VANSHIDHAR ELECTRIC PRIVATE LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for the following relief(s):

(2.) Arguments of the petitioner on the factual matrix reads as under:

(3.) An agreement dtd. 15/9/2003 was entered into between Petitioner and Respondent-Executive Engineer, wherein the contract entered with the Petitioner was for a period of two years and was expiring on 3/10/2025.