Patna High Court - Orders
Jmc Projects ( India ) Ltd. vs The State Of Bihar & Anr on 15 February, 2016
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta, Sudhir Singh
Patna High Court CWJC No.1931 of 2016 (1) dt.15-02-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1931 of 2016
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Jmc Projects ( India ) Ltd.
.... .... Petitioner/s
Versus
The State of Bihar & Anr
.... .... Respondent/s
======================================================
CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA
and
HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA)
1 15-02-2016Learned counsel for the State admits that prima facie the matter is covered by the order dated 07.07.2015 of this Court passed in the case of M/s. Debashree Construction (India) Pvt. Ltd. vs. The IRCON International Ltd. Let the same be stated on affidavit and any excess deduction either be refunded to the petitioner forthwith or adjusted in future deductions to be made.
Put up on 29th February, 2016.
(Ramesh Kumar Datta, J) V.P.Sinha/-
(Sudhir Singh, J) U