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Rsvcpl Akg Jv vs Union Of India And 4 Ors
2021 Latest Caselaw 151 Gua

Citation : 2021 Latest Caselaw 151 Gua
Judgement Date : 19 January, 2021

Gauhati High Court
Rsvcpl Akg Jv vs Union Of India And 4 Ors on 19 January, 2021
                                                                Page No.# 1/2

GAHC010093042020




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : WP(C)/2806/2020

         RSVCPL AKG JV.
         C/O- M/S ASHIM KUMAR GHOSH, WEST JITPUR, NEAR RAMKRISHNA
         ASRAM, , ALIPURDUAR JN, P.O- BHOLARDABRI, ALIPURDUAR-I, WEST
         BENGAL- 736123, REP. BY ITS AUTHORISED SIGNATORY AND POWER OF
         ATTORNEY HOLDER SRI ASHIM KUMAR GHOSH, S/O- LATE ANIL
         CHANDRA GHOSH, R/O- WEST JITPUR, NEAR RAMKRISHNA ASRAM,
         ALIPURDUAR JN, P.O- BHOLARDABRI, ALIPURDUAR-I, WEST BENGAL-
         736123



         VERSUS

         UNION OF INDIA AND 4 ORS
         REP. BY THE SECRETARY, MIN OF RAILWAY, RAILWAY BHAWAN, RAIL
         ROAD, NEW DELHI- 11001

         2:THE CHIEF ADMN OFFICER
          CON-III
          NF RAILWAY
          MALIGAON
          GHY- 781011

         3:THE CHIEF ENGINEER
          CON- IV
          NF RAILWAY
          MALIGAON
          GHY- 781011

         5:M/S NIRAJ BABUL NATH JV
         AMBAGAN
         WARD NO. 8
         TEZPUR
          SONITPUR
                                                                                     Page No.# 2/2

             ASSA

Advocate for the Petitioner   : MR N DUTTA

Advocate for the Respondent : SC, NF RLY




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                           ORDER

19.01.2021 Heard Mr. N. Dutta, learned senior counsel assisted by Mr.

N.N.B.Choudhury, learned counsel for the writ petitioner. Also heard Mr. A.

Dasgupta, learned senior counsel assisted by Mr. G. Goswami, learned Standing

Counsel, N.F.Railway appearing for the respondent Nos.2 and 3. Mr. K. N.

Choudhury, learned senior counsel assisted by Mr. R. M. Deka, learned counsel

for the respondent No.5.

Arguments concluded.

Judgment reserved.

JUDGE

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