M/S Jai Mata Di Modern Mini Rice Mill vs The State Of Bihar & Ors on 18 June, 2014

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Patna High Court - Orders

M/S Jai Mata Di Modern Mini Rice Mill vs The State Of Bihar & Ors on 18 June, 2014

Bench: Ramesh Kumar Datta

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Civil Writ Jurisdiction Case No.9896 of 2014
                     ======================================================
                     M/s Jai Mata Di Modern Mini Rice Mill
                                                                            .... .... Petitioner
                                                      Versus
                     The State of Bihar & Ors
                                                                         .... .... Respondents
                     ======================================================
                     Appearance :
                     For the Petitioner     : Mr. Sumeet Kumar Singh, Advocate
                     For the BSFC           : Mr. R.S.Pradhan, Sr.Advocate with
                                               Mr.Shailendra Kumar Singh, Advocate
                     ======================================================
                     CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA
                     ORAL ORDER

2       18-06-2014

Learned counsel for the petitioner submits that as against the demand of Rs.86,34,918/- by notice dated 20.05.2014 of the respondent Corporation the petitioner is willing to deposit an amount of Rs 16/- lacs, 50% of the said amount within one week from today and the balance 50% within four weeks.

Let the petitioner deposit the aforesaid amount in terms of the undertaking through Demand Draft in favour of the Chief of Finance, Bihar State Food and Civil Supplies Corporation Limited, Patna.

Subject to the aforesaid deposits being made, no coercive step shall be taken against the petitioner for realization of the dues.

The writ application is admitted for hearing. It shall be heard along with CWJC No. 13746 of 2013. The order dated 10.2.2014 passed in the said writ application shall mutatis mutandis apply to the case of the petitioner also.

S.Pandey/-                                 (Ramesh Kumar Datta, J)

    U        T

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Patna High Court - Orders