M/S. K.K. & Sons vs State Of Odisha & Others
2023 Latest Caselaw 8370 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P (C) No.19057 of 2023

M/s. K.K. & Sons                        .....                                 Petitioner
                                                             Mr. P.C. Nayak, Advocate
                                        Vs.
State of Odisha & others                .....                           Opposite Parties

                                                                         State Counsel

              CORAM:
                  DR. JUSTICE B.R. SARANGI
                  MR. JUSTICE MURAHARI SRI RAMAN

                                               ORDER

01.08.2023 Order No. This matter is taken up through hybrid mode.

01.

2. Heard.

3. The present writ petition has been filed with the following prayer:-

"It is therefore prayed that, this Hon'ble Court may be graciously pleased to issue Rule NISI, in the nature of any appropriate writ/writs and/or any other writ/writs directing Opp.party No.1 to approve and release the balance price escalation amount in terms of agreement and as per the representation dated 21.4.2023 under Annexure-4 and in terms of the Judgment of this Hon'ble Court reported in the case of Raghunath Sahu v. State of Odisha, reported in AIR 2022 ORISSA 37 for the work "Construction of H.L. Bridge over Mayabati River at 2nd Km, on Sarmuhan to Sunamundi Road under RIDF 2008-09 vide agreement no.513F2 of 2008-09 under clause 32(a),

(c) & (e) of the contract."

4. In course of hearing, learned counsel for the Petitioner states that highlighting its grievance, the Petitioner has made representation to Opposite Party No.1 vide Annexure-4 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.

5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.1 to consider the representation filed by the petitioner vide Annexure-4, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.

Issue urgent certified copy as per Rules.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) JUDGE MRS

Signature Not Verified Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court, Cuttack Date: 01-Aug-2023 15:57:20