M/S Mehan Contractor Company vs State Of Rajasthan
2022 Latest Caselaw 14647 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Second Appeal No. 144/2022 M/s Mehan Contractor Company, Throughb Its Owner Mahendra Pal S/o Ram Kumar Bhirani Age 48 Years, Tehsil Bhadra, Distt. Hanumangarh.

----Appellant Versus

1. State Of Rajasthan, Through District Collector, Hanumangarh.

2. Chief Engineer, Command Area Development Program, Indira Gandhi Canal Project, Kothi No. 8, Bikaner Presently Chief Engineer (West) Csd, Bikaner.

3. Superintending Engineer, Command Area Development Program, Indira Gandhi Canal Project, Hanumangarh Junction.

4. Executive Engineer, Command Area Development Program, S.n.i.p Division Iii, Indira Gandhi Canal Project, Bhadra, Distt. Hanumangarh, Presently Integrated Office Executive Engineer, Gang Nahar, Ofd Division-7, Command Area Development Program. Sri Ganganagar.

----Respondents

For Appellant(s) : Mr. Hemant Kumar Ballani

HON'BLE MS. JUSTICE REKHA BORANA

Order

13/12/2022

The following substantial questions of law arise in the

present appeal:-

(1) Whether the appellate court was justified in relying upon the

documentary evidence corresponding to the period

subsequent to the stipulated period for completion of the

work?

(2 of 2) [CSA-144/2022]

(2) Whether the appellate court erred in not considering the

impact of the matters falling under Clauses 2 & 3 of the

agreement to be the matters accepted to Clause 23 of the

agreement?

Admit.

Issue notice.

Notices be filed in two sets. One set of notices be given

'dasti' to learned counsel for the appellant for service through

registered post, acknowledgement due. Notices be made

returnable on 07.02.2023.

Meanwhile, the effect and operation of the judgment and

decree dated 15.03.2022 shall remain stayed.

(REKHA BORANA),J 28-Sachin/-

Powered by TCPDF (www.tcpdf.org)