Knr-Jkm-Kamla (Jv) vs The State Of Bihar
2021 Latest Caselaw 5281 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                         REQUEST CASE No.70 of 2020
     ======================================================

KNR-JKM-KAMLA (JV) having its Corporate Office at C-84, Grater Kailash I, New Delhi 110048 through its authorized signatory Atul Goel, aged about 49 years, Male, Son of Sri Narendra Kumar Goel, Resident of House No. 1499, Sector 17, HUDA, Jagadhari P.S. Jagadhari, District Yamuna Nagar, Haryana

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Water Resources Department, Government of Bihar, Patna.

2. The Engineer in Chief (North), Water Resources Department, Government of Bihar, Patna.

3. The Superintending Engineer, Planning and Monitoring, Patna, Water Resources Department, Government of Bihar, Patna.

4. The Chief Engineer, Water Resources Department, Purnia.

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

For the Petitioner/s : Mr. Prabhat Ranjan, Advocate For the Respondent/s : Mr. Akhileshwar Singh, AC to GA-2 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE

ORAL JUDGMENT

Date : 17-11-2021

Heard learned counsel for the parties.

The present petition has been filed for appointment of

Arbitrator for deciding the dispute and difference between the

petitioner and the respondents.

Learned counsel for the petitioner seeks permission to

take recourse to the relevant provisions of settlement of

disputes, as contained in Clause 25 of the agreement dated

09.03.2010.

Patna High Court REQ. CASE No.70 of 2020 dt.17-11-2021

Learned counsel for the respondents states that the

respondents shall take a decision on the petitioner's request

expeditiously and positively within the period stipulated under

the Clause.

Statement accepted and taken on record.

The present petition stands disposed of in the

aforesaid terms, reserving liberty to approach the Court afresh,

if the need so arises subsequently.

Interlocutory Application(s), if any, shall stand

disposed of.

                                                  (Sanjay Karol, CJ)
Sujit/Ashwini
AFR/NAFR
CAV DATE
Uploading Date          20.11.2021
Transmission Date