VIOM NET WORKS LTD Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) THE petitioner has filed this writ petition with the following prayers:

(3.) A counter affidavit has been filed by the 3rd respondent stating that he has no objection in sanctioning additional load to the petitioner, if the petitioner meets the expenses of the same. Paragraph 9 of the counter affidavit reads as follows: