Jharkhand High Court
M/S Bhardwaj Construction Company (P) ... vs The State Of Jharkhand & Others on 14 December, 2020
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(T) No. 1805 of 2020
M/s Bhardwaj Construction Company (P) Ltd. --- --- Petitioner
Versus
The State of Jharkhand & others --- --- Respondents
.......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY Through Video Conferencing For the Petitioner : Ms. Anshu Bansal, Advocate For the Respondents : Ms. Diksha Diwedi, A.C. to A.A.G.-I 06/14.12.2020 Learned counsel for the petitioner Ms. Anshu Bansal prays that matter may be adjourned to be listed on appropriate date after reopening of the Winter Vacation in January, 2021 as petitioner wants to engage senior counsel to argue the matter. Learned counsel for the petitioner further submits that W.P.(T) No. 1807 of 2020, which is also on board today under the heading for orders ( defect removal), involves similar question. Therefore, both the case may be tagged together.
Ms. Diksha Diwedi, A.C. to learned A.A.G.-I Mrs. Darshana Poddar Mishra appears for the respondent State and submits that counter affidavit has been filed on behalf of Respondent no. 1 to 6 and instructions have been received on behalf of respondent no. 7 & 8. She would be filing counter affidavit on their behalf also, if the matter is adjourned on a suitable date.
In view of submission of learned counsel for the parties, let the case appear in the week of 11.01.2021. Learned counsel for the respondent shall file counter affidavit on behalf of remaining respondent no. 7 & 8 by 05.01.2021. Petitioner, if so advised, may filed rejoinder thereto, in the meantime.
(Aparesh Kumar Singh, J.) (Anubha Rawat Choudhary, J.) A.Mohanty