Prashant Kumar Mishra, J
1. Learned State Counsel would submit, at the very outset, that there being disputed questions of fact and the amount to which the petitioner is entitled
being not admitted by the respondent, the writ petition is not maintainable.
2. Having gone through the writ petition, it appears, bulk of documents have been filed showing various terms and clauses of the contract within which
construction of the subject work was to be executed. Whether or not the petitioner is entitled to certain amount cannot be ascertained without the
dispute being raised before the competent forum i.e. the Arbitration Tribunal. Therefore, the Writ Petition is dismissed as not maintainable, reserving
liberty in favour of the petitioner to move before the CG Arbitration Tribunal.
