M/S Nit Traders vs M/S Kumar Roadways And 3 Ors
2021 Latest Caselaw 838 Gua

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GAHC010034662021




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

                           Case No. : I.A.(Civil)/509/2021

          M/S NIT TRADERS
          REP. BY ITS PROPRIETOR SHRI DIGANTAJIT BARUAH, G.C. ROAD, WAKAF
          BUILDING, P.O. TEZPUR, DIST.- SONITPUR, ASSAM, PIN- 784001.



          VERSUS

          M/S KUMAR ROADWAYS AND 3 ORS.
          REP. BY ITS PROPRIETOR KUMARI SHALINI, W/O- AVINASH KUMAR,
          MURGI FARM, BICHLI ADDAN, MOHALLA-BICH BAZAR, P.O. AND P.S.
          SOHSARAI, DIST.- NALANDA, BIHAR- 803118.

          2:THE FOOD CORPORATION OF INDIA
           REP. BY THE GENERAL MANAGER
           (REGIONAL) REGIONAL OFFICE
           JNK BUILDING APPSC ROAD
           E-SECTOR ITANAGAR
          ARUNACHAL PRADESH- 791111.

          3:THE ASSISTANT GENERAL MANAGER (CONTRACT)
           FOOD CORPORATION OF INDIA
           JNK BUILDING APPSC ROAD
           E-SECTOR ITANAGAR
          ARUNACHAL PRADESH- 791111.

          4:THE CHAIRMAN
          TECHNICAL EVALUATION COMMITTEE
           E-TENDER NO. RH BHPN- BHALUKPUNG/REGULAR/RTC/041
          DATED- 30-05-2019

Advocate for the Petitioner : MR. B CHAKRABORTY
Advocate for the Respondent : SC, F C I

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BEFORE HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

05.03.2021 (Sudhanshu Dhulia, C.J.) Heard Mr. B Chakraborty, learned counsel for the applicant. Also heard Mr. BK Singh, learned for the respondent Nos.2 and 3.

This application has been filed seeking leave of this Court to file appeal against the judgment and order dated 11.12.2020 passed by the learned Single Judge in WP(C) No.333(AP)/2019.

In the interest of justice, leave is granted.

The interlocutory application is accordingly allowed.

                        JUDGE                                 CHIEF JUSTICE



Comparing Assistant