Dulyauthorised Representative vs The Union Of India
2025 Latest Caselaw 9151 Gua

Gauhati High Court

Dulyauthorised Representative vs The Union Of India on 9 December, 2025

                                                                  Page No.# 1/4

GAHC010219642025




                                                           undefined

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

                        Case No. : I.A.(Civil)/3240/2025

         M/S COMT-SKC JV
         WITH ITS REGISTERED OFFICE A-760, SUSHANT LOK, PHASE-
         1,GURGAON, HARYANA - 122002BEING REPRESENTED BY ITS
         DULYAUTHORISED REPRESENTATIVE,SHRI PRADEEP JAIN, AGED
         ABOUT63 YEARS, SON OF SHRI PANNALALJAIN, RESIDENT OF SRCB
         ROAD,FANCY BAZAR,GUWAHATI G P KAMRUP M ASSAM 781001



         VERSUS

         THE UNION OF INDIA
         REPRESENTED BY THE SECRETARY,MINISTRY OF
         RAILWAYS,GOVERNMENT OF INDIA, 256-A,RAISINA ROAD, RAJPATH
         AREA,CENTRAL SECRETARIAT, NEWDELHI -110001.

         2:THE NORTHEAST FRONTIER RAILWAY CONSTRUCTION OFFICE
          REPRESENTED BY ITS GENERALMANAGER
          CONSTRUCTION
          P.OMALIGAON
          GUWAHATI
          KAMRUPM
         ASSAM 781011.

         3:THE CHIEF ENGINEERCON NORTHEAST FRONTIER RAILWAY
          NORTHEAST FRONTIER RAILWAYCONSTRUCTION OFFICE
          GMC
         GUWAHATI
          KAMRUP M
         ASSAM 781011

         4:THE DEPUTY CHIEF ENGINEERCON TENDER
          NORTHEAST FRONTIER RAILWAY
         MALIGAON
                                                                       Page No.# 2/4

            P.O. MALIGAON
            GUWAHATI
            KAMRUPM
            ASSA 781011

            5:IDFC FIRST BANK LIMITED
             REPRESENTED BY ITS SENIORMANAGER
            WITH ITS REGISTEREDOFFICE AT EXPRESS BUILDING
             2NDFLOOR
             9 10 AHADUR SHAH
            HAVING ITS LOCAL OFFICE AT1ST FLOOR
            A.G. PLAZA
             G.S. ROAD
            CHRISTIAN BASTI
             GUWAHATI
            ASSAM -781005

Advocate for the Petitioner   : MR. C TALUKDAR, MR A SARMA,MR. A GAUTAM

Advocate for the Respondent : DY.S.G.I., SC, C.G.C.,SC, NF RLY




             Linked Case : WP(C)/2689/2025

            M/S COMT SKC JV
            A-760
            SUSHANT LOK
            PHASE-1
            GURGAON
            HARYANA


             VERSUS

            THE UNION OF INDIA AND ORS
            NEW DELHI

            2:THE NORTHEAST FRONTIER RAILWAY ( CONSTRUCTION) OFFICE
            REPRESENTED BY ITS GENERAL MANAGER
             CONSTRUCTION
             P.O. MALIGAON
             GUWAHATI
             KAMRUP(M)
            ASSAM-781011
                                                                  Page No.# 3/4


3:THE CHIEF ENGINEER CON
NORTHEAST FRONTIER RAILWAY
NORTHEAST FRONTIER RAILWAY CONSTRUCTION OFFICE
GMC
GUWAHATI
KAMRUP METROPOLITAN
ASSAM 781011

4:THE DEPUTY CHIEF ENGINEER CON TENDER
NORTHEAST FRONTIER RAILWAY
MALIGAON
P.O MALIGAON
GUWAHATI KAMRUP METROPOLITAN
ASSAM 781011

 5:IDFC FIRST BANK LIMITED
REPRESENTED BY ITS SENIOR MANAGER
 WITH ITS REGISTERED OFFICE AT EXPRESS BUILDING
 2ND FLOOR
 9-10 BAHADUR SHAH ZAFAR MARG
 NEW DELHI-110002 AND HAVING ITS LOCAL OFFICE AT 1ST FLOOR
 A.G PLAZA
 G.S ROAD
 CHRISTIAN BASTI
 GUWAHATI
 ASSAM 781005
 ------------
 Advocate for : Chandan Talukdar
Advocate for : MR. A K DUTTA (R-1 TO 4 (C.G.C) appearing for THE UNION OF
INDIA AND ORS
                                                                   Page No.# 4/4


                                    BEFORE
                      HON'BLE MR. JUSTICE KARDAK ETE

                                    ORDER

09-12-2025

Heard Mr. A. Gautam, learned counsel for the applicant.

Considering that the present Interlocutory Application has been filed seeking clarification of the judgment and order dated 16.09.2025, passed in WP(C) No. 2689/2025 by this Court, Mr. A. K. Dutta, learned CGC is granted a weeks' time to obtain instruction, as once the termination of contract is set aside, the consequences would be ensued.

List this matter on 19.12.2025.

JUDGE

Comparing Assistant