- (1.) Leave granted.
(2.) These appeals have arisen from an order dated 21.10.2013 passed by a Division Bench of the Punjab and Haryana High Court whereby a batch of letterspatent appeals filed by the Food Corporation of India (FCI) challenging a learned Single Judge's order of 15.03.2012 was dismissed.
(3.) The primary issue before the High Court was whether or not the respondents, who had taken over on leasehold basis certain blacklisted rice mills, were entitled to allocation of paddy for custom milling. FACTS: ;