Patna High Court
Nalanda Engicon Pvt. Ltd vs The State Of Bihar on 23 March, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.24679 of 2019
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Nalanda Engicon Pvt. Ltd. through its Managing Director Bibekanand Kumar,
Male aged about 42 years son of Late Sachidanand Prasad having its
Registered Office at 14, Shri Ram Tower, West Jalan Shop, Main Road,
Kankarbagh, P.S.- Kankarbagh, District- Patna. ... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Urban Development
Department, Government of Bihar, Patna.
2. Bihar Urban Infrastructure Development Corporation Ltd. (BUIDCO)
through its Managing Director, West Boring Canal Road, Near Rajapur Pul,
P.S.- North S.K. Puri, Patna.
3. The Managing Director, Bihar Urban Infrastructure Development
Corporation Ltd. (BUIDCO), West Boring Canal Road, Near Rajapur Pul,
P.S.- North S.K. Puri, Patna.
4. The Executive Engineer, Bihar Urban Infrastructure Development Corp. Ltd.
(BUIDCO), Jahanabad. ... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shekhar Singh, Advocate
Miss. Samreen Saba, Advocate
For the Respondents 2 to 4 : Mr. Rabindra Kumar Priyadarshi,
Mr. Yogendra Pd. Sinha, AAG 7
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 23-03-2023
In the instant Petition, petitioner has prayed for the following
reliefs:-
"A. For quashing of the order
communicated vide letter no. 259 dated
21.09.2019 issued by the Executive Engineer,
Bihar Urban Infrastructure Development
Corporation Ltd. (hereinafter referred to as
'BUIDCO'), Jahanabad i.e. the respondent
no. 4 whereby and whereunder the
registration of petitioner is debarred in
relation to Agreement of Contract bearing no.
SBD-02/2016-17 dated 10.02.2017 relating to
Patna High Court CWJC No.24679 of 2019 dt.23-03-2023
Construction of drinking water supply scheme,
Jahanabad under AMRUT Phase-I.
B. For a direction to the Respondent
Authorities to grant appropriate extension of time
enabling petitioner to complete the remaining work
of agreement of contract bearing no. SBD-02/2016-
17 in the facts and circumstances of this case.
C. For any other relief/reliefs for
which the petitioner may be found entitled."
During the pendency of the present petition, the official
respondents have brought out one communication vide letter no. 272 dated
15.09.2020 in the reference they have referred to letter no. 259 dated
21.09.2020 instead of 21.09.2019. In this regard, the concerned
Executive Engineer is hereby directed to issue corrigendum in rectifying
the issue, in particularly, the date 21.09.2020 to that of 21.09.2019 within
a period of two weeks from today.
In the above facts and circumstances, the present petition does
not survive. Accordingly, the present writ petition stands disposed of.
(P. B. Bajanthri, J)
(Arun Kumar Jha, J)
Vikash/-
AFR/NAFR NAFR
CAV DATE NA
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