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Judgment
Arindam Sinha, J
WP(C) No.29847 of 2022 and I.A. No.15202 of 2022
Mr. Das, learned advocate appears on behalf of petitioner. He submits, his client is a Self Help Group (SHG) having engagement to supply till 31st March, 2003. By, inter alia, impugned letter dated 27 th October, 2022, opposite party no.3 instructed opposite party no.4 to collect applications through wide publicity regarding the supply.
Mr. Rath learned advocate appears and submits, his client is interested to intervene having applied to supply. Petitioner’s engagement was terminated. Mr. Das clarifies by drawing attention to annexures 1 and 2 that his client was called upon to also supply on terminated contract in respect of Omm Nammah Shivaya Self Help Group. There was interim arrangement regarding that contract but thereby petitioner’s contract cannot be cancelled in the meantime by calling for fresh procurement.
Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State and prays for adjournment to obtain instructions.
Status-quo in respect of supply by petitioner under item no.2 contract in letter dated 6th June, 2022 is to continue till next date.
List on 28th November, 2022.
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