BINIT KUMAR Vs. BIHAR STATE FOOD & CIVIL SUPPLIES CORPORATION LTD
LAWS(JHAR)-2010-5-199
HIGH COURT OF JHARKHAND
Decided on
May 21,2010
BINIT KUMAR; NARMDESHWAR MISHRA
Appellant
VERSUS
BIHAR STATE FOOD And CIVIL SUPPLIES CORPORATION LTD ; CHIEF OF CLAIM, SONE BHAWAN, PATNA
Respondents
JUDGEMENT
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(1.) Both these writ applications are disposed of by this common order as the issues raised are identical.
(2.) Challenge in these writ applications is to the order dated 28.04.2005 [Annexure-6 to W.P.(S) No. 2478 of 2005] and order dated 17.09.2005 [Annexure-4 to W.P.(S) No. 6042 of 2005] whereby the petitioners have been directed by the respondents to pay a sum of Rs. 1,72,122.94 and Rs. 4,95,264/- respectively, towards interest on the amount of alleged godown shortage, @ 18% per annum.
(3.) Heard counsel for the parties.;
(2.) Challenge in these writ applications is to the order dated 28.04.2005 [Annexure-6 to W.P.(S) No. 2478 of 2005] and order dated 17.09.2005 [Annexure-4 to W.P.(S) No. 6042 of 2005] whereby the petitioners have been directed by the respondents to pay a sum of Rs. 1,72,122.94 and Rs. 4,95,264/- respectively, towards interest on the amount of alleged godown shortage, @ 18% per annum.
(3.) Heard counsel for the parties.;
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