M/S Riga Sugar Company Limited vs The Union Of India & Ors on 1 April, 2015

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Patna High Court - Orders

M/S Riga Sugar Company Limited vs The Union Of India & Ors on 1 April, 2015

Bench: Birendra Prasad Verma

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Civil Writ Jurisdiction Case No.4438 of 2009
                  ======================================================
                  M/S Riga Sugar Company Limited
                                                                          .... .... Petitioner/s
                                                       Versus
                  The Union of India & Ors
                                                                         .... .... Respondent/s
                  ======================================================
                                                        with
                                 Civil Writ Jurisdiction Case No.4439 of 2009
                  ======================================================
                  M/S Vishnu Sugar Mills Ltd.
                                                                          .... .... Petitioner/s
                                                       Versus
                  The Union of India & Ors
                                                                         .... .... Respondent/s
                  ======================================================
                                                        with
                                 Civil Writ Jurisdiction Case No.13205 of 2010
                  ======================================================
                  M/S Sasa Musa Sugar Works Ltd.
                                                                          .... .... Petitioner/s
                                                       Versus
                  The Union of India & Ors
                                                                         .... .... Respondent/s
                  ======================================================
                  Appearance :
                  (In CWJC No.4438 of 2009)
                  For the Petitioner/s       :    Mr. Ashish Giri, Advocate
                  For the Respondent/s      :    Mr. Prabhakar Tekriwal, Advocate
                  (In CWJC No.4439 of 2009)
                  For the Petitioner/s       :    Mr. Ashish Giri, Advocate
                  For the Respondent/s      :     Mr. Prabhakar Tekriwal, Advocate
                  (In CWJC No.13205 of 2010)
                  For the Petitioner/s       :    Mr. Ashish Giri, Advocate
                  For the Respondent/s      :    Mr. Prabhakar Tekriwal, Advocate
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
                  ORAL ORDER
                                        --------------

10   01-04-2015

Learned counsel appearing on behalf of the petitioners as also learned counsel appearing on behalf of the Food Corporation of India and its functionaries are unanimous in their submissions that all the aforesaid three matters were earlier heard and directed to be listed after disposal of SLP (Civil) No. 29170 of Patna High Court CWJC No.4438 of 2009 (10) dt.01-04-2015 2/2 2008 by the Hon'ble Apex Court. They are further unanimous in their submissions that the aforesaid SLP is still pending before the Hon'ble Apex Court and has not been finally disposed of till date.

In above view of the matter, as jointly prayed for, let all the above three matters be listed after disposal of SLP (Civil) No. 29170 of 2008 by the Hon'ble Apex Court.

Once the aforesaid SLP is disposed of, either of the parties shall be at liberty to mention these matters for their listing under the appropriate heading, so that these matters are also accordingly disposed of.

(Birendra Prasad Verma, J) Tahir/-

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Patna High Court - Orders