M/S Tirupati Associates vs The State Of Madhya Pradesh
2023 Latest Caselaw 4199 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 5487 of 2023 (M/S TIRUPATI ASSOCIATES Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 16-03-2023 Shri Rahul Kumar Tripathi - Advocate for the petitioner.

Shri G. P. Singh - Govt. Advocate for the State.

Govt. Advocate has opposed the maintainability of the writ petition and submitted that petitioner ought to have filed arbitration proceedings before Arbitration Tribunal as contract in question is work contract. He relied on the

full Bench judgment passed in case of Shri Gouri Ganesh Shri Balaji Constructions "C" Class Contractor Vs. Executive Engineer, PWD- 2018 (3) MPLJ 163. It is also submitted by him that opportunity of hearing has been provided to petitioner. He prays for short time to file reply.

Three weeks' time as prayed for is granted to counsel for the State. List the matter in the week commencing from 10.4.2023.

(VISHAL DHAGAT) JUDGE

DUBEY/-

Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 3/16/2023 5:43:31 PM