Ramesh Prasad Gupta vs The State Of Bihar
2021 Latest Caselaw 6391 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.4738 of 2021
     ======================================================

Ramesh Prasad Gupta, aged about 56 years, male, S/o Late Laxman Prasad Gupta R/o Mohalla- Tari Mohalla, P.S.- Ara Town, District- Bhojpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Road Construction Department, Government of Bihar, Patna.

2. The Secretary, Road Construction Department, Government of Bihar, Patna.

3. The Chief Engineer, South Bihar, Road Construction Department, Government of Bihar, Patna.

4. The Superintending Engineer, Bhojpur, Ara.

5. The Executive Engineer, Road Construction Department, Road Division, Buxar.

6. The District Magistrate, Buxar.

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

For the Petitioner/s : Mr. Ravindra Kumar, Advocate For the Respondent/s : Mr. Manoj Kumar Ambastha, SC 26 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 22-12-2021

Heard learned counsel for the parties.

After arguing at some length, learned counsel for the

petitioner submits that he may be allowed to withdraw this

petition with liberty to approach the Bihar Public Works Contracts Patna High Court CWJC No.4738 of 2021 dt.22-12-2021

Disputes Arbitration Tribunal (hereinafter referred to as the

'Tribunal').

We have no doubt that the Tribunal shall endeavour to

decide the matter expeditiously.

The petition stands disposed off.

(Rajan Gupta, J)

(Mohit Kumar Shah, J)

P. Kumar

AFR/NAFR CAV DATE Uploading Date Transmission Date