Sri Gopikrishna Infrastructure Pvt. ... vs The State Of Jharkhand & Ors
2024 Latest Caselaw 1267 Jhar

Jharkhand High Court

Sri Gopikrishna Infrastructure Pvt. ... vs The State Of Jharkhand & Ors on 7 February, 2024

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  W.P.(T) No. 6712 of 2023
                                      With
W.P.(T) No. 5291 of 2023, W.P.(T) No. 5341 of 2023, W.P.(T) No. 5574 of
2023, W.P.(T) No. 5773 of 2023, W.P.(T) No. 7060 of 2023, W.P.(T) No.
7066 of 2023, W.P.(T) No. 7069 of 2023, W.P.(T) No. 7074 of 2023,
W.P.(T) No. 7076 of 2023, W.P.(T) No. 7079 of 2023.

Sri Gopikrishna Infrastructure Pvt. Ltd.                 ...... Petitioner
                           Versus
The State of Jharkhand & Ors.                             .... ... Respondents

CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN KUMAR RAI

For the Petitioners : Mr. Ajit Kumar, Sr. Advocate Ms. Tanya Singh, Advocate Mr. Vibhor Mayank, Advocate Mr. Rohitashya Roy, Advocate For the JUVNL : Mr. Manish Kumar, Sr. SC : Mr. Mohammad Asghar, AC to Sr. SC

Order No.04/Dated: 07th February 2024

In spite of sufficient opportunity granted, in some of the matters a counter affidavit has not been placed on record. Mr. Ajit Kumar, learned senior counsel for petitioner(s) indicates that the respondents are required to file counter affidavit in each matter having regard to some facts which if not traversed shall bind them and the matter shall be covered by a judgment of the Division Bench of this Court.

Therefore, two weeks further time is granted to the respondents for filing counter affidavit in the remaining matters failing which a cost of Rs. 50,000/- in each case shall be imposed upon the JUVNL.

List these cases on 7th March 2024.

(Shree Chandrashekhar, A.C.J.)

(Arun Kumar Rai, J.)

Umesh-Pramanik/-