Citation : 2022 Latest Caselaw 2963 Jhar
Judgement Date : 2 August, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 232 of 2020
The State of Jharkhand & Ors. --- Appellants
Versus
M/s Vinod Kumar Jain --- Respondent
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan
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For the Appellant : Ms. Pinky Tiwary, A.C to Advocate General For the Respondent : Mr. Sumeet Gadodia, Advocate
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11/02.08.2022 From the common impugned judgment concerning three works W-1, W-2 and W-3, Letters Patent Appeals preferred by the aggrieved parties in respect of W-1 and W-2 nature of work, were decided by this Court. This appeal relates to W-3 nature of work, in which learned Single Judge has quashed the decision of the department cancelling the tender itself, in which the writ petitioner/respondent was the lowest tenderer. Tender in respect of W-3, nature of work was floated on 20th August, 2019. The same was cancelled on 3rd October, 2019. The impugned judgment has been rendered on 14th January, 2020. The appeal is pending since 29th July, 2020.
Matter has been adjourned for the last four months for having the latest status in the matter from the appellant- State. However, today again time is being sought by learned counsel for the appellant. Enough time has been granted. Learned counsel for the appellant should apprise the Court about the same on the next date. Learned counsel for the respondent would also seek specific instruction whether the respondent is inclined to execute the work if allotted now after more than three years of tender.
By way of last indulgence, two weeks' more time is allowed to the parties. Let the case be listed on 18th August, 2022. Written submission, if any, can be submitted well before the next date of hearing.
(Aparesh Kumar Singh, J)
(Deepak Roshan, J) jk/
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