Patna High Court
Amazon Infosolution Pvt. Ltd vs The State Of Bihar & Ors on 23 July, 2018
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10006 of 2018
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1. Amazon Infosolution Pvt. Ltd., aompany incorporated under the Companies Act,
2013, having its office at 302, Kashyap Shailja Tower, Kankarbagh, Patna -
800020, P.S. - Kankarbagh, District - Patna through its Director Amrita Choudhary
D/o Late Amit Kumar Choudhary R/o Bari Patan Devi Ka Garha, Patna City, Patna,
P.S. - Alamganj, District - Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. The Principal Secretary, Department of Mines and Geology, Govt. of Bihar.
3. The Under Secretary, Department of Mines and Geology, Govt. of Bihar.
4. Bihar State Mining Corporation Ltd., Room No. 164, Vikas Bhawan (New
Secretariat) Bailey Road, Patna - 800015 throug its General Manager.
5. The Special Secretary cum Director Mines, Bihar State Mining Corporation Ltd.,
Room No. 164, Vikas Bhawan (New Secretariat) Bailey Road, Patna - 800015
through its General Manager.
6. The General Manager, Bihar State Mining Corporation Ltd., Room No. 164,
Vikas Bhawan (New Secretariat) Bailey Road, Patna - 800015 through its General
Manager.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Sanjay Singh, Advocate
Mr. Sanjiv Sharan, Advocate
For the Mines : Mr. Lalit Kishore, Sr. Advocate
Mr. Naresh Dixit, Advocate
Mr. Gyan Prakash Ojha, GA 7
For the intervener : Mr. Mrigank Mauli, Advocate
Mr. Prince Kumar Mishra, Advocate
Mr. Sanket, Advocate
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CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL JUDGMENT
Date: 23-07-2018 Counsel for the petitioner has confined his relief in the instant proceedings to the extent that he has been induced by the respondents under communication dated 18.01.2018 to purchase GPS E-lock for supplying them, and installing them on the carriage and Patna High Court CWJC No.10006 of 2018 dt.23-07-2018 2/2 tracking of the vehicles in terms of the agreement entered into between the parties the petitioner invested huge amount in the process. However, authorities are refusing to utilize the E- locks and petitioners services.
Respondents have filed counter affidavit saying that the E- locks supplied by the petitioner were not upto the mark and services rendered by him under the contract was found deficient and as such for better function they are utilizing other/more advanced systems.
Considering the disputed nature of allegations and counter allegations, this Court is of the opinion that the issues cannot be raise in the instant proceedings. However, the petitioner would be at liberty to avail other remedy as prescribed under law for redressal of his grievance.
No orders need be passed in the instant writ petition. The writ petition is dismissed.
(Madhuresh Prasad, J) Prakash/-
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