M/S Riga Sugar Company Limited vs The Union Of India & Ors on 26 October, 2016

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Patna High Court - Orders

M/S Riga Sugar Company Limited vs The Union Of India & Ors on 26 October, 2016

Bench: Vikash Jain

      IN THE HIGH COURT OF JUDICATURE AT PATNA
             Civil Writ Jurisdiction Case No.4438 of 2009
======================================================
M/S Riga Sugar Company Limited
                                                        .... .... Petitioner
                                  Versus
The Union of India & Ors
                                                    .... .... Respondents
 ======================================================
                                   With
             Civil Writ Jurisdiction Case No.4439 of 2009
======================================================
M/S Vishnu Sugar Mills Ltd.
                                                        .... .... Petitioner
                                  Versus
The Union of India & Ors
                                                    .... .... Respondents
 ======================================================
                                   With
            Civil Writ Jurisdiction Case No.13205 of 2010
======================================================
M/S Sasa Musa Sugar Works Ltd.
                                                        .... .... Petitioner
                                  Versus
The Union of India & Ors
                                                    .... .... Respondents
======================================================
Appearance :
(In CWJC No.4438 of 2009)
For the Petitioner     : Mr. Ashish Giri, Advocate
For Respondent No.1 : Mrs. Kanak Verma, CGC
For the F.C.I.        : Mr. P.K. Verma, Sr. Advocate
                           Mr. Prabhakar Tekriwal,
                           Dr. Mankeshwar Tiwari,
                           Mr. S.K. Sharma, Advocates
 (In CWJC No.4439 of 2009)
For the Petitioner     : Mr. Ashish Giri, Advocate
For Respondent No.1 : Mrs. Kanak Verma, CGC
For the F.C.I.        : Mr. P.K. Verma, Sr. Advocate
                           Mr. Prabhakar Tekriwal,
                           Dr. Mankeshwar Tiwari,
                           Mr. S.K. Sharma, Advocates

(In CWJC No.13205 of 2010)
For the Petitioner   : Mr. Ashish Giri, Advocate
For Respondent No.1 : Mrs. Kanak Verma, CGC
For the F.C.I.      : Mr. P.K. Verma, Sr. Advocate
                        Mr. Prabhakar Tekriwal,
                        Dr. Mankeshwar Tiwari,
                        Mr. S.K. Sharma, Advocates
======================================================
         Patna High Court CWJC No.4438 of 2009 (13) dt.26-10-2016

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                    CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
                    ORAL ORDER

13 26-10-2016

There is apparent conflict in the statements made in paragraphs 26, 27 and 35 as compared with paragraphs 29 and 30 of the counter affidavit filed on behalf of the respondent-Food Corporation of India with regard to the status of the curative petition.

2. Let further affidavit be filed on behalf of the respondent-Corporation clearly stating whether such curative petition has in fact been filed and, if not, a firm stand should be taken with regard to how much time within which the same is proposed to be filed.

3. As prayed on behalf of the respondent-Corporation, let these matters be listed after two weeks.

(Vikash Jain, J) B.T/Ibrar U

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Patna High Court - Orders