M/S Aastha Infrabuild Pvt. Ltd vs The State Of Bihar
2021 Latest Caselaw 5901 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.3325 of 2021
     ======================================================

M/S Aastha Infrabuild Pvt. Ltd. having its office at Village- Jagdishpur, Dariyapur, P.S. Naubatpur, District- Patna through its proprietor Mrityunjay Kumar.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Water Resources Department, Government of Bihar, Patna.

2. The Secretary, Water Resources Department, Government of Bihar, Patna.

3. The Director (Chief Engineer), Water and Land Management Institute (WALMI), Patna.

4. The Real Estate-cum-Drawing and Disbursing Officer, Water and Land Management Institute (WALMI), Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Suryakant Kumar, Advocate For the Respondent/s : Mr. Harish Kumar, GP 8 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 06-12-2021

Heard learned counsel for the parties.

The only grievance of the petitioner is that he has not

been paid the amount due to it for the work executed for the

concerned authority. Learned counsel for the petitioner has already

filed a representation before respondent no. 3 in this regard.

The writ petition stands disposed off with a direction

that in case, any such representation is pending before the

respondent no. 3, he shall decide the same forthwith, in any case, Patna High Court CWJC No.3325 of 2021 dt.06-12-2021

not later than three weeks. If any amount is found due, the same

shall be released to the petitioner without any delay.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P. Kumar/Anand Kr.

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