Gauhati High Court
Union Of India vs M/S Tenzing Construction on 22 April, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010033842019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 614/2019
1:UNION OF INDIA
REPRESENTED BY THE CHIEF ENGINEER PROJECT VARTAK, BORDER
ROAD ORGANISATION, C/O 99 APO DIST SONITPUR, ASSAM 784001
VERSUS
1:M/S TENZING CONSTRUCTION
MAIN MARKET, DIRANG, WEST KAMENG, ARUNACHAL PRADESH 790101
Advocate for the Petitioner : MR. S C KEYAL
Advocate for the Respondent : MR. D WANGDI
Linked Case : Arb.A. 5/2019
1:UNION OF INDIA
REPRESENTED BY THE CHIEF ENGINEER PROJECT VARTAK
BORDER ROAD ORGANISATION
C/O 99 APO
DIST SONITPUR
ASSAM 784001
VERSUS
1:M/S TENZING CONSTRUCTION
MAIN MARKET
DIRANG
WEST KAMENG
Page No.# 2/2
ARUNACHAL PRADESH 790101
Advocate for the Petitioner : MR. S C KEYAL
Advocate for the Respondent : MR. D WANGDI
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 22-04-2019 The appellant's counsel has prayed for adjournment in this case for two weeks so as to enable him to obtain instruction.
Since the prayer is not opposed by the respondent's counsel, the same stands allowed. List accordingly.
JUDGE Sukhamay Comparing Assistant