Page No.# 1/3 vs M/S Consulting Engineer (Ng) And 4 Ors
2025 Latest Caselaw 2187 Gua

Gauhati High Court

Page No.# 1/3 vs M/S Consulting Engineer (Ng) And 4 Ors on 22 January, 2025

                                                                Page No.# 1/3

GAHC010208432024




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




          Linked Case : I.A.(Civil)/3912/2024

         THE STATE OF ASSAM AND 3 ORS
         REPRESENTED BY THE PRINCIPAL SECRETARY
         DEPARTMENT OF ANIMAL HUSBANDRY AND VETERINARY
         ASSAM SECRETARIAT (CIVIL)
         DISPUR, GUWAHATI- 781006

         2: THE JOINT SECRETARY TO THE GOVERNMENT OF ASSAM
         DEPARTMENT OF ANIMAL HUSBANDRY AND VETERINARY
         ASSAM SECRETARIAT (CIVIL)
          DISPUR, GUWAHATI- 781006.

         3: THE SECRETARY CUM DIRECTOR
         OFFICE OF THE DIRECTOR
         ANIMAL HUSBANDRY AND VETERINARY DEPARTMENT
         CHENIKUTHI
         GUWAHATI, ASSAM, PIN- 781003

         4: THE TENDER EVALUATION COMMITTEE
         REPRESENTED BY THE CHAIRMAN.
         VERSUS

         M/S CONSULTING ENGINEER (NG) AND 4 ORS
         A PARTNERSHIP FIRM BEING REPRESENTED BY ITS PARTNER
         MS. PRIYANKA DAS
         AGED ABOUT 34 YEARS
         HAVING ITS REGISTERED OFFICE AT- HOUSE NO. 46A
         SIMANTA PATH
         P.O.- PILINGKATA
         BASISTHA CHARIALI
         GUWAHATI- 781029
                                                                  Page No.# 2/3

KAMRUP(M)
ASSAM.

2:PRIYANKA DAS
WIFE OF SRI PRANAB DAS
 RESIDENT OF HOUSE NO. 46A
 BASISTHA CHARIALI
 DISTRICT- KAMRUP(M)
ASSAM
 PIN- 781029

3:M/S FRIEND ENTERPRISE
REPRESENTED BY ITS PROPRIETOR
SRI BHASKARJYOTI BARUAH
HAVING ITS OFFICE AT MORANKARI HANDIQUE GAON
NAMTI DOLL
SIVASAGAR
DISTRICT- SIVASAGAR
ASSAM

4:M/S MEDICOS AND ENGINEERING
REPRESENTED BY ITS PROPRIETOR
MR. FOIZUDDIN AHMED
HAVING ITS OFFICE AT HATIPOTI
P.S.- GELAKI
DISTRICT- SIVASAGAR
ASSAM.

5:JAYANTA KHAUND
PROPRIETOR
K.B. ROAD
WARD NO. 11
P.S.- NORTH LAKHIMPUR
DISTRICT- NORTH LAKHIMPUR
ASSAM
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For petitioner/appellant(s) : Mr. M. M. Kataky, Advocate

For respondent(s) : Ms. A. Gayan, CGC Page No.# 3/3

- BEFORE -

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE KAUSHIK GOSWAMI 22.01.2025 (Vijay Bishnoi, CJ)

This application is filed under Section 5 of the Limitation Act, 1963 with the prayer to condone the delay of 37 days in filing the connected appeal.

It is submitted by the learned counsel for the applicants that the State has preferred an appeal (Filing No. 14592/2024) against the judgment and order dated 23.09.2024 passed by the learned Single Judge in WP(C) No. 3526/2024, against which another appeal, being WA No. 254/2024 has already been filed by private parties.

Since the learned counsel for the contesting respondents has not seriously opposed this application for condonation of delay, this Interlocutory Application is allowed and the delay of 37 days caused in filing the connected appeal (Filing No. 14592/2024) is condoned.

Registry to register the connected appeal and list the same on 17.02.2025 along with WA No. 354/2024.

Interlocutory Application stands disposed of.

                                         JUDGE                           CHIEF JUSTICE



Comparing Assistant