Patna High Court - Orders
Daewoo-L And T Jv vs Bihar State Road Development ... on 10 August, 2022
Bench: Chief Justice, S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10261 of 2022
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DAEWOO-L and T JV
... ... Petitioner/s
Versus
BIHAR STATE ROAD DEVELOPMENT CORPORATION LIMITED
(BSRDCL)
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ranjit Kumar, Sr. Adv
Mr. P.K. shahi, Sr. Adv
Mr. Satyabir Bharati, Adv
Mr. Ankur Saigal, Adv
Mr. Aditya shankar, Adv
Ms.Prachi Pallavi
For the Respondent/s : Mr.Lalit Kishore AG
Mr. Manish Dhari, Adv
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 10-08-2022Having heard learned counsel for the respective parties, we are of the considered view that the parties must sit together to have the matter resolved at the earliest, which exercise, in fact would be in public interest.
Learned Advocate General states that without prejudice to the respective rights and contentions of the parties, Additional Chief Secretary, Road Construction Department, Govt. of Bihar, Patna, shall convene a meeting of all the stakeholders including the petitioner on 12.08.2022 with an endeavour for resolving the disputes.
Patna High Court CWJC No.10261 of 2022(2) dt.10-08-2022 2/2 List this case on 31.08.2022.
(Sanjay Karol, CJ) (S. Kumar, J) ranjan/sanjay-
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