(1.) The instant case has been taken up for consideration through the mode of Video conferencing in view of the prevailing situation on account of COVID 19 Pandemic, requiring social distancing.
(2.) The present writ petition has been filed for directing the respondents to forthwith pay the admitted dues along with earnest money and security deposit with respect to the contract work discharged by the petitioner as also to grant approval of the works already done by the petitioner apart from approving price variation.
(3.) The brief facts of the case, according to the petitioner, are that the petitioner, who is a contractor, was awarded contract work for construction of HL bridge (RCC) at Sariya and an agreement was entered into with the Executing Engineer, NH Division, Chapra on 13.03.2013 for construction of the aforesaid bridge wherein the time period stipulated for completion of the contract work was 16 months from the date of agreement. It is the case of the petitioner that the bridge in question was constructed within the stipulated time period, however, subsequently, the Executive Engineer, directed the petitioner to undertake additional work whereupon the petitioner had performed variation work, but the same was not approved. It is stated that the entire work was completed in the year 2014 itself, however, the admitted outstanding dues are yet to be paid to the petitioner.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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