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The State Project Director ... vs M/S National Printers
2021 Latest Caselaw 4567 Jhar

Citation : 2021 Latest Caselaw 4567 Jhar
Judgement Date : 2 December, 2021

Jharkhand High Court
The State Project Director ... vs M/S National Printers on 2 December, 2021
    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Letters Patent Appellate Jurisdiction)
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LPA No. 505 of 2019 The State Project Director through Umashankar Singh and another ... ... Appellants Versus M/s National Printers, Proprietor Apex Products Private Limited, Lalpur, Ranchi and others ... ... Respondents

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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellants : Mr. Krishna Murari, Advocate For the Respondent No.1 : Mr. Rahul Lamba, Advocate For the State : Mr. Amrit Raj Kisku, AC to SC-VII

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nd Order No.07/Dated: 02 December, 2021 A plea raised on behalf of the appellants is that in view of the judgments in "SBP & Co. v. Patel Engineering Ltd. and another" (2005) 8 SCC 618; "Indian Farmers Fertilizer Cooperative Limited v. Bhadra Products" (2018) 2 SCC 534; M/s. Sterling Industries v. Jayprakash Associates Ltd." dated 10.07.2019 in Civil Appeal Nos. 7117-7118 of 2017, and; "M/s. VXL Computers v. State of Jharkhand and others" dated 08.08.2019 in WP(C) No. 7378 of 2017, the Writ Court could not have interfered with the matter.

Mr. Rahul Lamba, the learned counsel appears for the respondent No.1, who was the petitioner before the Writ Court.

The learned counsel for the respondent No.1 states that in spite of a direction by the Hon'ble Writ Court the appellant is not participating in the proceeding.

Mr. Krishna Murari, the learned counsel for the appellants vehemently denies the aforesaid allegation.

Mr. Amrit Raj Kisku, the learned vice-counsel to Mr. J.F. Toppo, the learned SC-VII appears and states that on account of his personal difficulty Mr. J.F. Toppo, the learned counsel is unable to attend the Court proceeding today.

Post this matter on 16th December 2021 when the application for condonation of delay shall be considered by the Court.

The appellants may file a better affidavit as regards delay caused in filing the appeal.

(Shree Chandrashekhar, J.)

Nibha/Madhav (Ratnaker Bhengra, J.)

 
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