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Judgment
Counter affidavit has not been filed by the respondent-State in both the writ petitions. Counsel for the State prays for one more indulgence to file counter affidavit in both the matters.
While granting further two weeks'' time, it is made clear that if affidavit is not filed on their behalf within the aforesaid time, the respondents shall have to pay a cost of Rs. 3,000/- to the petitioners in the respective writ petitions on the next date.
List this case accordingly after two weeks under the same heading.
In the meantime, interim order dated 14.12.2016 shall continue.
Counsel for the petitioner submits that another e- procurement notice has been issued on 08.01.2017 inviting offer for the same work of Simdega district. He seeks time to file Interlocutory Application to lay challenge to the said e- procurement notice as the petitioner has been alloted work order for the same work both for the district of Gumla and Simdega earlier. Decision not to enter into an agreement with the petitioner, however is subject matter under challenge in W. P. (C) No. 4303 of 2016.
Be that as it may till the next date, work in question be not alloted to any other bidder.