VIJETA CONSTRUCTION LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned counsel representing the Department of Mines, Bihar, Patna.

(2.) The appellant, being aggrieved by the judgment dated 20.06.2016 passed by the learned Single Judge of this Court in C.W.J.C. No. 13970/2013, has come in this intra-court appeal.

(3.) The grievance of the appellant in the writ application was that the Mines Commissioner, Bihar, Patna had refused to interfere with the letter issued by the Assistant Director, Mines and Geology, Gaya raising a demand of Rs. 12,45,000/- towards the installment and interest as also late payment.