RADHESHYAM GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) With the consent of the parties this matter has been taken up for consideration with a view to its final disposal at this stage itself.

(3.) The petitioner has questioned the proceeding arising from Certificate Case No. 48 of 2013-14 which has been initiated for recovery of the price of custom milled rice allegedly payable by the petitioner to the Corporation.