Gauhati High Court
M/S Goswami Engineering vs The Union Of India And 6 Ors on 14 July, 2025
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/3
GAHC010080142023
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2061/2023
M/S GOSWAMI ENGINEERING
HAVING THEIR OFFICE AT NH-37(A), BATAMARI,
P.O.- KALIABHOMORA,
TEZPUR, ASSAM- 784027,
DULY REPRESENTED BY ITS PARTNER SRI DIGANTA GOSWAMI,
AGED ABOUT 61 YEARS,
SON OF LATE BARADA KANTA GOSWAMI,
RESIDENT OF POLOFIELD BAMUNGAON, P.O. AND P.S.-TEZPUR- 784001,
ASSAM.
VERSUS
THE UNION OF INDIA AND 6 ORS
REPRESENTED BY THE DEFENCE SECRETARY,
MINISTRY OF ROAD TRANSPORT AND HIGHWAY,
TRANSPORT BHAWAN-1,
PARLIAMENT STREET, NEW DELHI- 110001.
2:THE MANAGING DIRECTOR
NATIONAL HIGHWAYS AND INFRASTRUCTURE DEVELOPMENT
CORPORATION LTD. (NHIDCL)
MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS
3RD FLOOR
PTI BUILDING
4-PARLIAMENT STREET
NEW DELHI- 110001.
3:THE EXECUTIVE DIRECTOR (P)
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NATIONAL HIGHWAYS AND INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED (NHIDCL)
REGIONAL OFFICE- GUWAHATI
MINISTRY OF ROAD
TRANSPORT AND HIGHWAYS
2ND FLOOR
AGNISHANTI BUSINESS PARK
OPP. AGP OFFICE
GNB ROAD
AMBARI
GUWAHATI- 781001
ASSAM.
4:THE GENERAL MANAGER (PROJECT)
NATIONAL HIGHWAYS AND INFRASTRUCTURE DEVELOPMENT
CORPORATION LIMITED
PROJECT MONITORING UNIT- TEZPUR
SARAF TOWER
1ST FLOOR
OPPOSITE DON BOSCO SCHOOL
MAZGAON
TEZPUR- 784001
ASSAM.
5:STUP CONSTULTANTS PVT. LTD.
PS SRIJAN TECH PARK
8TH FLOOR
PLOT NO. DN-52
BLOCK-DN
ELECTRONIC COMPLEX
SALT LAKE CITY
SECTOR-V
KOLKATA- 700091.
6:M/S. RAMKY-TK(JV)
RAMK GRANDIOSE
19TH FLOOR
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SY. NO. 136/2 AND 4
GACHIBOWLI
HYDERABAD- 500032
TELENGANA.
7:M/S. T K ENGINEERING CONSORTIUM (P) LTD.
MODEL VILLAGE- NAHARLAGUN
DISTRICT- PAPUM PARE
ARUNACHAL PRADESH- 791110
Advocate for the Petitioner : MR. D BORAH, MS. P RABIDAS
Advocate for the Respondent : SC, NHIDC, MR J LIKHA (r-6,7),MS. SOMILA(r-6,7),MR. S K
DEORI(r-6,7)
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
14-07-2025 Heard Shri D. Borah, learned counsel for the petitioner. Also heard Shri R. K. Talukdar, learned Standing Counsel NHIDC.
Though the names of the learned counsel for the respondent nos. 6 & 7 have appeared in the Cause List, there is none to represent. In the interest of justice, matter is adjourned by a week for admission. Interim order passed earlier to continue till the next date of listing.
JUDGE Comparing Assistant