Patna High Court
Sudarshan Singh vs The Bihar State Food & Civil Supplies ... on 6 July, 2018
Author: Rajendra Menon
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE AT PATNA
Request Case No.96 of 2018
======================================================
Sudarshan Singh, Proprietor of M/S Priti Rice Mill S/o Rama Singh Resident
of Village- Batwa, P.S. Jamhor, District-Aurangabad.
... ... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited Through Its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R-Block,
Road No. 2, Patna- 800001
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadyabhawan, Daroga prasasd Path, R-Block- Road No.
2, Patna- 800001
3. The District Manager, Bihar State Food & Civil Supplies Corporation
Limited, District-Aurangabad..
... ... Respondent/s
======================================================
with
Request Case No. 97 of 2018
======================================================
Jitendra Kumar Singh, Proprietor of M/S J.J. Rice Mill & Trading
Panchpokhari (kudra) S/o Sri Lalji Singh Resident of Village- Panchpokhari,
P.S. Kudra, District- Kaimur at Bhabhua.
... ... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited Through Its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R-Block,
Road No. 2, Patna- 800001
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadyabhawan, Daroga prasasd Path, R-Block- Road No.
2, Patna- 800001
3. The District Manager, Bihar State Food & Civil Supplies Corporation
Limited, District- Kaimur at Bhabhua.
... ... Respondent/s
======================================================
with
Request Case No. 98 of 2018
======================================================
Ramesh Kumar Gupta , Proprietor of M/S Sheru Mini Rice Mill S/o Jamuna
Sah Resident of Village- Lalapur, P.S. Kudra, District -Kaimur at Bhabhua.
... ... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited Through Its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R-Block,
Road No. 2, Patna- 800001
Patna High Court REQ. CASE No.96 of 2018 dt.06-07-2018
2/4
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadyabhawan, Daroga prasasd Path, R-Block- Road No.
2, Patna- 800001
3. The District Manager, Bihar State Food & Civil Supplies Corporation
Limited, District- Kaimur at Bhabhua.
... ... Respondent/s
======================================================
with
Request Case No. 99 of 2018
======================================================
Manoj Sah, Propritor of M/s.Laxmi Ji Mini Rice Mill, S/o Teju Sah Resident
of Village- Bel Bhadra, P.S.- Kudra, District- Kaimur at Bhabhua.
... ... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited Through Its
Managing Director, Office at Khadya Bhawan, Daroga Prasad Path, R-Block,
Road No. 2, Patna- 800001
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Office at Khadyabhawan, Daroga prasasd Path, R-Block- Road No.
2, Patna- 800001
3. The District Manager, Bihar State Food & Civil Supplies Corporation
Limited, District- Kaimur at Bhabhua.
... ... Respondent/s
======================================================
with
Request Case No. 108 of 2018
======================================================
Arvind Kumar @ Arbind Prasad son of Late Kishori Mahto Resident of
Village - Peerbadhauna, P.S. - Daniyawa, District - Nalanda, Proprietor of M/s
Krishna Rice Mill, Nalanda.
... ... Petitioner/s
Versus
1. The Managing Director, Bihar State Food & Civil Supply Corporation
Limited, Khadya Bhawan, Daroga Prasad Path, R - Block, Road No. 2, Patna
- 800001.
2. The District Manager, Bihar State Food & Civil Supply Corporation Limited,
Nalanda.
... ... Respondent/s
======================================================
with
Request Case No. 111 of 2018
======================================================
M/s Shanti Mini Rice Mill, Lalapur, Kudra, Kaimur through its Proprietor,
Ram Chandra Singh S/o Late Baikunth Singh Village - Dihra (Sakri), P.S. -
Kudra, District : Kaimur (Bhabhua).
Patna High Court REQ. CASE No.96 of 2018 dt.06-07-2018
3/4
... ... Petitioner/s
Versus
1. The Bihar State Food & Civil Supplies Corporation Limited, Khadya
Bhawan, Daroga Prasad Rai Path, R. Block, Road No. - 02, Patna through its
Managing Director.
2. The Managing Director, Bihar State Food & Civil Supplies Corporation
Limited, Khadya Bhawan, Daroga Prasad Rai Path, R. Block, Road No. - 02,
Patna.
3. The District Manager, Bihar State Food & Civil Supplies Corporation
Limited, Kaimur.
... ... Respondent/s
======================================================
Appearance :
(In Request Case No. 96 of 2018)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the Respondent/s : Mr. Shailendra Kumar Singh, Advocate
(In Request Case No. 97 of 2018)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the Respondent/s : Mr. Shailendra Kumar Singh, Advocate
(In Request Case No. 98 of 2018)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the Respondent/s : Mrs. Namrata Mishra, Advocate
(In Request Case No. 99 of 2018)
For the Petitioner/s : Mr. Sumeet Kumar Singh, Advocate
For the Respondent/s : Mr. Shailendra Kumar Singh, Advocate
(In Request Case No. 108 of 2018)
For the Petitioner/s : Mr. Shashi Bhushan Kumar, Advocate
Mrs. Arti Kumari, Advocate
For the Respondent/s : Mr. Shailendra Kumar Singh, Advocate
Mr. Niraj Kumar, Advocate
(In Request Case No. 111 of 2018)
For the Petitioner/s : Mr. Ranjeet Choubey, Advocate
For the Respondent/s : Mr. Shailendra Kumar Singh, Advocate
Mr. Lalmani Sharma, Advocate
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
ORAL JUDGMENT
Date : 06-07-2018 All these cases have been filed with regard to breach of agreement in between the petitioner and the Bihar State Food and Civil Supplies Corporation and prayer made is for constituting an Arbitral Tribunal for adjudication of the dispute.
Patna High Court REQ. CASE No.96 of 2018 dt.06-07-2018 4/4 It is the common ground and judicial notice can be taken of the fact that in all such cases which are pending, more than 250 in number, the orders passed by this Court have been approved by the Hon'ble Supreme Court, however, with a direction that not more than 10 cases should be allocated to one arbitrator.
Today, I am informed by the counsel appearing that Hon'ble (Retd.) Justice Anjana Prakash is having only four cases as on date and if these six cases are transferred to her, the number of cases with her will be only ten, i.e within the limit fixed.
Keeping in view the aforesaid, all these six applications are allowed and Hon'ble (Retd.) Justice Anjana Prakash is appointed as the Arbitrator to adjudicate the dispute.
(Rajendra Menon, CJ) K.C.Jha/-
AFR/NAFR NAFR CAV DATE N/A Uploading Date 12.07.2018 Transmission Date N/A