Bikash Enterprises vs The Union Of India And 2 Ors
2025 Latest Caselaw 1102 Gua

Gauhati High Court

Bikash Enterprises vs The Union Of India And 2 Ors on 16 July, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                        Page No.# 1/2

GAHC010006872020




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

                                   Case No. : Arb.P./4/2020

            BIKASH ENTERPRISES
            3-B, 3RD FLOOR, SHIMA PLAZA, G.S. ROAD, ULUBARI CHARIALI,
            GUWAHATI- 781007.



            VERSUS

            THE UNION OF INDIA AND 2 ORS
            REP. BY THE GENERAL MANAGER (WORKS), N.F. RAILWAY, MALIGAON,
            GUWAHATI- 781011.

            2:THE SENIOR DIVISIONAL ENGINEER / C
             N.F. RAILWAY
             MALIGAON
             GUWAHATI- 781011.

            3:THE DY. CHIEF ENGINEER / WORKS
             N.F. RAILWAY
             MALIGAON
             GUWAHATI

Advocate for the Petitioner   : MR R HUSSAIN, MRS. S ROY

Advocate for the Respondent : SC, NF RLY,
                                                                        Page No.# 2/2

                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

16.07.2025 Heard Mr. R Hussain, learned counsel for the petitioner. Also heard Mr. B. Sarma, learned Standing Counsel, NF Railways.

The learned Standing Counsel, NF Railways submits that he would like to place before the Court certain Judgments of the Apex Court in support of the contention that if the agreement containing the arbitration clause falls through than the provision for arbitration also falls through.

Let this matter be listed after 10 days.

JUDGE

Comparing Assistant