M/S Miki Wire Works Pvt. Ltd. ... vs Gpt Infraprojects Ltd. Office At ...
2021 Latest Caselaw 4628 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(C) No. 21 of 2016
M/s Miki Wire Works Pvt. Ltd. Office at J.S. Lane, Gandhi Chowk,
Upper Bazar, Ranchi through its Director Kailash Chand Sharma
                                                      ... Petitioner
                               Versus
GPT Infraprojects Ltd. Office at GPT Centre, Sector-III, Kolkata
                                                    ... Respondent
                                -------

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner : Mr. Arpit Sharma, Advocate For the Respondent : Mr. Rohan Kashyap, Advocate

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Order No.34/Dated: 6th December 2021

The proceedings in this writ petition which was instituted on 5th January 2016 disclose that most of the times the petitioner took adjournments on one ground or the other. The order dated 9th August 2018 records that the pleadings were complete. On different dates different arguments were raised on behalf of the petitioner and at one stage a statement made by a learned Senior counsel on behalf of the petitioner was subsequently withdrawn. This writ petition was last listed on 28th February 2020 when the following order was passed by this Court:

"Mr. Ajit Kumar, the learned Senior counsel for the petitioner has referred to the judgment in "State of West Bengal and Others Vs. Associated Contractors" reported in (2015) 1 SCC 32, however, Mr. Indrajit Sinha, the learned counsel for the respondent submits that now in view of the judgment in "BGS SGS Soma JV Vs. NHPC Ltd." reported in (2019) SCC OnLine SC 1585 the issue involved in the present case stands concluded.

On request, post this matter on 20.03.2020 under the same heading."

Today, a prayer for adjournment is made by Mr. Arpit Sharma, the learned counsel for the petitioner. This prayer is objected to by Mr. Rohan Kashyap, the learned counsel for the respondent.

With a view to give one last chance to the petitioner to conclude hearing of this writ petition, post this matter on 17th December 2021. It is indicated at this stage that if the learned

counsel/Senior counsel for the petitioner is in any difficulty for any reason whatsoever on the next date of hearing, the petitioner shall make appropriate arrangement for hearing of this writ petition.

(Shree Chandrashekhar, J.)

Amit/