M/S Hi Tech Construction vs Chandan Sarmah And Anr
2023 Latest Caselaw 4665 Gua

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GAHC010137752023




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

                           Case No. : Cont.Cas(C)/391/2023

          M/S HI TECH CONSTRUCTION
          A PARTNERSHIP FIRM REGISTERED UNDER THE INDIAN PARTNERSHIP
          ACT, 1932
          HAVING ITS REGISTERED OFFICE AT TRIPTI TOWER, 2ND FLOOR,
          GANESHGURI, GUWAHATI- 781005,
          REPRESENTED BY SRI SUBHASH KUMAR JAIN,
          AGED ABOUT 57 YEARS,
          SON OF LATE JAI CHANDLAL JAIN,
          RESIDENT OF ABC, TARUN NAGAR,
          BYE LANE NO. 4, HOUSE NO. 14,
          GUWAHATI, ASSAM.


          VERSUS

          CHANDAN SARMAH AND ANR
          COMMISSIONER AND SPECIAL SECRETARY TO THE GOVERNMENT OF
          ASSAM,
          PUBLIC WORKS ROADS DEPARTMENT,
          DISPUR, GUWAHATI- 781006.

          2:HEMANTA DEORI BHARALI
           EXECUTIVE ENGINEER
           PUBLIC WORKS ROADS DEPARTMENT
           EAST GUWAHATI TERRITORIAL ROAD DIVISION
           GUWAHATI- 781021

Advocate for the Petitioner : MR. K N CHOUDHURY
Advocate for the Respondent :
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                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

17-11-2023 Heard Shri N. Gautam, learned counsel for the petitioner, who by means of this application has complained about willful and deliberate non-compliance of the judgment and order dated 30.06.2022 passed by this Court in WP(C) No. 2744/2018.

The learned counsel has also referred to the notice dated 06.07.2022 issued to the incumbents requesting compliance of the judgment.

Let notice be issued, returnable by 6 (six) weeks. Let steps be taken for service of notice upon the respondents by registered post with A/D.

Steps by Monday.

List after 4 (four) weeks along with service report.

JUDGE

Comparing Assistant