Hcc Cpl (Jv) vs Ram Murty Meena And Ors
2024 Latest Caselaw 5752 Gua

Gauhati High Court

Hcc Cpl (Jv) vs Ram Murty Meena And Ors on 9 August, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                    Page No.# 1/2

GAHC010157132024




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

                            Case No. : Cont.Cas(C)/415/2024

           HCC CPL (JV)
           A JOINT VENTURE GROUP HAVING ITS OFFICE SITUATED AT MADAN
           MOHAN APARTMENT, NEAR SHANI MANDIR, JAIL ROAD, SHUILLONG
           PATTY, SILCHAR, ASSAM, REP BY SHAIKH MOULALI ,
           S/O- JOHN SAHEB, AGE 51 YRS



           VERSUS

           RAM MURTY MEENA AND ORS
           CHIEF ENGINEER , CON VII, NORTH EAST FRONTIER RAILWAY,
           MALIGAON, GUWAHATI, GOVT. OF INDIA.

           2:MAHAVIR SINGH
            DEPUTY FINANCE ASSOCIATE CON II
           NORTH EAST FRONTIER RAILWAY
            MALIGAON
            GUWAHATI
            GOVT. OF INDIA

           3:MANOJ KUMAR MEENA
            DEPUTY CHIEF ENGINEER CON 2
            NORTH EAST FRONTIER RAILWAY
            IMPHAL
            GOVT. OF INDI

For the petitioner (s)     : Mr. D. Mazumdar, Advocate

For the respondent (s)   : None appears
                                                                        Page No.# 2/2


                                BEFORE
                 HON'BLE MR. JUSTICE DEVASHIS BARUAH
                               ORDER

09.08.2024

The instant application has been filed alleging willful and deliberate violation by the respondents to the judgment and order passed by this Court dated 26.06.2023 in WP(C) No.2683/2021.

2. Issue notice making it returnable on 13.09.2024.

3. The petitioner is directed to take steps upon the respondent Nos.1, 2 & 3 by way of registered post with A/D as well as through usual process by tomorrow, i.e. on 10.08.2024.

4. The respondents shall on or before the next date bring on record their stand as to whether there is any violation to the judgment and order dated 26.06.2023 passed in WP(C) No.2683/2021.

JUDGE

Comparing Assistant