JOHNSON EASTERN POWER Vs. STATE OF MIZORAM

JUDGEMENT

(1.) As agreed to by the learned Counsel for the parties, the instant writ petition is taken up for final disposal at the admission stage.

(2.) This writ petition has arisen out of a contract Agreement dated 23.11.1999, Annexure-3 to the writ petition, between the petitioner and the respondent No. 3, the Chief Engineer, Public Health Engineering Department, Aizawl, Mizoram for construction of Greater Aizawl Water Supply Scheme Phase-II.

(3.) Heard Mr. C. Lalramzauva, learned Senior Counsel assisted by Mr. T. J. Lalnuntluanga, learned Counsel for the petitioner as well as Mr. B. Deb, learned Advocate General assisted by Mr. Aldrin Lallawmzuala, Addl. Advocate General appearing for the State respondents.