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Patna High Court - Orders

M/S Raiganj Food Grain Product Private ... vs The Managing Director, on 17 August, 2022

Author: Sanjay Karol

Bench: Chief Justice

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                      REQUEST CASE No.28 of 2022
                 ======================================================
                 M/s Raiganj Food Grain Product Private Limited, Shitgram, Uttar Dinajapur
                 (W.B.) through its Director, Sanjay Bhaumik, son of Dilip Kumar Bhowmik,
                 Resident of Shitgram Panishala, P.S.- Raiganj, District- Uttar Dinajpur (W.B.)

                                                                             ... ... Petitioner/s
                                                    Versus

                 1. The Managing Director, Bihar State Food & Civil Supply Corporation
                 Limited, Patna-800001.
                 2. The District Manager, Bihar State Food & Civil Supply Corporation
                 Limited, Muzaffarpur.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr. Shashi Bhushan Kumar, Advocate
                 For the Respondent/s   :      Mr. Shailendra Kumar Singh, Advocate
                 ======================================================
                 CORAM: HONOURABLE THE CHIEF JUSTICE
                                       ORAL ORDER

3   17-08-2022

Petitioner has prayed for the following relief(s):

Patna High Court REQ. CASE No.28 of 2022(3) dt.17-08-2022 2/2
-
The decision of the Special Leave to Appeal (C) No(s). 10455/2020, titled as The Managing Director, Bihar State Food and Civil Supply Corporation Limited & Anr. Vs. Sanjay Kumar, shall have a bearing on the outcome of the present petition.
In this view of the matter, present petition is disposed of with the direction that the findings rendered by Hon'ble the Apex Court shall bind the parties.
Liberty reserved to the petitioner to file a fresh petition on the same and subsequent cause of action, should the need so arise.
Interlocutory application, if any, shall also stand disposed of.
(Sanjay Karol, CJ) Sujit/Ashwini U