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Patna High Court - Orders

Larsen And Toubro Ltd. vs Sjvn Thermal (P) Ltd. And Ors on 19 April, 2019

Author: Rajeev Ranjan Prasad

Bench: Rajeev Ranjan Prasad

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Civil Writ Jurisdiction Case No.4681 of 2019
                 ======================================================
                 Larsen and Toubro Ltd.

                                                                             ... ... Petitioner/s
                                                     Versus
                 SJVN Thermal (P) Ltd. and Ors

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s        :  Mr.Ranjit Kumar, Sr. Adv.
                                                Mr. Y.V.Giri, Sr. Adv.
                                                Mr. Ankur Saigal, Adv.
                                                Mr. Ashish Giri, Adv.
                 For the Respondent Nos.1 to 3: Mr. S.B. Upadhaya, Sr. Adv.
                                                Mr. Mrigank Mauli, Adv.
                 For the Respondent No.4      : Mr. Parag P. Tripathi, Sr. Adv.
                                                Mr. P.K. Shahi, Sr. Adv.
                                                Mr. Vikas Singh, Adv.
                                                Priya Singh, Adv.
                                                Mr. Srinivasan Ramaswamy, Adv.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
                                       ORAL ORDER

8   19-04-2019

In view of filing of the additional counter affidavit on behalf of respondent no. 4 yesterday, today a rejoinder affidavit on behalf of the petitioner has been filed. Let it be kept on the record.

Yesterday, while filing the additional counter affidavit in view of what had transpired at the bar, Mr. Parag P. Tripathi, learned senior counsel representing the respondent no. 4 had categorically submitted that affidavit will be used only in order to explain the factual aspects arising out of the logs of Audit trail report submitted by and on behalf of respondent no. 5 with their counter affidavit.

It is on this statement that the court had accepted the Patna High Court CWJC No.4681 of 2019(8) dt.19-04-2019 2/2 additional counter affidavit. The submissions part mentioned therein, it was agreed will not be referred save and except that the questions of law arising out of those facts which have come on the record will be open to be heard. In this view of the matter, the rejoinder filed is also be taken on the record. Parties agreed that in both the affidavits the question of law argued by learned senior counsel for the parties will only be considered.

Learned senior counsel for the parties have concluded the arguments.

Judgment is reserved.

(Rajeev Ranjan Prasad, J) Rajeev/-

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