SHOURYA ENTERPRISES Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Ashish Anand Bernard and Mr. Ashish Mittal, learned counsel for the petitioner. Also heard Mr. Prafull N. Bharat, learned Advocate General along with Mr. Sangharsh Pandey, learned Government Advocate, appearing for the State/respondent, Mr. Animesh Tiwari, learned counsel, appearing for respondent No.2 and Mr. Surfaraj Khan, learned counsel, appearing for respondent No.5.

(2.) The present petition has been filed by the petitioner under Article 226 of the Constitution of India, with the following prayers :-

(3.) About half an hour precious Court's time has been taken by learned counsel for the petitioner and he has filed present petition along with voluminous documents in two volumes, but while giving reply by the learned Advocate General on behalf of the State/respondents to the argument of learned counsel for the petitioner, it has been pointed out that complete NIT in question, which was issued, has not been annexed and the work orders have already been issued in favour of L-1 and L-2.