KAMLADITYA CONSTRUCTIONS PVT. LTD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AAG 4 for the State.

(2.) The petitioner has moved the Court alleging deliberate and wilful disobedience of order dated 06.10.2016 passed in CWJC No. 3569 of 2014.

(3.) The writ Court after noticing the stand of the parties, where the petitioner had contended that Rs. 42 crores was still payable and the State had taken the stand that Rs. 8.99 crores was to be recovered from the petitioner, had observed that the admitted dues of the petitioner be paid after keeping an amount of Rs. 8.99 crores, within a period of three months. Further, liberty was given to the parties to raise all such issues before the Arbitration Tribunal and till the time the same was not disposed off, no coercive action shall be taken against the petitioner.