Shivjee Singh vs The State Of Bihar
2021 Latest Caselaw 6128 Patna

Citation : 2021 Latest Caselaw 6128 Patna
Judgement Date : 14 December, 2021

Patna High Court

Shivjee Singh vs The State Of Bihar on 14 December, 2021

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4018 of 2021
     ======================================================

Shivjee Singh, Son of Late Ramdeo Choudhary, resident of Village - Jethui (Jethui Nizamat), P.S.- Industrial Area, Hajipur, P.O.- Hajipur, District - Vaishali.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Public Works Department, Government of Bihar, Patna.

2. The District Magistrate, Vaishali at Hajipur, District - Vaishali.

3. The Executive Engineer, Vaishali Building Division Hajipur, District -

Vaishali.

4. The Assistant Engineer, Hajipur Sub-Division, Building Division, Hajipur.

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

For the Petitioner/s : Mr.Ratna Deep Prasad, Advocate For the Respondent/s : Mr.Lalit Kishore (AG) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 14-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s).

1."That this is an application for issuance of a writ in the nature of mandamus or any other appropriate writ or writs, direction or directions upon the Respondents to make payment of Rs. 2,35,931=00 along with interest @ 18% per annum to the petitioner against work done by the petitioner for construction of Strong Room and Counting Hall in the Hajipur Assembly Segment in connection with General Election of Members of Parliament, 2019 in terms of Agreement No. 17F2 of 2019-20 dated 4.5.2019 for estimated cost of Rs. Patna High Court CWJC No.4018 of 2021 dt.14-12-2021

2.88,741=00 and in terms of lst and final bill prepared for Rs. 2,35,931=00."

Learned counsel for the petitioner seeks permission to

withdraw this application.

Permission is accorded.

This application is dismissed as withdrawn.




                                                  (Sanjay Karol, CJ)


                                                      ( S. Kumar, J)
veena/rajiv


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