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High CourtsDivision Bench(2026) 10 CHH CK 1343

Y.G. Nandeshwar vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court, Bilaspur · Decided on 8 October 2026

HON’BLE JUDGES
Santosh Sharma, J · Krushna Ram Mohapatra, C.J
RESULT
Disposed Of
CASE NUMBER
WPC No. 5149 of 2026

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Judgment

9 paragraphs · 197 words

Per Krushna Ram Mohapatra, C.J.

1.

Petitioner, in this writ petition, prays for the following reliefs :

10.1

That, this Hon'ble Court may kindly be pleased to directing the respondents to forthwith release the bonus/incentive payable to the petitioner for early completion of the construction work under the work order dated 12.09.2023.

10.2

That, this Hon'ble Court may kindly be pleased to direct to decide the pending representation of the petitioner within a time-bound manner.

10.3

Any other relief, which this Hon'ble Court, may deem fit and proper, in the facts and circumstances of the case.

10.4

Cost of the petition.

2.

In course of hearing, learned counsel for the petitioner submits that the petitioner has a remedy of arbitration under Clause 28 of the agreement at Annexure P-1. He, therefore, prays for withdrawal of the writ petition to seek remedy under Clause 28 of the agreement at Annexure P-1.

3.

Mr. Tamaskar, learned Government Advocate, does not have any objection to such prayer.

4.

Hence, the writ petition is disposed of as withdrawn with an observation that the petitioner may, if so advised, work out his remedy under Clause 28 of the agreement at Annexure P-1.