Patna High Court - Orders
Pramod Kumar Singh vs The State Of Bihar & Ors on 22 January, 2015
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
Patna High Court CWJC No.878 of 2015 (2) dt.22-01-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.878 of 2015
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Pramod Kumar Singh son of Late Raghuvansh Mani Singh, Resident of
Village-Durgapur, P.S. Manjhi, District Saran.
.... .... Petitioner/s
Versus
1.The State of Bihar through the Principal Secretary, Food & Consumer
Protection Department, Government of Bihar, Patna.
2.The Bihar State Food and Civil Supplies Corporation Limited, Patna
through its Chairman.
3.The District Magistrate, Saran at Chapra.
4.The District Manager, State Food Corporation, Saran at Chapra.
5.The District Certificate Officer, Chapra.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Siddharth Harsh, Adv
For the State : Mr. GP15- Sharad Kumar Sinha
For the B.S.F.C : Mr. Shailendra Kumar Singh, Adv
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CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA
ORAL JUDGMENT
2 22-01-2015Heard learned counsel for the parties.
Having regard to the fact that a certificate proceeding is pending against the petitioner being Certificate Case No. 13 of 2014-15, the case in hand is squarely covered by the judgment of this Court dated 22.07.2014 in C.W.J.C No. 7736 of 2014 (M/s Shiv Industries vs the State of Bihar & Ors).
In that view of the matter, when learned counsel for the petitioner wants to file his objection under Section 9 of the Bihar Public Demand Recovery Act, this writ application is also disposed of in terms of the observation and direction made in the case of M/s Shiv Industries vs the State of Bihar & Ors (supra).
(Mihir Kumar Jha, J) Ranjan/-
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