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Judgment
On 01-02-2021, when the matter was taken up for consideration, an affidavit filed on behalf of the respondent No. 4 was not on record and
accordingly, the matter was adjourned till today with the direction to Shri Lenin Hijam, learned Addl. Advocate General to seek instruction as to
whether the contract work as regards the remaining works had been awarded to any third person or not.
It has been submitted by him on instruction that the contract work as regards the remaining had been awarded to one M/S Kh. Chaoba and Sons
Construction (Special Contractor), the details of which are not available with him and he submits that he will file a short affidavit disclosing the name
of the Contractor and the details of the NIT.
In the affidavit filed on behalf of the respondent No. 4, it has been stated, enclosing therewith the affidavit filed by Shri Ch. Ratan Singh, that Shri Ch.
Ratan Singh went to the house of the petitioner to serve show cause notice on 04-12-2020 at about 02:30 p.m. but the petitioner refused to receive the
same.
In view of the stand taken by the respondent No. 4, the petitioner is permitted to file a short affidavit in reply thereto so as to enable this court to
decide on the issue whether the show cause notice has been properly served upon the petitioner or not.
List the matter on 11-02-2021 and in the meantime, both the counsels appearing for the petitioner and the State respondents may file their respective
affidavits as mentioned hereinabove.
Copies of this order shall be sent to the counsels appearing for the parties through their WhatsApp/e-mail.