Jsr Construction Pvt. Ltd vs The State Of Bihar
2021 Latest Caselaw 2616 Patna

    IN THE HIGH COURT OF JUDICATURE AT PATNA
           Civil Writ Jurisdiction Case No. 9948 of 2020
======================================================

-Versus-

............... Respondents

====================================================== Appearance :

For the Petitioner/s : Mr. Akash Chaturvedi, Advocate For the Respondent/s : Mr. Vivek Prasad, G.P. 7

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ===================================================== (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.)

Date : 24-06-2021

Petitioner has prayed for the following relief(s): Patna High Court CWJC No. 9948 of 2020 dt. 24-06-2021

Shri Vivek Prasad, learned Government Pleader

No. 7, under instructions from Mr. Prashant Jha, states that

the application for refund already stands processed and has

been sent to the Government Treasury for

authentication/verification and within next four weeks the

entire process shall be completed and the amount

positively refunded to the petitioner, in terms of the prayer

made.

Statement accepted and taken on record. Patna High Court CWJC No. 9948 of 2020 dt. 24-06-2021

As such, petition stands disposed of in the

following terms:-

(a) Within four weeks from today, petitioner's

application for refund shall positively be processed and the

amount refunded to the petitioner;

(b) Liberty reserved to the petitioner to approach

the Court, if the need so arises;

(c) Equally, liberty reserved to the parties to take

recourse to such other remedies as are otherwise available

in accordance with law;

(d) We are hopeful that as and when petitioner

takes recourse to such remedies, before the appropriate

forum, the same shall be dealt with, in accordance with

law, with a reasonable dispatch;

(e) We have not expressed any opinion on merits

and all issues are left open;

The instant petition sands disposed of in the

aforesaid terms.

Interlocutory Application(s), if any, also stands

disposed of.

Learned counsel for the respondents undertakes Patna High Court CWJC No. 9948 of 2020 dt. 24-06-2021

to communicate the order to the appropriate authority

through electronic mode.

(Sanjay Karol, CJ)

(S. Kumar, J)

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