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Patna High Court - Orders

Hari Ram vs The Food Corporation Of India Through ... on 28 January, 2022

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                             Civil Writ Jurisdiction Case No.2778 of 2021
                  ======================================================
                  Hari Ram

                                                                              ... ... Petitioner/s
                                                    Versus
                  The Food Corporation of India through its Chairman & Ors.

                                                            ... ... Respondent/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s   :     Mr.Dr. Kamal Deo Sharma, Advocate
                  For the Respondent/s   :     Mr.Saket Tiwary, Advocate
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
                                        ORAL ORDER

2    28-01-2022

This matter is heard via video conferencing due to circumstances prevailing on account of the COVID-19 Pandemic.

Learned counsel for the Respondent Food Corporation is hereby directed to produce the relevant portion of Regulation by which review petition could be entertained within forty five days and not beyond forty five days.

Relist this matter on 11.02.2022.

(P. B. Bajanthri, J) Vikash/-

U