Jharkhand High Court
Ncc Ltd vs State Of Jharkhand on 5 September, 2018
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No.248 of 2018
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NCC Ltd. .......... Petitioner.
-Versus-
1. State of Jharkhand.
2. Mr. K. K. Soan, Posted as Secretary, Building Construction Department, Government of Jharkhand Project Building, Dhurwa, Ranchi.
.......... Opp. Parties.
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. Rohit Roy, Advocate For the State : A.C. to S.C. (L&C)
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Order No.03 Date: 05.09.2018 Learned counsel for the opposite parties submits that the order dated 13th September, 2017 passed by this Court in W.P.(C) No.3685 of 2017 has already been complied by passing a reasoned order contained in Memo No.1188(Bha.)Anu. dated 20th June, 2018 (Annexure-C to the show cause affidavit) under the signature of the Secretary, Building Construction Department- opposite party no.2.
In view of the said submission, this Court does not wish to proceed further in the matter.
Accordingly, the contempt proceeding is dropped.
However, the petitioner is given liberty to take appropriate recourse as provided under the law against the order dated 20th June, 2018, if so advised.
(Rajesh Shankar, J.) Sanjay/