M/S Hcc-Dsd-Vnr Consortium vs Northeast Frontier Railway And 2 Ors
2025 Latest Caselaw 8965 Gua

Gauhati High Court

M/S Hcc-Dsd-Vnr Consortium vs Northeast Frontier Railway And 2 Ors on 27 November, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                            Page No.# 1/2

GAHC010108622025




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

                                  Case No. : Arb.P./20/2025

            M/S HCC-DSD-VNR CONSORTIUM
            CONSORTIUM OF HINDUSTAN CONSTRUCTION COMPANY (HCC), M/S
            DSD BRUNCKENBAU GMBH (DSD) AND VNR INFRASTRUCTURES
            LIMITED HAVING ITS OFFICE SITUATED AT HINCON HOUSE, LBS MARG,
            VIKHROLI, (WEST) MUMBAI, 400083 AND IS REPRESENTED BY PROJECT
            MANAGER, BOGIBEEL RAIL-CUM-ROAD BRIDGE PROJECT, NAMELY SHRI
            RAKESH KUMAR SINGH, AGED ABOUT 55 YEARS, S/O SHRI RANG
            BAHADUR SINGH, R/O C-504, LOKHRA SUBHAM GREEN, GUWAHATI-
            781034



            VERSUS

            NORTHEAST FRONTIER RAILWAY AND 2 ORS.
            REPRESENTED BY THE GENERAL MANAGER, (CONSTRUCTION), NORTH-
            EAST FRONTIER RAILWAY, MALIGAON, GUWAHATI- 11

            2:THE CHIEF ADMINISTRATIVE OFFICER (CONSTRUCTION)
             NORTH-EAST FRONTIER RAILWAY
             MALIGAON
             GUWAHATI- 11.

            3:THE DEPUTY CHIEF ENGINEER
             CONSTRUCTION/TUNNEL
             NORTH-EAST FRONTIER RAILWAY
             MALIGAON
             GUWAHATI- 11

Advocate for the Petitioner   : MR. A K SAHEWALLA, MR P GOGOI,MR. W SHARMA

Advocate for the Respondent : DY.S.G.I., MR G GOSWAMI,ASSTT.S.G.I.
                                                                      Page No.# 2/2


                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

Date : --27.11.2025

Heard Mr. A. K. Sahewalla, learned counsel appears for the petitioner. Also

herd Mr. H. Gupta, learned CGC appearing on behalf of the respondents.

2. The matter stands deferred on the request made by the counsel for the

respondents to place the latest judgments made before this Court.

3. List the matter again on 01.12.2025.

JUDGE

Comparing Assistant