Reason:
(IA No.90831/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.
90829/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
2
SLP(C) No.10921/2020 (XVI)
(IA No.90804/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.
90803/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10466/2020 (XVI)
(IA No.86846/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.
86842/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10749/2020 (XVI)
(IA No.89690/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.
89688/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11397/2020 (XVI)
(IA No.95210/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.
95209/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10748/2020 (XVI)
(IA No.89687/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.
89686/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10835/2020 (XVI)
(IA No.90441/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.
90439/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10967/2020 (XVI)
(IA No.91355/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.
91353/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10540/2020 (XVI)
(IA No.87520/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.
87515/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11141/2020 (XVI)
(IA No.93238/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; IA No.
93237/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10499/2020 (XVI)
(IA No.87162/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No.87158/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
3
SLP(C) No.10772/2020 (XVI)
(IA No.89941/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 89940/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10842/2020 (XVI)
(IA No.90476/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90475/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10870/2020 (XVI)
(IA No.90710/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90709/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10873/2020 (XVI)
(IA No.90716/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90715/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10498/2020 (XVI)
(IA No.87151/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.87148/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11127/2020 (XVI)
(IA No.93028/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No. 93027/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 10521/2020 (XVI)
(IA No.87348/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No. 87347/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.10517/2020 (XVI)
(IA No.87308/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.87307/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10940/2020 (XVI)
(IA No.90926/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No. 90920/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.10957/2020 (XVI)
(IA No.91229/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 91228/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
4
SLP(C) No.10571/2020 (XVI)
(IA No.87609/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 87608/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10968/2020 (XVI)
(IA No.91357/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.91356/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.10549/2020 (XVI)
(IA No.87555/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 87554/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10574/2020 (XVI)
(IA No.87617/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 87616/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10840/2020 (XVI)
(IA No.90457/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90455/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11586/2020 (XVI)
(IA No.97412/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 97411/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10742/2020 (XVI)
(IA No.89680/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 89679/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10600/2020 (XVI)
(IA No.88113/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 88111/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10584/2020 (XVI)
(IA No.87737/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 87735/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11086/2020 (XVI)
(IA No.92366/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 92364/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
5
SLP(C) No.10839/2020 (XVI)
(IA No.90452/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90447/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10802/2020 (XVI)
(IA No.90146/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90144/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11018/2020 (XVI)
(IA No.91697/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.91696/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10573/2020 (XVI)
(IA No.87613/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 87612/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11062/2020 (XVI)
(IA No.92211/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No. 92208/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.11217/2020 (XVI)
(IA No.94155/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.94154/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11073/2020 (XVI)
(IA No.92300/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.92297/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11083/2020 (XVI)
(IA No.92342/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.92341/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11576/2020 (XVI)
(IA No.97251/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 97248/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10831/2020 (XVI)
(IA No.90415/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90411/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
6
SLP(C) No.10622/2020 (XVI)
(IA No.88263/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 88262/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10952/2020 (XVI)
(IA No.91152/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 91151/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11092/2020 (XVI)
(IA No.92434/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 92433/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10741/2020 (XVI)
(IA No.89667/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 89666/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10610/2020 (XVI)
(IA No.88224/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 88223/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10874/2020 (XVI)
(IA No.90731/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90729/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10819/2020 (XVI)
(IA No.90379/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90378/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10623/2020 (XVI)
(IA No.88285/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 88282/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10836/2020 (XVI)
(IA No.90443/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90442/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10634/2020 (XVI)
(IA No.88503/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 88501/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
7
SLP(C) No.10611/2020 (XVI)
