TURTLE INFRA, THROUGH CONSTITUTED ATTORNEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Hear Mr. H. Miah, learned counsel for the appellant.

(2.) Also heard Dr. N. Mozika, learned DSGI assisted by Ms. M. Myrchiang, learned counsel for the respondent.

(3.) Dr. N. Mozika, learned DSGI at the bar has submitted that as far as the dispute that has been raised in the present Sec. -11 application, the respondents have resolved the matter, and to this effect a letter dtd. 25/2/2026, has been produced. He submits that for the cumulative works done as per the Final RAR, the appellant has also accepted the amount. As such, he submits if the appellant is still aggrieved, he is at liberty to file a fresh Sec. -11 application, before the appropriate Court.