Chattisgarh High Court
M/S Bsbk Private Limited vs State Of Chhattisgarh on 9 August, 2023
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 3339 of 2023
M/s BSBK Private Limited Having Its Registered Office At 4th Floor, Surya
Treasure Island Mall, Bhilai-490020, District Durg Chhattisgarh Through Its
Authorized Representative Shri Raj Kumar Mahobe S/o Late Shri T.L Mahobe,
Aged About 71 Years, R/o 40-A/5, Motilal Nehru Nagar, Bhilai, District Durg
Chhattisgarh.
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Urban
Administration And Development, D-Block, 4th Floor, Indrawati, Bhawan, Atal
Nagar, Nava Raipur, District Raipur Chhattisgarh.
2. Director, Department Of Urban Administration And Development, D-Block,
4th Floor, Indrawati Bhawan, Atal Nagar, Nava Raipur District Raipur
Chhattisgarh.
3. Commissioner, Municipal Corporation Bilaspur, District Bilaspur District
Bilaspur Chhattisgarh.
4. Executive Engineer/Nodal Officer, Pradhanmantri Awas Yojana, Municipal
Corporation Bilaspur, District Bilaspur Chhattisgarh.
5. Chief Excutive Officer, State Urban Development Agency, D-Block, 4th Floor,
Indrawati Bhawan, Atal Nagar, Nava Raipur, District : Raipur, Chhattisgarh
---- Respondents
09.08.2023 Mr. Satish Agrawal, Advocate with Mr. Shalvik Tiwari and Mr. Aditya Nayak, counsel for petitioner.
Mr. Raghavendra Pradhan, Additional A.G. for State- respondents No.1 and 2.
Mr. Ashutosh Trivedi, counsel for respondent No.3 and 4.
Mr. Kishore Bhaduri, Sr. Advocate with Mr. Khulesh Sahu, counsel for Respondent No.5.
Heard.
Learned State counsel and learned Senior counsel appearing on behalf of respondent No.5 seeks further week's time to file reply to the writ petition.
Learned counsel for petitioner submits that in view of prayer made by learned counsel for respondents seeking further time, interim application filed by petitioner may be considered as according to letter issued by Municipal Corporation dated 03.08.2023 they are going to encash the Bank guarantee after 10.08.2023. He placed before this Court copy of letter dated 03.08.2023 issued by respondent No.3 in support of his contention.
Considering the facts and circumstances of the case particularly the submission of learned counsel for State- respondents and respondent No.5 seeking one week time to file reply, purely as an interim measure it is directed that no coercive steps shall be taken against petitioner, till the next date of hearing.
As agreed by learned counsel for respective parties, list this case on 25.08.2023.
Sd/-
(Parth Prateem Sahu) Judge Balram