Patna High Court - Orders
Ram Narayan Ray vs The State Of Bihar & Ors on 15 March, 2016
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3891 of 2014
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Sri Ram Singh
.... .... Petitioner
Versus
The State of Bihar & Ors
.... .... Respondents
======================================================
With
Civil Writ Jurisdiction Case No.6574 of 2014
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Hukumdeo Ray
.... .... Petitioner
Versus
The State of Bihar & Ors
.... .... Respondents
======================================================
With
Civil Writ Jurisdiction Case No.6834 of 2014
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Ram Narayan Ray
.... .... Petitioner
Versus
The State of Bihar & Ors
.... .... Respondents
======================================================
Appearance :
(In CWJC No.3891 of 2014)
For the Petitioner : Mr. P.K. Shahi, Sr. Advocate
Mr. Satyam Shivam Sundaram, Advocate
For the State : Mr. Dinbandhu Singh, GP 9
Mr. R.B.N. Singh, AC to GP 9
For the FCI : Mr. P.K. Verma, Sr. Advocate
Mr. Saroj Kumra Sharma
Mr. Suman Kumar Jha, Advocates
For the BISCOMAUN: Mr. Ishwari Singh, Advocate
Mr. Angad Kumar, Advocate
(In CWJC No.6574 of 2014)
For the Petitioner : Mr. P.K. Shahi, Sr. Advocate
Mr. Satyam Shivam Sundaram, Advocate
For the State : Mr. Dinbandhu Singh, GP 9
Mr. R.B.N. Singh, AC to GP 9
For the FCI : Mr. P.K. Verma, Sr. Advocate
Mr. Saroj Kumra Sharma
Mr. Suman Kumar Jha, Advocates
For the BISCOMAUN: Mr. Ishwari Singh, Advocate
Mr. Angad Kumar, Advocate
(In CWJC No.6834 of 2014)
For the Petitioner : Mr. P.K. Shahi, Sr. Advocate
Mr. Satyam Shivam Sundaram, Advocate
For the State : Mr. Chhotelal Mishra, AC to GA 13
For the FCI : Mr. P.K. Verma, Sr. Advocate
Patna High Court CWJC No.3891 of 2014 (5) dt.15-03-2016
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Mr. Saroj Kumra Sharma
Mr. Suman Kumar Jha, Advocates
For the BISCOMAUN: Mr. Ishwari Singh, Advocate
Mr. Angad Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
5 15-03-2016CWJC No. 3891 of 2014 The claim of the petitioner being a farmer having supplied paddy through Boria PACs is seriously disputed on behalf of the respondent-BISCOMAUN in paragraphs 9 and 10 of the counter affidavit.
2. Learned counsel for the respondent-BISCOMAUN seeks time to file a further para-wise detailed counter affidavit.
3. In view of the above dispute raised by the BISCOMAUN, learned counsel for the petitioner also seeks time to bring the materials on record to support his stand having made supply of the paddy through Boria PACs.
CWJC Nos. 6574 and 6834 of 2014
4. Learned counsel for the respondent-BISCOMAUN seeks time to file a detailed parawise counter affidavit in these cases also.
5. As jointly prayed, let these matters be listed after two weeks.
(Vikash Jain, J) B.T/-
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