R.K. Merathia, J. - (1.) AJIT Kumar, learned Counsel appearing for the Petitioner submitted that the cheque for Rs. 24,05,318/issued in favor of the Petitioner was not encased by the Respondents on the ground that the learned SubjudgeI , Seraikella, has attached the Treasury Head No. 4700 by order dated 25/03/2010 in Execution Case No 08/2009, whereas such order of attachment will relate only to the decrial amount.
(2.) RAHUL Kumar, learned Counsel has filed a petition for intervention saying that the same thing has happened with his client (B.K.S.Enterprises) with regard to the cheque for Rs. 7,82,603/. It was also pointed out that on such ground the cheques of other parties have also not been encashed.
(3.) MISS Neha Prashant, learned JC to AG submitted that the Chief Engineer, Suwarnrekha Multipurpose Project, Adityapur, has been directed to get the said order modified/clarified to the extent that the attachment relates to the decrial amount. However, she is not in a position to say as to whether the Chief Engineer has filed such petition or not.;