JANARDAN PANDEY & ANOTHER Vs. STATE OF JHARKHAND & OTHERS
LAWS(JHAR)-2010-12-83
HIGH COURT OF JHARKHAND
Decided on December 15,2010

JANARDAN PANDEY And ANOTHER Appellant
VERSUS
State Of Jharkhand And Others Respondents

JUDGEMENT

- (1.) The learned counsel for the State informs that earlier the contractors who had been derelicting in their duties, their contract has been ordered to be cancelled. As regards the fresh N.I.T. regarding the completion of bridge, process has already begun.
(2.) In view of the submission of the State counsel, nothing further is required to be ordered in this petition at this stage.
(3.) This petition is accordingly disposed of.;


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