Allahabad High Court
M/S Ganesh Rice Mill Sriram Nagar And ... vs State Of U.P. And 5 Others on 24 October, 2013
Bench: Arun Tandon, Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- WRIT - C No. - 54468 of 2013 Petitioner :- M/S Ganesh Rice Mill Sriram Nagar And Another Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- S.P. Pandey,S.N. Pandey Counsel for Respondent :- C.S.C. Hon'ble Arun Tandon,J.
Hon'ble Anjani Kumar Mishra,J.
Supplementary affidavit filed today is taken on record.
Heard learned counsel for the parties.
Learned counsel for the petitioners admits that there is an arbitration clause in the agreement executed between the petitioners and the State in the matter of hulling of paddy and supply of levy rice.
In view of the aforesaid, the present writ petition is disposed of with liberty to the petitioners to invoke the arbitration clause.
Order Date :- 24.10.2013 Priyanka