M/S. Agrawal Global Infratech ... vs Ramiya-Hs (Jv) & Others
2021 Latest Caselaw 784 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             L. P. A. No. 112 of 2020
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M/s. Agrawal Global Infratech Private Limited --- --- Appellant Versus Ramiya-HS (JV) & others --- --- Respondents With L. P. A. No. 85 of 2020 N.G. Projects Ltd. --- --- Appellant Versus The State of Jharkhand & others --- --- Respondents With L. P. A. No. 113 of 2020 M/s Agrawal Global Infratech Private Limited --- --- Appellant Versus M/s Vinod Kumar Jain and others --- --- Respondents With L. P. A. No. 119 of 2020 The State of Jharkhand & others --- --- Appellant Versus M/s. Vinod Kumar Jain & another --- --- Respondents With L. P. A. No. 232 of 2020 The State of Jharkhand & others --- --- Appellant Versus M/s. Vinod Kumar Jain --- --- Respondent With L. P. A. No. 233 of 2020 The State of Jharkhand & others --- --- Appellant Versus M/s. Vinod Kumar Jain & another --- --- Respondents With L. P. A. No. 234 of 2020 The State of Jharkhand & others --- --- Appellant Versus M/s. Ramiya Construction Pvt. Ltd. & another --- --- Respondents

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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through Video Conferencing

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For the Appellant: Mr. Vikash Singh, Sr. Advocate, M/s. Dipika Aliya, D.K. Chakraverty, Advocates (LPA 112/2020) Mr. Deepak Kumar Prasad, Advocate (LPA 85/2020) Mr. Anil Kumar Sinha, Sr. Advocate, Mr. Dilip Kumar Chakraverty, Advocate (LPA 113/2020) For the Appellant-State: Mr. Piyush Chitresh, A. C to A.G., Surabhi, A.C. to A.A.G-II For the Resp. No.1: M/s. Sumeet Gadodia, Shilpi Sandil, Advocates (LPA 119/2020, 232/2020, 233/2020, 113/2020) & for Resp. No. 5 in LPA 85/2020) For the Resp. No. 1: Mr. Krishna Murari, Advocate (LPA 112/20 & 234/20) For the Resp. No. 2 : Mr. Dilip Kr. Chakraverty, Advocate (LPA 119/2020 & LPA No. 234/2020) Mr. Deepak Kumar Prasad, Advocate (LPA 233/2020)

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07 / 18.02.2021 Request for adjournment has been made in LPA Nos. 112/2020, 119/2020, 232/2020, 233/2020 and 234/2020 on behalf of the State on account of personal difficulty of learned Advocate General.

2. Learned counsel for the Respondent No. 1-Ramiya-HS (JV) in LPA No. 112/2020 and Respondent No. 1- Ramiya Construction Pvt. Ltd. in LPA No. 234/2020 Mr. Krishna Murari prays for time to file reply to the Interlocutory Applications seeking condonation of delay and stay of the impugned judgment.

3. Learned Senior Counsel Mr. Vikash Singh, assisted by Mr. Dilip Kumar Chakraverty in LPA Nos. 112/2020 and 113/2020 submits that the matter may be heard on merits either today or on any convenient date, as the issue involves matters of public interest concerning execution of work of two State Highways.

4. Learned counsel Mr. Krishna Murari is allowed one week time to file reply to the respective I.As in these two appeals. Let such reply be filed by 26.02.2021. Rejoinder, if any, be filed by the appellant within one week thereafter.

5. With the consent of the parties, let the matter appear on 09.03.2021 for consideration. It is expected that no adjournment should be sought on the next date.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Ranjeet/