Patna High Court - Orders
Chandreshwar Prasad Sinha vs The State Of Bihar & Ors on 24 December, 2014
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.629 of 2013
In
Civil Writ Jurisdiction Case No. 9612 of 2008
======================================================
1. Chandreshwar Prasad Sinha S/O Late Shiheshwar Prasad Sinha R/O
102, Jairaj Vasundhra Apartment, East Boring Canal Road, Patna - 800001
.... .... Petitioner/s
Versus
1. The State Of Bihar Through Mr. Ashok Kumar Singh, The Chief
Secretary, Government Of Bihar, Old Secretariate, Bailey Road, Patna
2. The Bihar State Housing Board Through Its Managing Director, Mr.
Anuppam Kumar Suman, Mangels Road, Distt. - Patna
3. Mr. Sanjay Kumar, The Executive Engineer, Bihar State Housing Board,
Patna Division No. 2, Distt. Patna
.... .... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Brajesh Kumar
For the Respondent/s : Mr. S.S. Shabbar Hussain Gp4
======================================================
CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL ORDER
***************
05. 24.12.2014A cheque of Rs. 6,70,861/-, dated 27.11.2014 has been handed over to the counsel for the petitioner by counsel representing the Bihar State Housing Board. A receipt thereof may be collected by the counsel for Housing Board.
Counsel for the petitioner submits that there is some miscalculation in the quantum. That is a matter for the petitioner to demonstrate before the Accounts Officer of the Housing Board, who will examine the bona fide of such statement or calculation. Patna High Court MJC No.629 of 2013 (5) dt.24-12-2014 2/2
Contempt Application stands disposed off with observation as above.
(Ajay Kumar Tripathi, J.) SKM/-
U