REGENT COMPUTRONICS PVT. LTD.

NORTHERN INDIA SEEDS CORPORATION, SEEDS INDIA Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

RAM CHANDRA SHANKAR DEODHAR & OTHERS V. STATE OF MAHARASHTA AND OTHERS [REFERRED TO]
STATE OF BIHAR V. PRESIDING OFFICER [REFERRED TO]
HARENDAR NARAYAN BANKAR V. STATE OF BIHAR [REFERRED TO]
KAILASH PASWAN V. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHAILAL BHAI:BHIKABHAI:CHHAGANBHAI:GOVINDBHAI:RATILAL:BHIKABHAI:SHIVABHAI:RAICHANDBHAI:HAZARILAL:MAGANBHAI:SANABHAI:MANSUKHLAL:KASTURCHAND:VENIBHAI:KALIDAS:CHHOTABHAI DEAD AFTER HIM DHAI BEN:AMARCHAND:BHAILAL BHAI:KHODABHAI A [REFERRED TO]
SUGANMAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
BISRA STONE LIME COMPANY LIMITED ORISSA TEXTILE MILLS LIMITED VS. ORISSA STATE ELECTRICITY BOARD:ORISSA STATE ELECTRICITY BOARD [REFERRED TO]
ARUN KSHETRAPAL VS. REGISTRAR HIGH COURT JABALPUR [REFERRED TO]
RADHAKRISHNA AGARWAL VS. STATE OF BIHAR [REFERRED TO]
R S MAKASHI VS. I M MENON [REFERRED TO]
BAREILLY DEVELOPMENT AUTHORITY VS. AJAI PAL SINGH [REFERRED TO]
RAM NARESH SINGH VS. STATE OF BIHAR [REFERRED TO]
MOHDMUZAFFARHUSSAINKHAN VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Both these writ applications involving common question BLJ (2)-27 of fact and law were taken for hearing together and are being disposed of by this common judgment.

(2.) The fact of the matter lies in a very narrow compass.

(3.) In these writ applications the petitioners have questioned the orders passed by the District Magistrate, Patna (Respondent No. 4 whereby he directed the Bihar State Co-operative Marketing Union (hereinafter to be referred as 'Biscomaun') not to make any payment for seeds/gram seeds supplied by the petitioner till further orders.

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NORTHERNINDIASEEDSCORPORATIONANDSEEDSINDIA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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