GURDEYAL SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) The writ petitions have been filed to seek payment of cane price supplied by the petitioners to the Bajaj Hindustan Sugar Mill Limited (hereinafter referred to as, the Company). It is in the year 2020-2021.

(2.) Shri Satish Chandra Mishra, learned Senior Advocate appearing for the Company has given a copy of statement to show payment of due amount to few petitioners leaving others.

(3.) The aforesaid statement shows that in many cases, the entire due amount has already been paid while in remaining cases, part payment has been made and remaining amount is still to be paid, as indicated.