PIONEER CONSTRUCTION Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Instead of taking the stay application, we have taken up the appeal itself for final hearing with the consent of the learned Advocates for the parties by treating the same as on day's list.

(2.) This appeal is directed against an order passed by the trial Court on 24th February, 2011 in W.P. No. 2888 (W) of 2011 where the learned Single Judge was pleased to admit the petition and further directed that all steps taken by the respondents shall be subject to the result of the writ petition. It is also a fact that no interim order has been passed by His Lordship.

(3.) Hence, this appeal has been filed on the ground of refusal to pass an interim order in the said tender floated by the State of West Bengal.