Patna High Court - Orders
Anwar Ahmad vs The State Of Bihar &Amp; Ors on 4 March, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.2398 of 2011
ANWAR AHMAD SON OF SABBIR AHMAD RESIDENT OF
GOLARBRAT POST OFFICE AND POLICE STATION
FAZILPUR, DISTRICT MEERUT, UTTER PRADESH, PRESENT
ADDRESS- CARE OF SRI R.K. MISHRA(ADVOCATE),
SHIVPURI, C.P. THAKUR ROAD, NEAR MAMTA
APPARTMENT, PATNA. 800023.
......PETITIONER.
VERSUS
1. THE STATE OF BIHAR THROUGH COLLECTOR PATNA.
2. THE GENERAL MANAGER (HEAD-QUARTER/PLANNING),
U.P. STATE BRIDGE CORPORATION LIT. LUCKNOW.
3. THE PROJECT MANAGER, (CIVIL/MECH.), U.P. STATE
BRIDGE CORPORATION LIT. PATNA. 270 PATLIPUTRA
COLONY PATNA 800013.
4. THE DEPUTY PROJECT MANAGER, U.P. RAJYA SETU
NIGAM LTD. DIGHA GHAT, PATNA, BIHAR.
... ....RESPONDENTS.
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2. 04.03.2011Heard learned counsel for the petitioner and learned counsel for the respondents.
2. This writ petition has been filed by the petitioner for payment of contract money for the work done by him with regard to construction made as per the contract along with appropriate interest etc.
3. After some argument, learned counsel for the petitioner seeks permission to withdraw this writ petition in order to move before the Project Manager, (Civil/Mech.), U.P. State Bridge Corporation Limited. Patna. 270 Patliputra Colony Patna 800013 (respondent no.3), for the reliefs claimed.
4. Accordingly, this writ petition is disposed of as withdrawn with the aforesaid liberty. However, if the petitioner files an application before the said authority within 15 days from today along with the copy of this order, the said authority shall 2 decide the same expeditiously, preferably within two months.
Devendra/ (S.N. Hussain, J.)