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M/S Adonis Infratech Private ... vs The Union Of India
2021 Latest Caselaw 6311 Patna

Citation : 2021 Latest Caselaw 6311 Patna
Judgement Date : 21 December, 2021

Patna High Court
M/S Adonis Infratech Private ... vs The Union Of India on 21 December, 2021
          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.16203 of 2019
     ======================================================

M/s Adonis Infratech Private Limited H/O Dharmshila Kumari, Maruti Nagar, Chiryatand ,Patna through its Managing Director Om Prakash Singh, Son of late Hargovind Singh, Residence of Village- Mahna, P.O. Mahna, P.S. Barauni, District- Begusarai.

... ... Petitioner/s Versus

1. The Union of India through the General Manager East Central Railway Hajipur, Bihar Pin- 844101

2. The General Manager East Central Railway Hajipur, Bihar, Pin - 844101

3. The Divisional Rail Manager East Central Railway Mugalsarai, (UP) Pin 23210

4. The Divisional Engineer-III, East Central Railway Mugalsarai, (U P) Pin 232101

5. The Assistant Divisional Engineer East Central Railway, Japla (Jharkhand), Pin- 822116

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

For the Petitioner/s : Mr. Amresh Kumar Sinha with Mr. Ram Tujabh Singh, Advocates For the Respondent/s : Mr. Ramadhar Shekhar (Addl. Standing Counsel) ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 21-12-2021

Heard learned counsel for the parties.

Admittedly, the contract between the parties has been

terminated. Only grievance of the petitioner is that Performance

Guarantee and Earnest Money furnished by him at the initiation of

contract has not been returned.

The writ petition is disposed off with a direction that in

case the petitioner files representation for return of Performance Patna High Court CWJC No.16203 of 2019 dt.21-12-2021

guarantee and Earnest Money within three weeks from today, the

concerned authority of the Railways shall take a decision within

four weeks thereon by passing a speaking order.

(Rajan Gupta, J)

( Mohit Kumar Shah, J)

Anjani/-

AFR/NAFR
CAV DATE              N/A
Uploading Date        22.12.2021
Transmission Date
 

 
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