M/S Softage Information Technology Limited vs State Of Bihar

Petitioner has prayed for the following relief(s):-

(i) For issuance of writ in the nature of mandamus for directing the respondents for payment of legitimate dues of petitioner lying with the respondent

to the tune of Rs.98,64.286.64/- (Rupees Ninety-eight Lakhs Sixty-four Thousand Two hundred Eighty Six and Paise Sixty Four) with interest as

petitioner has executed the allotted work in year 2017 but petitioner has not been paid single penny on account of work done by him.

After the matter was heard for some time, learned counsel for the petitioner, finding the court not to be in favour of the submissions made across the

bar, seeks liberty to (a) approach the respondents venting out his grievances and (b) take recourse to such other alternative remedies as are otherwise

available in accordance with law.

Liberty, as prayed for, is granted.

Needless to say that while considering such request, principles of natural justice shall be followed and due opportunity of hearing afforded to the

parties.

If aggrieved by the said order, the petitioner shall have liberty to approach this Court by way of separate petition(s), if so required and desired.

Equally, liberty is reserved to the petitioner to take recourse to such alternative remedies as are otherwise available in accordance with law.

We are hopeful that as and when petitioner takes recourse to such remedies, as are otherwise available in law, before the appropriate forum, the same

shall be dealt with, in accordance with law and with reasonable dispatch.

Without expressing any opinion on merits of the claim and leaving all issues on facts and law open, the petition stands disposed of in the aforesaid

terms.

We may not be misunderstood to have extended the period of limitation or expressed any view on merits.

Interlocutory application, if any, shall also stand disposed of.