Adyaraj Krishna Jv vs The Union Of India
2024 Latest Caselaw 1705 Patna

Patna High Court

Adyaraj Krishna Jv vs The Union Of India on 6 March, 2024

Bench: Chief Justice, Harish Kumar

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4064 of 2024
     ======================================================
     Adyaraj Krishna JV having its registered office at 202, Vishnu Places, East
     Boring Canal Road, Patna- 800001 through its authorised signatory Jitendra
     Kumar Roy, aged about 48 Years, male, S/o Ram Sagar Prasad, Resident of H.
     No.- 57, Montesari School Lane, Gandhi Nagar, Boring Road, Patna, Bihar-
     800001.

                                                          ... ... Petitioner/s
                                    Versus
1.   The Union of India through the General Manager, East Central Railway,
     Hajipur, Bihar.
2.   General Manager, East Central Railway, Hajipur, Bihar.
3.   Divisional Railway Manager, Samastipur Division, East Central Railway,
     Samastipur, Bihar.
4.   Financial Adviser and Chief Accounts Officer (F.A & CAO), East Central
     Railway, Hajipur, Bihar.
5.   Chief Project Manager, Gati Shakti, Samastipur Division, East Central
     Railway.
6.   Alok Kumar Jha, Chief Project Manager, Gati Shakti, Samastipur Division,
     East Central Railway.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :     Mr. Basant Kumar Choudhary, Sr. Advocate
                                  Mr. Chandan Kumar, Advocate
     For the Respondent/s   :     Dr. K.N. Singh, ASG
                                  Mr. Alok Kumar, CGC
                                  Ms. Prakritita Sharma, J.C. to ASG
                                  Mr. Devansh Shankar Singh, JC to ASG
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 06-03-2024

Petitioner was aggrieved with the disqualification

made in a tender submitted as against the Notice Inviting Tender

(NIT) for upgradation of the Railway Station at Sitamarhi. The

ground raised was that the disqualification was made by one Patna High Court CWJC No.4064 of 2024 dt.06-03-2024

line. However, at present a clarification has been sought for

from the petitioner. The petitioner had filed a representation

based on which the petitioner has been called for a

consideration.

2. In such circumstance, we permit the petitioner to

withdraw the writ petition to agitate the cause before the

authority, and if any prejudicial order is passed, to agitate the

cause afresh.

3. The writ petition stands closed with the above

liberty.

(K. Vinod Chandran, CJ)

(Harish Kumar, J) P.K.P./-

AFR/NAFR
CAV DATE
Uploading Date          07.03.2024
Transmission Date