M/S. Prasad Construction Company vs Union Of India
2024 Latest Caselaw 236 Meg

High Court of Meghalaya

M/S. Prasad Construction Company vs Union Of India on 1 May, 2024

Author: H.S.Thangkhiew

Bench: H.S.Thangkhiew

 Serial No.06
 Regular List

                           HIGH COURT OF MEGHALAYA
                               AT SHILLONG

MC[WP(C)]. No. 86 of 2023 in
WP(C). No. 167 of 2023
                                              Date of Decision :01.05.2024

M/s. Prasad Construction Company
H/o Tarajan Path,
Jorhat - 785001, Assam.

                                                              ...Petitioner
                -Versus-

1.    Union of India
      Represented through Chief Engineer,
      Spread Eagle Falls, Shillong-793011.

2.    Chief Engineer Shillong Zone,
      Spread Eagle Falls, Shillong-793011.

3.    Garrison Engineer, Shillong Division,
      Shillong - 793002.

4.    Controller of Defence Account (CDA),
      Udayan Bhavan, Narangi,
      Guwahati- 781171, Assam.

5.    Senior Account Officer,
      Office of the Controller of Defence Account,
      Udayan Bhavan, Narangi,
      Guwahati- 781171, Assam.


                                                         ...Respondents.




                                    1
 Coram:
                Hon'ble Mr. Justice H.S.Thangkhiew, Judge.

Appearance:
For the Petitioner/Appellant(s) :        Ms. P.D.B.Barauh, Sr. Adv. with
                                         Mr. B.A.Wanswett, Adv.

For the Respondent(s)           :        Dr. N.Mozika, DSGI with
                                         Ms. K.Gurung, Adv.


i)      Whether approved for reporting in                  Yes/No
        Law journals etc:

ii)     Whether approved for publication                   Yes/No
        in press:



                    JUDGMENT AND ORDER (ORAL)

In view of the judgment and order dated 01-05-2024, passed in WP(C). No. 167 of 2023, this Misc. case also stands disposed of.

Judge Meghalaya 01.05.2024 "Samantha PS"