GANGA CONSTRUCTION Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-11-77
HIGH COURT OF JHARKHAND
Decided on November 26,2018

Ganga Construction Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. Mukesh Kumar, counsel appearing for the petitioner.
(2.) Heard Mr. Ajit Kumar, counsel appearing for the respondent- State.
(3.) This writ petition has been filed for the following reliefs: "For issuance of appropriate direction upon the Respondent Authorities to forthwith release the payment of part construction having done by the Petitioner in connection with Agreement No. 1/05-06 with regard to construction of Bus Stand, Beria, Medininagar and also make the payment of Rs. 10 Lacs for the losses having suffered by the Petitioner on account of apathetic and non cooperative attitude of the Respondents together with the earnest / security amount, while considering the fact that due to latches on the part of Respondents in connection with the work order in question the Petitioner has been prevented from executing the work in time.";


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