M/S. Dayanand Prasad Sinha And Co. ... vs The Managing Director, Patna ...
2021 Latest Caselaw 5057 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                         REQUEST CASE No.57 of 2021
     ======================================================

M/s. Dayanand Prasad Sinha and Co. through its Partner Dayanand Prasad Sinha, Gender-Male, aged about-77 Years, Son of Late Harbanshi Lal, Resident of Janta Path, Kankarbagh, Road, P.S.-Kankarbagh, District and Town-Patna.

... ... Petitioner/s Versus

1. The Managing Director, Patna Smart Ciry Ltd., 2nd Floor, Block-C Mauryalok Complex, Budh Marg, Patna.

2. The Sr. Manager (Tech), Patna Smart City Ltd., 5th Floor, Biscomaun Tower, Patna.

3. The Manager (M and E) and Project-in-Charge, 2nd Floor, Block-C Mauryalok Complex, Budh Marg, Patna.

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

For the Petitioner/s : Mr.Lal Babu Singh, Advocate Mr. Umesh Kumar Gupta, Advocate

For the Respondent/s : Mr. Ranjeet Kumar, Advocate ====================================================== 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 the work of "

Development of Birchand Patel Marg as Model Road in ABD

Area with Streetscape Design, Beautification Landscaping,

Junction Improvement and Infrastructure upgrades under Smart

Cities Mission" vide Agreement dated 11.02.2019 and

Supplementary agreement dated 17.06.2020.

Patna High Court REQ. CASE No.57 of 2021 dt.27-10-2021

Learned counsel for the petitioner seeks permission to

take recourse to the relevant provisions of settlement of

disputes, as contained in Clause 26 of the agreement dated

11.02.2019 (Annexure-2 Page 18).

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          29.10.2021
Transmission Date