Maya Devi vs The State Of Bihar
2022 Latest Caselaw 3376 Patna

Citation : 2022 Latest Caselaw 3376 Patna
Judgement Date : 30 June, 2022

Patna High Court

Maya Devi vs The State Of Bihar on 30 June, 2022

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.7213 of 2022
     ======================================================

Maya Devi W/o Yogesh Kumar R/o Sri Kerishna Colony, Charitrvan, P.O. and P.S.- Buxar Town, District- Buxar.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. District Magistrate, Bhojpur, Ara.

3. The Superintending Engineer, Building Division, Ara.

4. The Executive Engineer, Building Division, Buxar.

5. The Assistant Engineer, Building Division, Buxar.

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

     For the Petitioner/s   :      None
     For the Respondent/s   :      Mr.Manoj Kumar Ambastha ( S.C 26 )

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 30-06-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

"That the present writ application is being filed for issuance of direction to the respondents to pay the due work bills of Rs. 12,59,149/- (Rs. Twelve Lakh, Fifty-nine Thousand, One Hundred and Forty Nine) to the petitioner against work of repair of guard room campus 6 P.O quarter at Buxar."

On 22.06.2022 we had passed the following order:-

"Despite repeated calls, no one had entered appearance on behalf of the petitioner when the matter was called out yesterday. Even Patna High Court CWJC No.7213 of 2022 dt.30-06-2022

today, despite repeated calls none enters appearance on behalf of the petitioner."

However, in the interest of justice, matter is adjourned.

List on 30th of June, 2022, in the category of "Order Matters."

Even today, despite repeated calls, none has entered

appearance on behalf of the petitioner.

As such, the petition stands dismissed for default.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

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