Vijeta Projects And Infrastructures ... vs The Union Of India And Others
2024 Latest Caselaw 477 Jhar

Jharkhand High Court

Vijeta Projects And Infrastructures ... vs The Union Of India And Others on 16 January, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           W.P.(T) No. 2006 of 2023

Vijeta Projects and Infrastructures Limited                 .... Petitioner
                                  Versus
The Union of India and others                              ... Respondents
                             ---------------

CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Petitioner : Mrs. Shilpi Sandil Gadodia, Advocate : Ms. Shruti Shekhar, Advocate For the Respondents : Mr. Anurag Vijay, Standing Counsel

---------------

Order No. 13/ Dated: 16th January 2024

Mrs. Shilpi Sandil Gadodia, the learned counsel for the petitioner is seeking adjournment.

2. The pleadings are complete.

3. Both sides shall file the written submissions and produce compilation of judgments, if already not filed.

4. Post this matter on 26th February 2024 under the heading "For Final Disposal".

5. The interim order dated 18th May 2023 shall continue.

(Shree Chandrashekhar, A.C.J.)

(Anubha Rawat Choudhary, J.) Pankaj-