HIGH COURT LEGAL SERVICE COMMITTEE Vs. STATE OF JHARKHAND AND ORS
LAWS(JHAR)-2009-9-166
HIGH COURT OF JHARKHAND
Decided on September 14,2009

HIGH COURT LEGAL SERVICE COMMITTEE Appellant
VERSUS
State Of Jharkhand And Ors Respondents

JUDGEMENT

- (1.) The Advocate General stated that 80% of the construction of road between Hatgamaharia and Baraiburu has been completed, for which 80% payment amounting to approximately Rs. 110 crores has been made to the contractor.
(2.) Mr. Rupesh Singh representing respondent No. 6, Nagrarjuna Construction Company Ltd., stated that 84.87% construction of the road aforesaid has been completed.
(3.) Under this circumstance, we deem it appropriate to direct the State through the Chief Engineer, Road Construction Department, to file an affidavit, certifying the construction which, as per the respondent No. 6, is complete as also the affidavit in regard to its quality, for which payment of Rs. 110 crores has already been made to the respondent No. 6 by the State Government through the Road Construction Department. The affidavit shall be sworn by the Chief Engineer, Road Construction Department personally.;


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