M/S Umesh Kumar And Co. Through Its ... vs The State Of Bihar
2021 Latest Caselaw 5050 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                           REQUEST CASE No.56 of 2021
     ======================================================

M/s Umesh Kumar and Co. through its Managing Partner namely Umesh Kumar @ Umesh KUmar Roy, Gender-male, aged about-59 Years, Son of Sri Raja Prasad Roy, Resident of Ranjan Path Near Basudeo Palace, Bailey Road, P.S.-Rupaspur, District-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through Secretary, Road Construction Department, Visheshwaraiya Bhawan, Bailey Road, Patna.

2. The Engineer-in-Chief, Road Construction Department, Visheshwaraiya Bhawan, Bailey Road, Patna.

3. The Chief Engineer, National Highway, Sub-Division, Road, Construction Department, Patna.

4. The Superintending Engineer, National Highway, Work Circle, Patna.

5. The Executive Engineer, National Highway, West Division, Patna.

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

For the Petitioner/s : Mr. Lal Babu Singh, Advocate For the Respondent/s : Mr. Uday Shankar Sharan Singh (Gp19) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE ORAL JUDGMENT Date : 27-10-2021

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 in connection with agreement no.

30 of 2008-09- dated 17.02.2009 pertaining to "Construction of

three nos. of H.L.R.C.C. Bridge in KM 16 & 34 and Box

Culvert in KM 4 of N.H.84 for the year 2008-09.

Learned counsel for the petitioner seeks permission

to take recourse to the relevant provisions of settlement of Patna High Court REQ. CASE No.56 of 2021 dt.27-10-2021

disputes, as contained in Clause 25 of the agreement No. 30 of

2008-09 dated 17.02.2009 (Annexure-1).

Learned counsel for the State 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          29.10.2021
Transmission Date