Vengalrao Nagar vs The State Of Jharkhand
2025 Latest Caselaw 2452 Jhar

Jharkhand High Court

Vengalrao Nagar vs The State Of Jharkhand on 6 February, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            W.P.(T) No. 7072 of 2023
Sri Gopikrishna Infrastructure Pvt. Ltd., a company incorporated under
the Companies Act, 2013, having its registered office at 30/B,
Vengalrao Nagar, Hyderabad, P.O., P.S. & District Hyderabad,
Telangana, through its Authorized signatory Shri Shamshad Ali, aged
about 54 years, S/o Late Md. Shafiullah, R/o Raza Colony, Kanta Toli,
P.S. Lower Bazar, P.O. Ranchi & District Ranchi.
                                  ...  ...    ...  ...   Petitioner
                          Versus
1. The State of Jharkhand
2. The Secretary, Department of Energy, Government of Jharkhand,
    having its office at SBI Building, Project Bhawan, Dhurwa, P.O.
    Dhurwa, P.S. Jagannathpur & District Ranchi.
3. The Jharkhand Bijli Vitran Nigam Limited, a company incorporated
    under the Companies Act, having its office at Engineers Building,
    P.O., P.S. Dhurwa, District- Ranchi, Jharkhand, through its
    Managing Director, having its place of business at Engineers
    Building, P.O. & P.S. Dhurwa & District Ranchi.
4. The Finance Controller, JBVNL having its office at Engineers
    Building, P.O. & P.S. Dhurwa & District Ranchi.
5. The Chief Engineer (R.E.), JBVNL, having its office at Engineers
    Building, P.O. & P.S. Dhurwa & District Ranchi.
6. The General Manager (Rural Project), JBVNL, having its office at
    Engineers Building, P.O. & P.S. Dhurwa & District Ranchi. ...
                                       ...      ...    ...   Respondents
                          ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner: Mr. Ajit Kumar, Sr. Advocate Ms. Tanya Singh, Advocate For the Respondents: Mr. Ashok Kr. Yadav, Sr.S.C.I

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05/Dated: 06.02.2025

1) Counsel of both sides states that the issue raised in this writ

petition is covered by the judgments rendered by two Division Bench

of this Court in Sri Gopikrishna Infrastructure Pvt. Ltd. Vs. State of

Jharkhand and others, 2024 SCC OnLine Jhar 1200 and Techno

Electric and Engineering Company Limited Vs. State of

Jharkhand and Others, 2023 SCC OnLine Jhar 1106.

2) Therefore, for the reasons alike, this writ petition is also allowed

in terms of the judgments in said writ petitions.

(M.S. Ramachandra Rao, C.J.)

(Deepak Roshan, J.) Sharda/MM/ Cp.02