M/S Hi Tech Construction vs Chandan Sarmah And Anr
2024 Latest Caselaw 4134 Gua

Gauhati High Court

M/S Hi Tech Construction vs Chandan Sarmah And Anr on 10 June, 2024

                                                                  Page No.# 1/2

GAHC010137772023




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

                                Case No. : Cont.Cas(C)/395/2023

            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, S/O- LATE JAI CHANDLAL JAIN, R/O- 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:BULU RANJAN DEKA
             EXECUTIVE ENGINEER
             PUBLIC WORKS ROADS DEPARTMENT
             DISPUR TERRITORIAL ROAD DIVISION
             GUWAHATI-781006

Advocate for the Petitioner   : MR. K N CHOUDHURY

Advocate for the Respondent :




                                         BEFORE
                       HON'BLE MR. JUSTICE KAUSHIK GOSWAMI
                                           ORDER

10.06.2024 Page No.# 2/2

Heard Mr. R.M. Deka, learned counsel for the petitioner.

This is an application filed under Section 12 of the Contempt of Courts Act, 1971 r/w Article 215 of the Constitution of India alleging willful deliberate violation of the Judgment and Order dated 30.06.2022 passed in WP(C) No. 3463/2018.

Let notice be issued returnable in four weeks.

Steps by registered post with A/D within a period of three days from today.

List the matter after four weeks on a date to be fixed by the Registry.

JUDGE

Comparing Assistant