MANISH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The matter was listed for hearing on petition for stay vide I.A.No.1143 of 2017, however, the parties agree that this matter be heard on merit before grant of stay on the operation of the order of the Tribunal.

(3.) This civil revision application has been preferred under Section 13 of the Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008, against order dated 10.05.2016 passed in Reference Case No.108 of 2013, whereby the Bihar Public Works Contracts Disputes Arbitration Tribunal has dismissed the claim of the petitioner and allowed the respondents to recover Rupees Thirteen Lacs and Odd.