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  • HAMARSAN SINGH THANGKHIEW
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Smart Summary

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.

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    CHIEF ENGINEER (NH), PWD (ROADS) v. M/S BSC- C AND C JV

    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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    Comments

    CHIEF ENGINEER (NH), PWD (ROADS) v. M/S BSC- C AND C JV
    (Apr 22, 2024)