M/S Rishi Kumar Sharma vs Chhattisgarh Madical Services ... on 29 October, 2018

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Chattisgarh High Court

M/S Rishi Kumar Sharma vs Chhattisgarh Madical Services ... on 29 October, 2018

Bench: Prashant Kumar Mishra

                                  1

                                                               NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR

                       WPC No. 2992 of 2018

    M/s Rishi Kumar Sharma Through Its Proprietor Rishi Kumar
     Sharma, Aged About 40 Years, S/o Shri Ramavatar Sharma, Aged
     About 40 Years, R/o Naya Baradwar, Nehru Chowk, Tehsil Sakti,
     District Janjgir Champa Chhattisgarh

                                                       ---- Petitioner

                              Versus

   1. Chhattisgarh Medical Services Corporation Limited Through Its
      Manager Director Govind Sarang, Commercial Complex, 3rd
      Floor, New Rajendra Nagar, Raipur Chhattisgarh

   2. Superintendent Engineer Chhattisgarh Medical Services
      Corporation Limited, Govind Sarang, Commercial Complex, 3rd
      Floor, New Rajendra Nagar, Raipur Chhattisgarh.

   3. Executive Engineer Chhattisgarh Medical Services Corporation
      Limited, 1st Floor, Regional Drug Warehouse Complex, Sendri,
      Bilaspur Chhattisgarh

                                                      ---- Respondent

For Petitioner Mr. Sunil Otwani, Advocate Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 29/10/2018

1. Heard.

2. Learned counsel for the petitioner would submit that despite completion of the work awarded to the petitioner, which is proved by issuance of completion certificate -Annexure P/2 in the petitioner's favour, respondents 1 & 2 are not releasing the 2 remaining amount without there being any dispute between the parties. He would draw attention of the Court to the document

-Annexure P/3 by which the concerned Executive Engineer has mentioned that the payment could not be made to the petitioner for want of allotment of funds.

3. Considering the entire facts situation of the case, the writ petition is disposed of with direction that in the event, the petitioner moves a representation before respondents 1 & 2 for releasing the subject payment along with a certified copy of this order within a period of two weeks from today, the concerned authority shall consider and decide the petitioner's representation, at the earliest, by a speaking order within a period of six weeks from the date of submission of certified copy of this order.

Sd/-

(Prashant Kumar Mishra) Judge Shyna

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