Page No.# 1/4 vs Union Of India And 3 Ors
2022 Latest Caselaw 1998 Gua

                                                              Page No.# 1/4

GAHC010095862022




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

                           Case No. : Arb.A./8/2022

         M/S C.C. CONSTRUCTION AND 2 ORS.
         A PARTNERSHIP FIRM HAVING ITS PRINCIPAL PLACE OF BUSINESS AT
         5006, RAMKUMAR ARCADE, 4TH FLOOR, CHATRIBARI ROAD, GUWAHATI
         781001

         2: SRI SUDHIR CHOUDHURY
          S/O LATE SATYA NARAYAN CHOUDHURY
         RESIDENT OF FLAT NO. 2E
          2ND FLOOR
          CHANDRALAYA APARTMENT
          LAMB ROAD
          GUWAHATI 781001

         3: SMTI RINKOO CHAUDHURY
         W/O SHRI SUDHIR CHAUDHARY
         RESIDENT OF FLAT NO. 2E
          2ND FLOOR
          CHANDRALAYA APARTMENT
          LAMB ROAD
          GUWAHATI 78100

         VERSUS

         UNION OF INDIA AND 3 ORS.
         REPRESENTED BY THE GENERAL MANAGER, NF RAILWAY, MALIGAON,
         GUWAHATI 11

         2:SMTI APARNA TRIPATHI
          PRESIDING ARBITRATOR

         DY. F.A/COST./I
         NF RAILWAY
         MALIGAON
         GUWAHATI 781011
                                                                     Page No.# 2/4


            3:SHRI. R.D MEENA ARBITRATOR
            THE DY. CEE/CON
            NF RAILWAY
             MALIGAON
             GUWAHATI 781011

            4:SHRI B.K PAUL
            ARBITRATOR
            THE DY. CE/WD
            NF RAILWAY
             MALIGAON
             GUWAHATI 78101

Advocate for the Petitioner   : MR. R HUSSAIN

Advocate for the Respondent : ASSTT.S.G.I.

             Linked Case : I.A.(Civil)/1556/2022

            M/S C.C. CONSTRUCTION AND 2 ORS.
            A PARTNERSHIP FIRM HAVING ITS PRINCIPAL PLACE OF BUSINESS AT 5006
            RAMKUMAR ARCADE
            4TH FLOOR
            CHATRIBARI ROAD
            GUWAHATI 781001

            2: SRI SUDHIR CHOUDHURY
            S/O LATE SATYA NARAYAN CHOUDHURY
            RESIDENT OF FLAT NO. 2E
             2ND FLOOR
             CHANDRALAYA APARTMENT
             LAMB ROAD
             GUWAHATI 781001

            3: SMTI RINKOO CHAUDHURY
            W/O SHRI SUDHIR CHAUDHARY
            RESIDENT OF FLAT NO. 2E
            2ND FLOOR
            CHANDRALAYA APARTMENT
            LAMB ROAD
            GUWAHATI 781001
            VERSUS

            UNION OF INDIA AND 3 ORS.
            REPRESENTED BY THE GENERAL MANAGER
            NF RAILWAY
                                                                             Page No.# 3/4

          MALIGAON
          GUWAHATI 11

          2:SMTI APARNA TRIPATHI
          PRESIDING ARBITRATOR

          DY. F.A/COST./I
          NF RAILWAY
          MALIGAON
          GUWAHATI 781011
          3:SHRI. R.D MEENA ARBITRATOR
          THE DY. CEE/CON
          NF RAILWAY
          MALIGAON
          GUWAHATI 781011
          4:SHRI B.K PAUL
          ARBITRATOR
          THE DY. CE/WD
          NF RAILWAY
          MALIGAON
          GUWAHATI 781011
          ------------

Advocate for : MR. R HUSSAIN Advocate for : ASSTT.S.G.I. appearing for UNION OF INDIA AND 3 ORS.

BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH

06.06.2022

Heard Mr. R. Hussain, the learned counsel for the appellants.

The instant appeal under Section 37 of the Arbitration and Conciliation Act is admitted against the judgment and order dated 21.03.2022 passed in Misc. (Arb.) Case No. 57/2014 by the Court of the Additional District Judge No.1, Kamrup (M) at Guwahati.

At the request of Mr. R. Hussain, the learned counsel for the appellants, the respondent Nos. 2, 3 & 4 are struck off.

Page No.# 4/4

Issue notice upon the respondent No. 1, returnable on 18.07.2022.

Steps for service of notice upon the respondent No. 1 by registered post with A/D as well as through usual process within 3 (three) days.

Call for the LCR.

JUDGE

Comparing Assistant