Jharkhand High Court
Giriraj Stone Works vs The State Of Jharklhand on 19 April, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No. 2230 of 2017
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Giriraj Stone Works, a Partnership Firm, having its office at Srikant Road, Belabagan, P.O. & P.S. Deoghar, District- Deoghar(Jharkhand), through one of its partners, namely, Vijay Kumar, son of Sri Sushil Singh, resident of Sri Kant Road, Belabagan, P.O. & P.S. Deoghar, District-Deoghar (Jharkhand) ..... Petitioner
-V e r s u s-
1. The State of Jharklhand, through its Principal Secretary, Raod Construction Department, having its office at Project Bhawan, P.O. & P.S. Dhurwa, District-Ranchi
2.Chief Engineer, National Highway Authority, Government of Jharkhand, having its office at Din Dayal Nagar, Officers Colony, Booti road, P.O. & P.S Bariyatu, Town & District- Ranchi (Jharkhand)
3.Executive Engineer, Road Construction Department National Highway Division, Deoghar, P.O. & P.s. Deoghar, District Deoghar (Jharkhand)
4.Sudesh Kumar Singh & Company Construction private Limited, having its office at Kalyanpur, P.O. & P.S. Jamui, District-Jamui (Bihar) ..... Respondents .....
CORAM: HON'BLE MR. JUSTICE ANANDA SEN .....
For the Petitioner : Mr. Indrajit Sinha, Advocate For the Respondents : J.C. to A.A.G .....
4/19.04.2018 Learned counsel for the petitioner seeks permission to withdraw this writ application on the ground that the same has become infructuous.
Prayer is allowed.
According, this writ application is dismissed as infructuous.
(Ananda Sen, J.) Amar/cp2