Kamac Engineer'S Pvt. Ltd vs The State Of Jharkhand & Ors
2023 Latest Caselaw 22 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          W. P. (C) No. 7644 of 2011

            Kamac Engineer's Pvt. Ltd       ...  ...   Petitioner
                                  Versus
            The State of Jharkhand & Ors. ...  ...   Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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07/02.01.2023

1. Learned counsel for the parties are present.

2. Learned counsel for the petitioner submits that he has to engage a Senior Counsel to argue this case and accordingly prays for adjournment.

3. The records of this case reveal that the dispute arises out of agreement between the parties. It is submitted that by the impugned order, not only the security amount has been forfeited, but the petitioner has also been permanently blacklisted.

4. At the prayer of the learned counsel for the petitioner, post this case on 11.01.2023 under the heading for 'Final Disposal'.

5. Learned counsel for the parties are directed to prepare short synopsis of arguments, list of dates and file copies of the judgments which they seek to rely upon, latest by 09.01.2023.

(Anubha Rawat Choudhary, J.) Mukul