LAKESHWARI BUILDERS PVT.LTD. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner is a company. This writ petition arises out of an order passed in Money Suit No. 7/2007 in which the petitioner is the plaintiff and which is pending in the Court of Sub -Judge -I, Chaibasa.

(2.) ACCORDING to the writ petition, issues were framed in the Suit on 10.2.1989. It would also appear from the pleadings, which are not very accurate, that the suit is also for a declaration that rescinding of the agreement by the defendant (Government Department) is illegal. Pendency of suits seeking such declaration, even without any interim order, often dissuades the administrative authorities from proceeding in the matter.

(3.) ON 28.7.2009, the Court adjourned the matter for plaintiff's evidence to 30.7.2009 saying that this was a last change being given to the plaintiff to produce evidence.