[Cites 1, Cited by 0]
Jharkhand High Court
No. Udyam-Jh-01-0010986 Through Its ... vs Union Of India on 24 March, 2026
Author: Rajesh Shankar
Bench: Rajesh Shankar
Neutral Citation No. 2026:JHHC:8271-DB
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No. 1751 of 2026
M/s Diwakar Engineering Works a proprietorship concern having its
office at Quarter No. 403B, Sector 12/C, Bokaro Steel City, P.O. &
P.S.- Bokaro Steel City, District-Bokaro, Jharkhand-827004, A Micro
Enterprise registered under the MSMED Act, 2006 having registration
No. UDYAM-JH-01-0010986 through its proprietor- Shri Jyoti Kumar
Diwakar, aged about 40 years, son of Late Nand Kishore Das,
resident of Quarter No. 4038, Sector 12/C, Bokaro Steel City P.O. &
P.S.- Bokaro Steel City, District-Bokaro, Jharkhand-827012
... Petitioner
Versus
1. Union of India, through Divisional Railway Manager, South Eastern
Railway, Chakradharpur, P.O. & P.S.-Chakradharpur, West
Singhbhum, Jharkhand-833102;
2. Divisional Railway Manager, South Eastern Railway,
Chakradharpur, P.O. & P.S.-Chakradharpur, West Singhbhum,
Jharkhand-833102;
3. Senior Section Engineer (Works), Office of the Senior Section
Engineer (Works), Chakardharpur Division, South Eastern
Railways, Danguaposi P.O.- Danguaposi, P.S.- Jagannathpur,
Danguaposi, West Singhbhum, Jharkhand-833212;
4. Senior Divisional Engineering (South), Office of the Divisional
Railway Manager (Engg), South Eastern Railway, Chakradharpur,
P.O. & P.S.- Chakradharpur, Chakradharpur, West Singhbhum,
Jharkhand-833102.
5. Divisional Engineering (South), Office of the Divisional Railway
Manager (Engg), South Eastern Railway, Chakradharpur, P.O. &
P.S.-Chakradharpur, Chakradharpur, West Singhbhum,
Jharkhand-833102.
6. Assistant Divisional Engineer, Office of the Assistant Divisional
Engineer, South Eastern Railway, P.O. Danguaposi, P.S.-
Jagannathpur, Danguaposi, West Singhbhum, Jharkhand-833212.
... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner: Mr. Akchansh Kishore, Advocate
Neutral Citation No. 2026:JHHC:8271-DB
For the Respondents: Mr. Prashant Pallav, A.S.G.I.
Mr. Ravi Prakash, C.G.C.
Ms. Shivani Jaluka, A.C. to A.S.G.I.
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02/Dated: 24.03.2026
1. Heard the learned counsel for the parties.
2. After arguing the matter for some time, learned counsel for the
petitioner, on instructions, seeks leave to withdraw this petition and
resort to the remedy of arbitration or other civil remedy for redressal of
the grievances.
3. Mr. Prashant Pallav, the learned A.S.G.I., pointed out that this
matter would involve grossly disputed questions of fact and the
agreement between the parties, thus, contemplate resolution of
dispute through arbitration.
4. Accordingly, we grant the petitioner leave to withdraw this
petition with liberty as prayed for.
5. All contentions of all parties on merits are left open because we
have not examined the same.
6. This petition is disposed of with liberty in the above terms. No
costs.
(M. S. Sonak, C.J.)
(Rajesh Shankar, J.)
March 24, 2026
N.A.F.R.
Manoj/ Sharda/Cp.2
Uploaded on 24.03.2026
