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CHIEF ENGINEER (NH), PWD (ROADS) v. M/S BSC- C AND C JV
Factual and Procedural Background
This opinion addresses the disposal of a miscellaneous case (MC (CRP) No. 2 of 2024) connected to CRP No. 2 of 2024 before the High Court of Meghalaya. The case involves the Chief Engineer (NH) PWD (Roads), Government of Meghalaya as the petitioner and M/s BSC&C and C JV as the respondent. The opinion records that in view of the order passed in CRP No. 2 of 2024, this miscellaneous case also stands disposed of.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The court’s decision to dispose of the miscellaneous case was based solely on the prior order passed in CRP No. 2 of 2024. No further reasoning or analysis is provided in the opinion.
Holding and Implications
The miscellaneous case MC (CRP) No. 2 of 2024 is disposed of.
The direct effect of this decision is the closure of the miscellaneous case in light of the related order in CRP No. 2 of 2024. The opinion does not establish any new legal precedent or broader implications beyond the resolution of this procedural matter.
Serial No. 01
Regular List
HIGH COURT OF MEGHALAYA
AT SHILLONG
MC (CRP) No. 2 of 2024 in
CRP No. 2 of 2024
Date of Decision: 22.04.2024
Chief Engineer (NH) PWD (Roads),
Govt. of Meghalaya,
Lower Lachumiere, Meghalaya,
Shillong-793003. … Applicant(s)/Petitioner(s)
- Versus –
M/s BSC&C and C JV,
6-2-913/914, Progressive Tower,
Khaitrabad, Hyderabad,
Telangana-500004. … Respondent(s)
Coram:
Hon’ble Mr. Justice H. S. Thangkhiew, Judge
Appearance:
For the Petitioner(s) : Mr. A. Kumar, AG with
Mr. E.R. Chyne, GA
For the Respondent(s) : Mr. R. Banerji, Sr. Adv. with
Mr. R. Prakash, Adv.
Mr. A. Pande, Adv.
Mr. A. Raghuwanshi, Adv.
Ms. S. Gangar, Adv.
Ms. G.C. Marboh, Adv.
In view of the order passed in CRP No. 2 of 2024, this Misc.
case also stands disposed of.
JUDGE
Meghalaya
22.04.2024 “V. Lyndem PS”
2024:MLHC:309
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