DINESH KUMAR Vs. STATE OF BIHAR
LAWS(PAT)-2022-10-22
HIGH COURT OF PATNA
Decided on October 14,2022

DINESH KUMAR Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

- (1.)Petitioner has prayed for the following relief(s):-
"i) For issuance of an appropriate writ in the nature of Mandamus or any other writs for commanding and directing the Respondents to pay the dues amount of Rs. About 18 lacs to the petitioner against the regarding work, painting word done by the petitioner in health and wellness centre of Harnout Block, Ruhui Block and Noorsarai Block, in the year 2020.

ii) And other relief or reliefs to which the petitioner is found entitled in the facts and circumstances of the case."

(2.)Learned counsel for the petitioner prays that the instant petition be disposed of exactly in the same terms as contained in judgment dtd. 14/9/2022 passed by this Court in Civil Writ Jurisdiction Case No.13024 of 2022, titled as M/s. Raghoji House of Distribution Vs. The State of Bihar and Ors.
(3.)No objection to such prayer being allowed.


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