National Buildings Construction vs . Meghalaya Micro & Small
2022 Latest Caselaw 251 Meg

 Serial No. 18
 Regular List
                 HIGH COURT OF MEGHALAYA
                       AT SHILLONG
WP(C) No. 227 of 2021
                                 Date of Order: 30.05.2022

National Buildings Construction     Vs. Meghalaya Micro & Small
Corporation Ltd.                        Enterprises Facilitation
                                        Council & Anr.

Coram:
               Hon'ble Mr. Justice H. S. Thangkhiew, Judge


Appearance:
For the Petitioner(s) :     Mr. W.S. Gayang, Adv.

For the Respondent(s):      Mr. A.H. Kharwanlang, GA (For R 1)

Mr. M.L. Nongpiur, Adv. (For R 2)

At the outset, Mr. M.L. Nongpiur, learned counsel for the respondent No. 2 submits that the matter may be referred to Arbitration to settle the matter. In this regard he has placed reliance on the Judgment dated 18.05.2022 in the case of NBCC (India) Ltd., vs. The State of West Bengal & Ors. of the High Court at Calcutta.

Mr. W.S. Gayang, learned counsel for the petitioner prays that he may be allowed 1(one) weeks' time to take instructions on this development.

Prayer is allowed, list this matter on 13.06.2022, for further consideration.

JUDGE Meghalaya 30.05.2022

"V. Lyndem-PS"