H.S. Thangkhiew, J
Heard Mr. R.Jain, learned Sr. counsel assisted by Mr. Bhaskar, learned counsel on behalf of the petitioner.
Issue notice.
Mr. A.Kumar, learned Advocate General assisted by Mr. A.H.Kharwanlang, learned Addl. Sr. GA is present and accepts notice on behalf of all the respondents, as such, no further notice is required.
The case of the petitioner is that after being awarded with the work for monetization of OPGW Asset, the same was abruptly cancelled by a letter dated 03-04-2024 without any reasons being ascribed.
Learned Advocate General to obtain instructions and file affidavit within two weeks.
As a statement has been made at the bar that the Corporation is not going to allocate the work to any other party or float any fresh tender for the said project, the same is duly noted.
List this matter on 20-11-2024.
