Punjab-Haryana High Court
M/S S.K. Construction Co vs State Of Punjab & Ors on 31 October, 2017
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
CWP No.18991 of 2017
Date of Order: 31.10.2017
M/s S.K. Construction Co. Sangrur
....Petitioner
Versus
State of Punjab and Ors.
....Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
Present: Ms. Harmanpreet Kaur, Advocate for the petitioner.
Ms. Sunint Kaur, AAG, Punjab.
RAKESH KUMAR JAIN, J (ORAL)
The petitioner-firm to whom work was allotted to construct Administrative Office Building, for setting up of Authorized Testing Station-cum-Automated Driving Test Track (10 centres) at Sangrur, has prayed for the issuance of directions to the respondents to release the balance amount in respect of said work.
Upon notice, reply by way of an affidavit dated 30.10.2017 of Satish Goyal, Executive Engineer, PWD, B&R ( Prov. Division), Sangrur has been filed on behalf of respondent Nos.1,2,5 & 6 in Court today which is taken on record and copy of the same is also furnished to learned counsel for the petitioner.
In view of the averments made in para 1 of Preliminary Submissions of the reply, the present petition has become infructuous.
Dismissed as having been rendered infructuous.
October 31, 2017 (RAKESH KUMAR JAIN )
manoj JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable : Yes/No
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