Patna High Court
Rishikesh Kumar vs The State Of Bihar on 12 August, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10590 of 2022
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Rishikesh Kumar S/o Sri Niwas Prasad Singh R/o- F.N.- 103, Kashyap S.L.D.
Apartment, Post and P.S.- Kankarbagh, Dist. Patna- 20.
... ... Petitioner/s
Versus
1. The State of Bihar through the Managing Director, Bihar Rajya Tourism
Development Corporation Ltd. Sone Bhavan, R. Block, Patna.
2. The Chief Engineer, Bihar Rajya Tourism Development Corporation Ltd.,
Sone Bhavan, R. Block, Patna.
3. The Ex. Engineer, Bihar Rajya Tourism Development Corporation Ltd.,
Sone Bhavan, R. Block, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Shashi Bhushan Singh, Advocate
Ms. Usha Kumari, Advocate
For the Respondent/s : Mr. Abhimanyu Pratap Singh, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
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(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.)
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Date : 12-08-2022
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):-
Patna High Court CWJC No.10590 of 2022 dt.12-08-2022
Shri Abhimanyu Pratap Singh, learned counsel who
appears on behalf of Respondent No. 2, namely the Chief
Engineer, Bihar Rajya Torsion Development Corporation Ltd.,
Sone Bhavan, R. Block, Patna and Respondent No. 3, namely
the Ex. Engineer, Bihar Rajya Torsion Development
Corporation Ltd., Sone Bhavan, R. Block, Patna states that post
recession of the petitioner's contract, the work stood allotted to
third party and the new contractor has also completed most of
Patna High Court CWJC No.10590 of 2022 dt.12-08-2022
the remaining work.
This statement is seriously disputed by Shri Shashi
Bhushan Singh, learned counsel appearing for the petitioner.
Be that as it may, we are not inclined to issue notice in
the present petition for the reason that petitioner has got
alternative efficacious remedy by either resorting to the
provisions of the Arbitration and Conciliation Act, 1996 or
taking recourse to the provisions of the Bihar Public Works
Contracts Disputes Arbitration Tribunal Act, 2008.
As such, the present petition stands disposed of.
Interlocutory Application(s), if any, shall stand
disposed of.
(Sanjay Karol, CJ)
(S. Kumar, J)
Amrendra/PKP
AFR/NAFR
CAV DATE
Uploading Date 16.08.2022
Transmission Date
