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Jharkhand High Court

Stup Consultancy Private Limited ... vs Building Construction on 12 July, 2013

Author: Aparesh Kumar Singh

Bench: Aparesh Kumar Singh

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      W. P. ( C) No. 3563 of 2013
      Stup Consultancy Private Limited                . ....Petitioner
                              -Versus-
      The State of Jharkhand & others             ..... .Respondents.
                                     ---
      CORAM : HON'BLE MR. JUSTICE APARESH KUMAR SINGH
                                     ---
      For the Petitioner               : Mr. Indrajit Sinha, Adv.
      For the Respondents              : J. C. to G.A.
                                       --

04/12.7.2013

Learned counsel for the petitioner submits that during the pendency of the writ application the respondents have agreed to allow further time to the petitioner to execute the work in question and therefore he does not want to agitate the present cause of action which has been amicably resolved. However, if any, cause of action arises he will agitate the same.

Accordingly, this writ application is dismissed as infructuous with the aforesaid liberty.

(Aparesh Kumar Singh, J) jk