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M/S Kachwaha Engineering Services ... vs M/S. Damodar Valley Corporation (Dvc) ...
2026 Latest Caselaw 2290 Jhar

Citation : 2026 Latest Caselaw 2290 Jhar
Judgement Date : 23 March, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

M/S Kachwaha Engineering Services ... vs M/S. Damodar Valley Corporation (Dvc) ... on 23 March, 2026

Author: Rajesh Shankar
Bench: Rajesh Shankar
                                                 2026:JHHC:8083-DB




IN THE HIGH COURT OF JHARKHAND AT RANCHI
               W.P. (C) No. 231 of 2026
M/s Kachwaha Engineering Services (OPC) Private Limited through its
Managing Director Anant Singh Rajput @ Anant Kumar, aged about 35
years, son of Rabindra Kumar Singh, resident of Qr. No. 671 Street No.
36, Sector 9/D, Bokaro Steel City, P.O. Sector IX, P.S. Bokaro, Steel
City, District-Bokaro having it registered office at Asha Bhawan, Patel
Nagar, Chas, P.O. & P.S. Chas, District Bokaro ...        Petitioner
                          Versus
1. M/s. Damodar Valley Corporation (DVC) through its Chairman-cum-
Managing Director having its office at DVC Towers, VIP Road, P.O. &
P.S. VIP Road, City & District Kolkata, State West Bengal, PIN Code-
700054
2. General Manager, Contracts and Materials Department, DVC, having
its office at DVC Towers, VIP Road, P.O. & P.S. VIP Road, City &
District Kolkata, State West Bengal, PIN Code-700054
3. Deputy Chief Engineer, Contracts and Materials Department, DVC,
having its office at DVC Towers, VIP Road, P.O. & P.S. VIP Road, City
& District Kolkata, State West Bengal, PIN Code-700054
4. Consignee Officer of DVC, having its office at Koderma Thermal
Power Station, DVC, Kodera, P.O. & P.S. Koderma ... Respondents
                          ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

---------

For the Petitioner: Mr. Pratik Sen, Advocate. For Resp.-DVC: Mr. Sanjay Kumar Prasad, Advocate.

---------

04/Dated: 23.03.2026

1. The learned counsel for the petitioner, on instructions seeks

leave to withdraw this petition.

2. Leave is granted.

3. This petition is disposed of as withdrawn. No costs.

4. Pending Interlocutory Applications, if any, do not survive and are

disposed of.

(M. S. Sonak, C.J.)

(Rajesh Shankar, J.) 23.03.2026 N.A.F.R. APK/VK

Uploaded on 24.03.2026

 
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