(IA No.88226/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 88225/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10869/2020 (XVI)
(IA No.90693/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No.90692/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.10804/2020 (XVI)
(IA No.90176/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90175/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10995/2020 (XVI)
(IA No.91563/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 91562/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10816/2020 (XVI)
(IA No.90349/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No. 90348/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.10659/2020 (XVI)
(IA No.88736/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 88734/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10716/2020 (XVI)
(IA No. 89317/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 89315/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10850/2020 (XVI)
(IA No.90545/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90543/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10821/2020 (XVI)
(IA No.90383/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No. 90380/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.10866/2020 (XVI)
(IA No.90683/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No. 90682/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
8
SLP(C) No.10955/2020 (XVI)
(IA No.91199/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 91198/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10829/2020 (XVI)
(IA No.90395/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90392/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10620/2020 (XVI)
(IA No.88260/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 88259/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10946/2020 (XVI)
(IA No.91020/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 91019/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10953/2020 (XVI)
(IA No.91177/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 91175/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11089/2020 (XVI)
(IA No.92412/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 92411/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10863/2020 (XVI)
(IA No.90665/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No.90663/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.10833/2020 (XVI)
(IA No.90418/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No. 90412/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.10817/2020 (XVI)
(IA No.90362/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90359/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10930/2020 (XVI)
(IA No.90866/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.90864/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
9
SLP(C) No.10841/2020 (XVI)
(IA No.90460/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90459/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10630/2020 (XVI)
(IA No.88494/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 88493/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11580/2020 (XVI)
(IA No.97294/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 97292/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 10992/2020 (XVI)
(IA No.91551/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 91549/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10739/2020 (XVI)
(IA No.89611/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No. 89609/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.10759/2020 (XVI)
(IA No.89854/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.89853/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10871/2020 (XVI)
(IA No.90712/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.90711/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10635/2020 (XVI)
(IA No.88513/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.88512/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10612/2020 (XVI)
(IA No.88230/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 88229/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.11947/2020 (XVI)
(IA No.101948/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 101946/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
10
SLP(C) No.11328/2020 (XVI)
IA No.94821/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.94818/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10636/2020 (XVI)
(IA No.88511/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 88510/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10958/2020 (XVI)
(IA No.91276/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.91275/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10658/2020 (XVI)
(IA No.88738/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 88737/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10920/2020 (XVI)
(IA No.90758/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90750/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10641/2020 (XVI)
(IA No.88595/2020 - FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT; and, IA No. 88592/2020 - FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No.10744/2020 (XVI)
(IA No.89678/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.89676/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10922/2020 (XVI)
(IA No.90802/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.90796/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10848/2020 (XVI)
(IA No.90508/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No.90504/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No.10838/2020 (XVI)
(IA No.90453/2020 - FOR EXEMPTION FROM FILING AFFIDAVIT; and, IA
No. 90450/2020 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
11
Date : 26-11-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
Counsel for the Parties:
Mr. Manish Kumar, AOR
Mr. Sahil Raveen, Adv.
Mr. Durga Dutt, AOR
Mr. Upendra Narayan Mishra, Adv.
Mr. Kousik Ghosh, Adv.
Mr. Namank Shekhar Mishra, Adv.
Ms. Sumedha Tiwari, Adv.
Mr. Keshav Mohan, Adv.
Mr. R.K. Awasthi, Adv.
Mr. Prashant Kumar, Adv.
Mr. Piyush Vats, Adv.
Ms. Ritu Arora, Adv.
Mr. Santosh Kumar-1, AOR
Mr. Ashok Anand, AOR
Mr. Rakesh Kumar Singh, Adv.
Mr. Bipin Bihari Singh, Adv.
Mr. Somanatha Padhan, Adv.
Mr. Mukul Dev Mishra, Ad.v
Mr. Shantanu Sagar, AOR
Mr. Shashank Shukla, Adv.
Ms. Divya Mishra, Adv.
Mr. Prakash Kumar Singh, Adv.
Mr. Rajeev Singh, AOR
Mr. Rudreshwar Singh, Adv.
Mr. Kaushik Poddar, AOR
Mr. Brajesh Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for Bihar State Food and Civil Supply Corporation Ltd. shall prepare a Tabular Chart indicating brief factual details in respect of every single matter. 12 Mr. Keshav Mohan, learned Advocate appearing for State of Bihar submits that the State has interest in all these matters but it has not been made a party in some matters.
Learned counsel appearing for Bihar State Food and Civil Supply Corporation Ltd. shall serve copies of concerned petitions upon Mr. Keshav Mohan, learned Advocate so that he is apprised of individual facts and can make submissions on the next occasion. Mr. Keshav Mohan, learned Advocate is permitted to enter his appearance in all the matters on behalf of State of Bihar. It is directed that on the next occasion, the matters may be finally disposed of.
List these matters in the second week of January 2021.
(MUKESH NASA) (PRADEEP KUMAR)
COURT MASTER BRANCH OFFICER