N F Railway vs The Union Of India And 2 Ors
2023 Latest Caselaw 884 Gua

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GAHC010030652023




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

                                   Case No. : WA/54/2023

            N F RAILWAY
            VENDING AND CATERING CONTRACTORS ASSOCIATION, LUMDING
            DIVISION, REP. BY ITS SECRETARY RAKESH BARUA, AGED ABOUT 63
            YEARS,
            S/O LATE NALINI RANJAN BARUA,
            R/O LUMDING, P.O. AND P.S.- LUMDING, DIST.- NAGAON, ASSAM.



            VERSUS

            THE UNION OF INDIA AND 2 ORS.
            REP. BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
            GUWAHATI, ASSAM.

            2:ASSISTANT COMMERCIAL MANAGER
             NORTH EAST FRONTIER RAILWAY
             GHY-01.

            3:DIVISIONAL COMMERCIAL MANAGER
             NORTH EAST FRONTIER RAILWAY
             GHY-01

Advocate for the Petitioner   : MR T H HAZARIKA

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




             Linked Case : WA/47/2023

            N F RAILWAY VENDING AND CATERING CONTRACTORS ASSOCIATION
                                                                  Page No.# 2/3

LUMDING DIVISION
REP. BY ITS SECRETARY SRI RAKESH BARUA
S/O. LT. NALINI RANJAN BARUA
R/O. THANA ROAD
LUMDING BAZAR
P.O. LUMDING
DIST. NAGAON
ASSAM
PIN-782447.


VERSUS

THE UNION OF INDIA AND 3 ORS
REP. BY THE GENERAL MANAGER
N.F. RAILWAY
MALIGAON
GUWAHATI
ASSAM.

2:THE DIRECTOR

TOURISM AND CATERING BOARD
RAILWAY BOARD
NEW DELHI
INDIA.
3:THE CHAIRMAN and MANAGING DIRECTOR

INDIAN RAILWAY CATERING AND TOURISM CORPORATION LTD.
 NEW DELHI
 INDIA.
 4:DIVISIONAL RAILWAY MANAGER C

N.F. RAILWAY
LUMDING DIVISION
LUMDING
DIST. NAGAON
ASSAM.
------------

Advocate for : MR T H HAZARIKA Advocate for : DY.S.G.I. appearing for THE UNION OF INDIA AND 3 ORS

For the Appellants : Mr. D. Mozumder, Sr. Advocate.

Mr. S.P. Das, Advocate.

Mr. N. Das, Advocate.

Page No.# 3/3

For the Respondents : Mr. G.N. Sahewalla, Senior Advocate.

Mr. N. Anix Singh, Advocate.

Mr. B. Sharma, Standing Counsel, NF Railway.

Ms. B. Baishya, Advocate.

-B E F O R E -

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SOUMITRA SAIKIA

03.03.2023

Let the affidavits stated to have been filed on 01.03.2023 by the appellants be brought in the record of these cases and list again on 09.03.2023.

Mr. B. Sharma, learned standing counsel, NF Railways, on instructions, submits that as on date pursuant to the judgment passed by the learned Single Judge, no steps have been taken for issuance of fresh tender in so far as the stalls on the Railway Platforms under Lumding Division, i.e. Lumding and Guwahati Railway Stations.

No third party rights shall be created till the next date fixed.

                      JUDGE                   CHIEF JUSTICE




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