M/S S. Dinesh & Company Through vs Jharkhand Education Project ...
2022 Latest Caselaw 1886 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Civil Writ Jurisdiction)
                 W.P. (C) No. 5568 of 2014
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M/s S. Dinesh & Company through its Partner Vinesh Kumar Jain .... ..... Petitioner Versus Jharkhand Education Project Council & Ors. ..... Respondents

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

For the Petitioner : Mr. Nitin Pasari, Advocate For the Respondent / UOI : Mr. Pratyush Kumar, Advocate. For the Respondent Nos. 1 & 2 : Mr. Krishna Murari, Advocate.

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18/09.05.2022.

Learned counsel for the petitioner, Mr. Nitin Pasari has referred a judgment passed by learned Single Judge, modified by Division Bench and affirmed by Hon'ble Apex Court. Thereafter, the matter with regard to another supplier of the Books / Printer is being heard by Coordinate Bench of this Court in W.P.(C) No. 151/2015.

Learned counsel for the respondent / UOI, Mr. Pratyush Kumar has submitted that supplementary counter-affidavit has already been filed on behalf of Union of India on 07.05.2022.

Learned counsel, Mr. Krishna Murari has submitted that he is appearing for Jharkhand Education Project Council, Ranchi through its State Project Director, though his name is not appearing in the cause list, as such, office may be directed to reflect his name in the cause list and copy of the pleadings may be served upon him by learned counsel for the petitioner as well as learned counsel for the respondent / UOI.

Considering the same, office is directed to reflect the name of learned counsel, Mr. Krishna Murari on behalf of respondents / Jharkhand Education Project Council, Ranchi.

Learned counsel for the petitioner and respondent / UOI are directed to supply the pleadings upon learned counsel for the Jharkhand Education Project Council, Ranchi, Mr. Krishna Murari.

Since the similar matter is pending before the Coordinate Bench of this Court vide W.P. (C) No. 151/2015, it would be proper that the present case be also heard by the same Bench.

Learned Registrar General of this Court is directed to place this case before Hon'ble the Chief Justice for necessary order.

(Kailash Prasad Deo, J.) Sunil/-