Bhupendra Narayan Yadav vs The Bihar State Food And Civil ...
2021 Latest Caselaw 5238 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10733 of 2020
     ======================================================

1. Bhupendra Narayan Yadav, aged about 51years (Male), s/o Late Maheshwar Prasad, resident of village - Mali, P.S.- Beldaur, District - Khagaria.

2. Pramod Kumar Singh, ageda bout 55years(Male), S/o Late Jagdev Singh, resident of village - Telihar, P.S.- Beldaur, District - Khagaria.

3. Ranjeev Kumar, aged about 39 years (Male), S/o Late Anant Prasad Yadav, resident of village - Pirnagra, P.S.- Beldaur, District - Khagaria.

4. Pankaj Kumar, aged about 74 years (Male), s/o Late Bhola Singh, resident of Village- Pansalwa, P.S.- Beldaur, District - Khagaria.

... ... Petitioner/s

Versus

1. The Bihar State Food and Civil Supplies Corporation Ltd. through its General Manager, Bihar State Food Civil Supplies Corporation Ltd., Patna at Patna.

2. The General Manager (Finance), the Bihar State Food and Civil Supplies Corporation Ltd., Patna at Patna.

3. The District Manager, Bihar State Food Civil Supplies Corporation Ltd., Khagaria at Khagaria.

... ... Respondent/s ====================================================== Appearance :

     For the Petitioner/s   :     Mr. Binod Kumar, Advocate
     For the Respondent/s   :     Mr. AC to AG

====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 16-11-2021 Heard learned counsel for the parties.

The grievance of the petitioners is that the admitted

amount which is due to him for supply of CMR for crop year

2017-18 has not been paid by the respondent-Corporation

despite lapse of considerable time.

Patna High Court CWJC No.10733 of 2020 dt.16-11-2021

We give liberty to the petitioners to file a

representation within two weeks from today. In case, such a

representation is filed, the concerned authority of the

Corporation shall take decision thereon within four weeks

thereafter. In case, the amount is due, the same shall be paid to

the petitioners forthwith.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

J. Alam/-

AFR/NAFR
CAV DATE
Uploading Date       20.11.2021
Transmission Date