M/S Krishnaraj Engicon Pvt. Ltd vs The State Of Bihar
2021 Latest Caselaw 5208 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9355 of 2020
     ======================================================

M/s Krishnaraj Engicon Pvt. Ltd. having its registered officer at Raj Complex, Flat No. 301 E-Block, 90 Feet Road, Kankarbagh, Patna through its Director namely Rekha Kumari, aged about 38 years, (Female), Wife of Brajesh Kumar, Resident of House No. 33 Mehi Marshi, Ashram, East of Block, Mohalla - Ram Nagar, P.O. and P.S. and District - Nawada.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Public Health Engineering Department, Govt. of Bihar, Patna.

2. The Secretary, Public Health Engineering Department, Govt. of Bihar, Patna.

3. The Zonal Chief Engineer, Public Health Engineering Zone, Patna.

4. The Superintending Engineer, P.H. Circle, Sasaram at Rohtas.

5. The Executive Engineer, P.H. Division, Sasaram at Rohtas.

6. The Assistant Engineer, P.H. Sub Division, Dehri.

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

For the Petitioner/s : Mr. Mukesh Kumar, Advocate For the Respondent/s : Mr. U. P. Singh, AC to SC 4 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 15-11-2021

At the outset, learned counsel for the respondents states

that third party right has been created and work has been

completed by another Contractor. The only grievance is now for

refund of the earnest money and in case, petitioner files a

representation, that shall be considered by the concerned authority

and decision will be taken at the earliest.

Patna High Court CWJC No.9355 of 2020 dt.15-11-2021

In view of above, we dispose of the writ petition with

liberty to the petitioner to file a representation within two weeks. If

such representation is filed, the Competent Authority shall decide

the same within four weeks thereafter.

The petitioner shall also be at liberty to file a

representation regarding forfeiture of the earnest money if any and

the same shall also be decided within four weeks thereafter.

(Rajan Gupta, J)

( Mohit Kumar Shah, J)

Anjani/-

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Uploading Date        22.11.2021
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