Uttarakhand High Court
Bikram Singh Negi vs Executive Engineer Nh on 1 April, 2026
Author: Pankaj Purohit
Bench: Pankaj Purohit
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
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Registrar's order
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WPMS No.729 of 2026
Bikram Singh Negi ............Petitioner
Vs.
Executive Engineer NH
PWD and another ..........Respondents
Hon'ble Pankaj Purohit, J.
Mr. Shashi Kant Shandilya, learned counsel for the petitioner.
2. Mr. Suyash Pant, learned S.C. for the State.
3. Mr. Naresh Pant, learned counsel for respondent no.2, through video conferencing.
4. Petitioner has filed this writ petition seeking a direction to the respondents to make payment of ₹9,12,178/- along with 12% interest to the petitioner for the work done by him under contract of repair and patch work of the motor road.
5. Learned counsel for the petitioner submits that the respondent no.1-Executive Engineer in his reply to the notice sent by the petitioner stated that the money would be disbursed to the petitioner once funds are received to the respondent no.1 and even therefore he says that the dues are admitted to the respondent-Department.
6. List this case on 21.04.2026, as fresh, enabling learned counsel for the respondent(s) to get instructions that as to whether the money has been disbursed or not.
(Pankaj Purohit, J.) 01.04.2026 SK