A2Z INFRA ENGINEERING LTD. Vs. MSN ENTERPRISES

JUDGEMENT

(1.) This is an application filed by the respondent No. 1 (Applicant herein) for recalling the interim order dated 04.01.2021 passed in the main Civil Revision Petition. The operation of order dated 04.01.2021 on perusal is only for a limited period of 2(two) weeks which expired today itself.

(2.) Dr. N. Mozika, learned Senior counsel assisted by Mr. P.N. Nongbri, learned counsel for the applicant has drawn the Court's attention to Page-39 of the Misc. Application wherein it has been indicated that the concerned work which is the subject matter in issue has already been completed and is only awaiting handing over to the concerned authorities i.e. (BSNL).

(3.) Mr. K. Paul, learned counsel for the petitioner submits that he has no objection in this regard, if the said completed work be handed over to the concerned authorities.