JAI HANUMAN ENTERPRISES Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has sought the following reliefs in the present writ application:

(3.) The brief facts of the present case are that the petitioner's agency, registered under the Public Health Engineering Department (Registration No. 1646 of 2019), was awarded work under Agreement Nos. 169 MBD/2019-20 and 170 MBD/2019-20 dtd. 16/10/2019, which were to be completed within a period of six months. Owing to the outbreak of the COVID-19 pandemic, the petitioner sought extension of time for completion of the work, which was granted by the Chief Engineer vide Memo No. 67 dtd. 12/1/2021, extending time up to 31/1/2021. The petitioner completed the work within the extended period on 19/1/2021 and 25/1/2021, as evidenced by completion reports.