M/S Somdatt Builders Pvt. Ltd And ... vs Road Construction Department ...
2022 Latest Caselaw 674 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
              L.P.A. No. 60 of 2021
M/s Somdatt Builders Pvt. Ltd and Shrinet & Shandilya Construction Pvt.
Ltd. (JV) having office at 56-58 Community Centre, East of Kailash, P.O.
East of Kailash, P.S. East of Kailash, New Delhi-110 065, through its
Authorised Signatory, namely, Sanjay Pratap Singh, aged about 44 years,
son of Late Jagdish Singh, resident of C-21, Park Road, Ashok Nagar, Road
No. 1, P.O. Ashok Nagar, P.S. Argora, District Ranchi (Jharkhand)
                        ....   .... Decree Holder/Petitioner/Appellant
                               Versus
Road Construction Department (RCD), Government of Jharkhand, B/111,
56 Set Area, Namkum Road, Doranda, P.O. Doranda, P.S. Doranda,
District Ranchi (Jharkhand)..Judgment Debtor/Respondent/Respondent
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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Appellant : M/s Indrajit Sinha & Vipul Poddar, Advocates For the Respondent : Mrs Neelam Tiwary, Sr. S.C.-II

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Oral Order 10 / Dated : 23.02.2022

With consent of the parties, hearing of the matter has been done

through video conferencing and there is no complaint whatsoever regarding

audio and visual quality.

It has been informed on behalf of the appellant that he has already

entered appearance into the proceeding which is pending under Section 34

of the Arbitration and Conciliation Act. Learned counsel for the appellant

has submitted that since there is a likelihood of the matter to be heard and

disposed of in near future, he does not want to press this appeal.

Accordingly, this appeal is dismissed as not pressed.

However, this goes without saying that the concerned Court, which

is in seisin of the aforesaid pending matter, should proceed and dispose of

the same as expeditiously as possible.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) Manoj/VK