GOLCHHA UDYOG Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents. Learned counsel for the petitioner has filed an undertaking to remove all defects pointed out by the Stamp Reporter as and when required. It is accordingly directed that all defects pointed out by the Stamp Reporter be removed within one month hereof.

(2.) The present writ petition has been filed for the following reliefs as formulated by the petitioner-

(3.) Without going into the detailed merits of the matter, Mr. Suraj Samdarshi, learned counsel appearing on behalf of the petitioner states that three separate proceedings relating to the petitioner and two other persons, were running concurrently before the Certificate Officer, which were disposed of by separate orders, all dtd. 13/6/2020, and in all of which a direction was issued for making certain payment latest by 15/7/2020 before proceeding further in the matter. He further states that in the other two matters, namely Certificate Case no. 02/2014-2015 and Certificate Case No. 03/2014-2015 respectively, the interim orders of stay passed in arbitration proceedings were brought to the notice of the Certificate Officer, consequent upon which the Certificate Officer recalled both his orders dtd. 13/6/2020 in the said two cases.