M/S Jharkhand State Building ... vs The State Of Jharkhand & Ors
2025 Latest Caselaw 4468 Jhar

Jharkhand High Court

M/S Jharkhand State Building ... vs The State Of Jharkhand & Ors on 26 August, 2025

Author: Rajesh Kumar

Bench: Rajesh Kumar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              W.P.(C) No.4535 of 2025
             M/s Jharkhand State Building Construction Corporation Ltd.
                                                         ...       ...Petitioner(s)
                                  Versus
            The State of Jharkhand & Ors.                ...       ... Respondent(s)
                                            ---

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---

For the Petitioner(s) : M/s. Khalida Haya Rashmi & Ayush Kumar Adv. For the State : Mr. A.K. Yadav, Sr. S.C.I For the JEPC : Mr. Krishna Murari, Adv.

---

02/26.08.2025: Issue notice to respondent No.2, on filing requisites etc. under Speed Post as well as under ordinary process within a week.

The respondent(s) are directed to file response in the matter.

By referring to judgment of the Hon'ble Apex Court, it has been submitted that the process has not been followed and as such it does not come under the definition of award.

From the pleading(s) of the parties, it appears that the entitlement to receive the amount is not in dispute, rather there is dispute between the respondent No.3 and the petitioner.

In that view of the matter, this Court is not inclined to stay the proceeding in Case No.01(MSME) 2024-25, pending before Auction Paper Officer-cum-Deputy Election Officer, Ranchi.

Accordingly, I.A. No. 11091 of 2025 stands dismissed.

(Rajesh Kumar, J.) Ravi-Chandan/-

Uploaded