M/S. Usha India & Company And Anr vs State Of Jharkhand & Others
2022 Latest Caselaw 2191 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       (Civil Writ Jurisdiction)
                      W.P.(C) No. 1189 of 2020
                              ........

M/s. Usha India & Company and Anr. ..... Petitioners Versus State of Jharkhand & Others ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO ............

For the Petitioners : Mr. Vibhor Mayank, Advocate For the respondent/State : Mr. Deepankar, A.C. to A.G.

..........

06/15.06.2022.

Learned counsel for the petitioners, Mr. Vibhor Mayank has submitted, that petitioner No.2, Ram Nath Prasad has died, as such, ten days time may be granted to substitute the legal heirs of the petitioner No.2.

Learned counsel for the respondents / State, Mr. Deepankar, A.C. to A.G. has submitted, that petitioners have not completed the work assigned to them in spite of several reminders given to them and thereafter, supplementary agreement has been executed between the parties in the public interest as the work is to be completed in view of the Judgment passed by the Apex Court in the case N. G. Projects Limited Vs. Vinod Kumar Jain & Others reported in 2022 SCC OnLine S.C. 336, Learned counsel for the respondents /State has further submitted, that the petitioners have alternative remedy under the law, as such, writ petition may be dismissed.

Considering the same, put up this case on 29.06.2022 under the same heading.

(Kailash Prasad Deo, J.) Jay/