Madhya Pradesh High Court
M/S Mukesh Kumar Verma Contractor vs Madhya Pradesh Rural Road Developent ... on 9 January, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:973
1 WP-5573-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SURESH KUMAR KAIT,
CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE VIVEK JAIN
ON THE 9 th OF JANUARY, 2025
WRIT PETITION No. 5573 of 2024
M/S R K CONTRUCTION
Versus
MADHYA PRADESH RURAL ROAD DEVELOPEMNT AUTHORITY(
PIU) AND OTHERS
WITH
WP/5577/2024, WP/5578/2024, WP/5588/2024, WP/6225/2024, WP/6229/2024,
WP/6381/2024, WP/6388/2024, WP/6397/2024, WP/6399/2024, WP/6668/2024,
WP/6794/2024, WP/6874/2024, WP/6876/2024, WP/6882/2024, WP/6886/2024,
WP/6899/2024, WP/6916/2024, WP/6919/2024, WP/6940/2024, WP/6941/2024,
WP/7185/2024, WP/7987/2024, WP/8020/2024, WP/8021/2024, WP/8022/2024,
WP/9369/2024, WP/9380/2024, WP/10048/2024, WP/10051/2024, WP/10052/2024,
WP/10054/2024, WP/10196/2024, WP/10201/2024, WP/10204/2024, WP/10207/2024,
WP/10211/2024, WP/10236/2024, WP/10240/2024, WP/10242/2024, WP/10255/2024,
WP/11182/2024, WP/11237/2024, WP/11257/2024, WP/11486/2024, WP/11492/2024,
WP/11550/2024, WP/11619/2024, WP/12302/2024, WP/12305/2024, WP/14172/2024,
WP/14175/2024, WP/14180/2024, WP/16828/2024, WP/16832/2024, WP/16843/2024,
WP/16845/2024, WP/16876/2024, WP/16882/2024, WP/16893/2024, WP/20379/2024,
WP/21414/2024, WP/21559/2024, WP/22164/2024, WP/30735/2024, WP/30738/2024
Appearance:
Shri R.K. Verma, learned Senior Advocate along with Shri B. Sharma, Shri
Hemant Shrivastava, learned Senior Advocate along with Shri Rajeev Mishra, Shri
Hemant Shri Mrigendra Upadhyay, Shri Deepak Raghuwanshi, Shri Navneet Shukla,
Shri Jubin Prasad, Shri Rahul Mishra, Shri Dhananjay Shrivastava, Shri Atul Jain,
Shri Shoeb Hassan Khan, learned counsel for the petitioners in their respective cases.
Shri Rohit Jain, learned counsel for the respondent in his respective cases.
Shri Qasim Ali, learned counsel for the respondent in his respective cases.
Shri Anshul Tiwari, learned counsel for intervener in his respective cases.
Shri Abhubhav Jain, learned Government Advocate for respondent/State.
Signature Not Verified
Signed by: RASHMI
RONALD VICTOR
Signing time: 1/10/2025
4:19:06 PM
NEUTRAL CITATION NO. 2025:MPHC-JBP:973
2 WP-5573-2024
ORDER
Per: Hon'ble Shri Justice Suresh Kumar Kait, Chief Justice Identical petitions involving same issue have already been decided vide order dated 22/05/2024 in WP No.13981/2024. These petitions are also disposed of in similar terms, however, liberty is granted to the petitioners to take steps to approach Dispute Redressal Mechanism in view of the order passed in the said petition or to approach same Court, if any issue has not been considered by the said Bench.
2. On approach being made by the petitioners within two weeks, the concerned authorities are directed to dispose of the same within the time bound period and not beyond two months from the date of this order.
3. Till then, recovery shall not be effected upon the petitioners.
4. In view of the time granted by this Court, the bar of limitation contained in Clause 24.1 of General Conditions of Contract of the tender document/Contract shall not come into the way of the petitioners.
4. Accordingly, the petitions stand disposed of.
(SURESH KUMAR KAIT) (VIVEK JAIN)
CHIEF JUSTICE JUDGE
RS
Signature Not Verified
Signed by: RASHMI
RONALD VICTOR
Signing time: 1/10/2025
4:19:06 PM