M/S Ganesh Rice Mill Sriram Nagar ... vs State Of U.P. And 5 Others
2013 Latest Caselaw 6574 ALL

Citation : 2013 Latest Caselaw 6574 ALL
Judgement Date : 24 October, 2013

Allahabad High Court

M/S Ganesh Rice Mill Sriram Nagar ... 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

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