M/S Techno Electric & Engg. Co. Ltd vs The State Of Jharkhand & Others ... ... ...
2026 Latest Caselaw 598 Jhar

Citation : 2026 Latest Caselaw 598 Jhar
Judgement Date : 2 February, 2026

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Jharkhand High Court

M/S Techno Electric & Engg. Co. Ltd vs The State Of Jharkhand & Others ... ... ... on 2 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
        Cont. Case (Civil) No.150 of 2024
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M/s Techno Electric & Engg. Co. Ltd. ... Petitioner Versus The State of Jharkhand & Others ... ... Opp. Parties With Cont. Case (Civil) No.152 of 2024

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M/s Techno Electric & Engg. Co. Ltd. ... Petitioner Versus The State of Jharkhand & Others ... ... Opp. Parties With Cont. Case (Civil) No.153 of 2024

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M/s Techno Electric & Engg. Co. Ltd. ... Petitioner Versus The State of Jharkhand & Others ... ... Opp. Parties With Cont. Case (Civil) No.154 of 2024

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M/s Techno Electric & Engg. Co. Ltd. ... Petitioner Versus The State of Jharkhand & Others ... ... Opp. Parties

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CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Petitioner : Mr. Nitin Kr. Pasari, Advocate : Ms. Samiksha Kumari, Advocate For the Opp. Parties : Mr. Sachin Kumar, Sr. Counsel : Ms. Shambhavi Sinha, Advocate

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Order No. 12/Dated 2 February, 2026 nd

1. Learned counsel for the petitioner still is having the

grievance that the order passed by this Court has not been

complied with in its letter and spirit since only Rs.30.16

crore has been paid.

2. While on the other hand, Mr. Sachin Kumar,

learned senior Standing Counsel, representing the

concerned opposite party, has submitted that the entire

amount has been paid.

3. Learned senior standing counsel, therefore, has

sought for two weeks' time to file additional affidavit by way