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Rural Development Department ... vs M/S P.B. Enterprises Through Its ...
2021 Latest Caselaw 1405 Jhar

Citation : 2021 Latest Caselaw 1405 Jhar
Judgement Date : 18 March, 2021

Jharkhand High Court
Rural Development Department ... vs M/S P.B. Enterprises Through Its ... on 18 March, 2021
                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Commercial Appeal No. 06 of 2018

             Rural Development Department (Rural Engineering Organization),
             Government of Jharkhand, Ranchi                      ---    ---   Appellant
                                           Versus
             M/s P.B. Enterprises through its Proprietor Sri Pawan Bajaj, Ranchi
                                                                  ---    ---   Respondent
                                                 ---

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

---

For the Appellant: Mr. Sachin Kumar, A.A.G-II For the Respondent: Ms. Diksha Dwivedi, Advocate Amicus Curiae: Mr. Indrajit Sinha, Advocate

---

12 / 18.03.2021 Learned counsel for the parties and Amicus Curiae submit that judgment has been reserved by the Hon'ble Supreme Court in Special Leave Petition (Diary) No. 18079/2020 (Union of India Versus M/s Associated Construction Company) on 16.03.2021. They submit that matter may come up after Holi holidays.

Accordingly, let the matter be listed after Holi holidays.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/

 
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