Chattisgarh High Court
Esteem Industries Inc vs State Of Chhattisgarh on 10 July, 2023
1
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 3989 of 2021
Bagree Enterprises Versus State Of Chhattisgarh
Along with
WPC 3966/2021, WPC 917/2022, WPC 2322/2021, WPC 2802/2022, WPC 4124/2021,
10.07.2023 Mr. Kishore Bhaduri, Sr. Advocate with Mr. Sabyasachi
Bhaduri, counsel for petitioners.
Mr. Raghavendra Pradhan, Additional A.G. for State-
respondents No.1, 3 and 4.
Mr. Animesh Tiwari, counsel for respondent No.2.
Heard.
Learned counsel for respondents submit that they will file reply within 10 days.
Learned counsel for petitioners submits that W.P.(C) No.3989 of 2021 is arising out of second round. Earlier a direction is issued in W.P.(S) No.2215 of 2020 directing respondents to release the undisputed balance amount after due verification and after scrutiny of the records, however till date payment is not released and they have taken some technical objection as per their instructions.
Notices have been issued on 18.10.2021, however, even after lapse of about more than one and half years, respondents have not submitted reply.
Petitioners are facing financial crises. The machine supplied by petitioners to respondent No.4 is installed and is under utilization of respondent No.4 to which petitioner is even maintaining till date.
Considering the facts of the case two weeks further time is granted to counsel for respondents. If by the said time, reply is not filed, respondent No.1 and 4 shall remain present before this Court to 2 explain as to why the reply has not been filed on behalf of respondents.
List this case case in the week commencing 31.08.2023.
Sd/-
(Parth Prateem Sahu) Judge Balram