STATE OF MEGHALAYA Vs. BSCPL INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) In view of the order dated 29-07-2019, the respondents have filed the present application seeking further extension of 30 days' time for complying with the order dated 24-06-2019 passed in WP(C). No. 176 of 2019 directing the respondents to make payment of the admitted liability of Rs. 406817673.00. Vide the aforesaid order dated 29-07-2019, one month's time as was prayed for was allowed by the Court. However, a direction was issued that in case payment was not made before the next date of hearing, Project Director, Union of India and Chief Engineer, PWD (Roads), Shillong, Meghalaya shall remain present in Court to explain why proceedings for contempt of Court be not initiated against them for violation of Courts' order dated 24-06-2019 and 29-07-2019.

(2.) Shri. G.K.Marak, Project Director-cum-Addl. Chief Engineer PWD (Roads) and Mr. B.P.Marak, Chief Engineer, PWD (NH) are present in compliance to the order dated 29-07-2019.

(3.) Learned AAG has produced a communication addressed by Under Secretary, MDONER wherein it has been stated that the Secretary, MDONER who is the Competent Authority to approve the release of payment is out of the country and shall join office in the second week of September, 2019. Request has been made to allow time upto 15th September, 2019 to enable MDONER to process release of the payments.