Maurya Motors Pvt. Ltd vs The State Of Bihar
2022 Latest Caselaw 1306 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.793 of 2022
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Maurya Motors Pvt. Ltd. through its Director Mohan Himatsingka aged about 68 years (male) son of Late Ram Jivan Himatsingka registered office Plot No. C-1 Industrial Area, Patliputra, Police Station- Patliputra, District- Patna- 13.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Social Welfare Department, Govt. of Bihar, Patna.

2. State Society for Ultra Poor and Social Welfare through its Director Department of Social Welfare, Govt. of Bihar 2nd Floor Apna Ghar Behind Lalit Bhawan, Bailey Road, Patna- 1.

3. C.E.O.-cum- Project Director, State Society for Ultra Poor and Social Welfare, Department of Social Welfare, Govt. of Bihar 2nd Floor Apna Ghar behind Lalit Bhawan, Bailey Road, Patna- 1.

4. The Senior Administrative Officer, State Society for Ultra Poor and Social Welfare, Department of Social Welfare, Govt. of Bihar 2nd Floor Apna Ghar behind Lalit Bhawan, Bailey Road, Patna- 1.

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

For the Petitioner/s : Mr.Jitendra Prasad Singh, Advocate For the Respondent/s : Mr.Md. Raisul Haque (Sc10) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 22-02-2022 Heard learned counsel for the parties.

Petitioner has prayed for following relief:-

"For issuance of an appropriate writ/writs directing the respondents to pay the legal dues amounting to Rs.3,00,60,123/- (Rupees Three Crore Sixty Thousand One Hundred Twenty Three) with interest at the rate of 12% per annum to the petitioner without further delay which has been retained as liquidity damage due to delay supply of 38 Mobile Outreach and Therapy Van to the respondents and or to grant any other relief or reliefs for which petitioner is Patna High Court CWJC No.793 of 2022 dt.22-02-2022

legally entitled in the facts and circumstances of the case."

After the mater was heard for some time, finding the

Court not in favour of the submissions made by the learned

counsel for the petitioner, learned counsel for the petitioner,

under instructions, states that the petitioner will be content if

the petitioner is permitted to withdraw the present petition,

with liberty to initiate appropriate proceedings before the

appropriate forum and to take recourse to such other alternate

remedies which are equally efficacious in law.

Prayer allowed.

It stands clarified that all issues of fact and law are

left open.

The petition is disposed of as withdrawn with the

liberty aforesaid.

Interlocutory application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

Sanjay/-

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Uploading Date          25.02.2022
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