Beb-Dds-Rkd (Jv)-Nayak (Jv) vs North East Frontier Railway And Anr
2024 Latest Caselaw 6459 Gua

Gauhati High Court

Beb-Dds-Rkd (Jv)-Nayak (Jv) vs North East Frontier Railway And Anr on 30 September, 2024

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                      Page No.# 1/2

GAHC010136332020




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

                              Case No. : Arb.P./34/2020

           BEB-DDS-RKD (JV)-NAYAK (JV)
           A JOINT VENTURE CONSISTING OF BEB-DDS-RKD (JV) LTD. HAVING ITS
           REGD. AT PLOT NO 686/2881 AND 2884, SHANTINAGAR, CANAL ROAD,
           LAXMISAGAR, JHARPADA, BHUBANESHWAR- 751006, ODISHA AND M/S
           NAYAK INFRASTRUCTURE PVT. LTD. HAVING ITS REGD. OFFICE AT
           SWARUPNANDA ROAD, LUMDING- 782447, P.O. LUMDING, DIST.- NAGAON
           (TRIPURA), HAVING ITS OFFICE AT 2ND FLOOR, KAMAKHYA
           COMMERCIAL, C.K.ROAD, PAN BAZAR, GHY-01, ASSAM AND IS REP. BY
           ITS MANAGING DIRECTOR, SHRI ANANTA CHARAN NAYAK, R/O-
           SWARUPA NANDA ROAD, LUMDING, IN THE DIST. OF NAGAON, ASSAM



           VERSUS

           NORTH EAST FRONTIER RAILWAY AND ANR.
           (CONSTRUCTION ORGANISATION) REP. BY THE GENERAL
           MANAGER/CONSTRUCTION, MALIGAON, GHY-11, KAMRUP (M), ASSAM

           2:CHIEF ENGINEER/CONSTRUCTION-2
            NORTH EAST FRONTIER RAILWAY (CONSTRUCTION ORGANISATION)
           REP. BY THE GENERAL MANAGER/CONSTRUCTION
            MALIGAON
            GHY-11
            KAMRUP (M)
           ASSA

Advocate for the Petitioner : MR G N SAHEWALLA, MR. R SINGHA,MR. U K NAIR,MR. M
SAHEWALLA,MR H K SARMA

Advocate for the Respondent : SC, RAILWAY, MS G SARMAH
                                                                    Page No.# 2/2

                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

30.09.2024 Ms. S. Patwari, learned counsel for the petitioner. Also heard Ms. G. Sarmah, learned Standing Counsel, N.F. Railway.

It is submitted by the learned Standing Counsel, N.F. Railway that Civil Appeal No.9486-9487/2019, which was heard by a Larger Bench of the Apex Court, has been reserved for judgment.

Considering the submissions made by learned Standing Counsel, N.F. Railway, let the matter be listed again in the month of November on a date to be fixed by the Registry.

JUDGE

Comparing Assistant