M/S. MAGADH MICRO TOWERS & TRANSMISSION PRIVATE LIMITED THROUGH ITS ONE OF THE DIRECTOR, PRANAV PARIMAL Vs. THE BIHAR STATE ELECTRICITY BOARD THROUGH ITS CHAIRMAN

JUDGEMENT

(1.) The interlocutory application has been filed by one Ajay Kumar for being impleaded as party-respondent in the writ application. The only reason assigned is that after the cancellation of the agreement of the petitioner a fresh advertisement has been issued under which the intervener-applicant has also applied. This Court had passed an interim order dated 19.9.2012 directing the Board not to take any final decision in respect of award of contract, if not already decided nor to take any further steps in the matter pursuant to the fresh tender notice and the said interim order has continued during the pendency of the writ application and there has been no finalization of the tender also in favour of the applicant.

(2.) In the above circumstances, the prayer for intervention is rejected.

(3.) I.A. No. 547/2013 is, accordingly, dismissed.