Voith Hydro Private Limited vs Assam Power Generation ...
2021 Latest Caselaw 1213 Gua

                                                                   Page No.# 1/2

GAHC010039362021




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

                          Case No. : WP(C)/1373/2021

         VOITH HYDRO PRIVATE LIMITED
         A COMPANY REGD. UNDER THE COMPANIES ACT, 1956, HAVING ITS
         REGD. OFFICE AT SF-3/C, 2ND FLOOR, RISHAB IPEX MALL, I.P.
         EXTENSION, DELHI- 110092, INDIA, AND HAVING ITS PRINCIPAL PLACE
         OF BUSINESS AT-A-20 AND 21, SECTOR 59, NOIDA, UTTAR PRADESH,
         INDIA- 201301 AND IS REP. BY ITS VICE PRESIDENT SHRI. VISHAL KUMAR
         GOEL, S/O- SHRI. A.R. GOEL, R/O- B3/408, PASCHIM VIHAR, NEW DELHI-
         110063


         VERSUS


         ASSAM POWER GENERATION CORPORATION LIMITED AND 3 ORS
         REP. BY ITS CHAIRMAN, BIJULEE BHAWAN, 3RD FLOOR, PALTAN BAZAR,
         GHY-01, ASSAM

         2:THE MANAGING DIRECTOR
         ASSAM POWER GENERATION CORPORATION LTD.
          BIJULEE BHAWAN
          3RD FLOOR
          PALTAN BAZAR
          GHY-01
         ASSAM

         3:THE CHIEF GENERAL MANAGER
         ASSAM POWER GENERATION CORPORATION LTD.
          BIJULEE BHAWAN
          3RD FLOOR
          PALTAN BAZAR
          GHY-01
         ASSAM

         4:THE PROJECT DIRECTOR (PMU)
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             LOWER KOPILI HYDROELECTRIC PROJECT
             ASSAM POWER GENERATION CORPORATION LTD.
             BIJULEE BHAWAN
             3RD FLOOR
             PALTAN BAZAR
             GHY-01
             ASSAM

            5:ADRITZ HYDRO PRIVATE LTD.
            A- 24/3
             MOHAN CO-OP INDUSTRIAL AREA
             NEW DELHI- 110044

Advocate for the Petitioner   : MR G N SAHEWALLA

Advocate for the Respondent : SR. SC, APGCL




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

26-03-2021 Heard Shri G.N. Sahewalla, learned Senior Counsel assisted by Shri H.K. Sarma, learned counsel for the petitioner.

Shri B.D. Das, learned Senior Counsel assisted by Shri P. Bhowmick, learned counsel has represented the APDCL whereas the respondent no. 5 is represented by Shri T.P. Sen, learned counsel along with Shri A.B. Dey, the learned Counsel.

Hearing is completed.

Judgment is reserved.

A bunch of correspondence has been placed on record by Shri Bhowmick, learned counsel which is retained by the Court.

JUDGE

Comparing Assistant