Gauhati High Court
M/S. Shivam Transcon Pvt. Ltd vs The State Of Assam And 4 Ors on 17 May, 2024
Author: Nelson Sailo
Bench: Nelson Sailo
Page No.# 1/2
GAHC010068522019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2132/2019
M/S. SHIVAM TRANSCON PVT. LTD.
REP. BY ITS MANAGING DIRECTOR SRI SANKAR CHARAN DAS, AGE 56
YEARS, S/O LT. AMBIKA CHARAN DAS, R/O HOUSE NO. 59, ZOO NARENGI
ROAD, GEETANAGAR, P.O-BAMUNIMAIDAM, P.S.- GEETANAGAR, DIST.-
KAMRUP (M), ASSAM
VERSUS
THE STATE OF ASSAM AND 4 ORS.
REP. BY THE COMMISSIONER AND SECRETARY, DEPTT. OF PWD, DISPUR,
GUWAHATI-6, ASSAM
2:THE CHIEF ENGINEER
PWD. (BORDER ROADS AND NEC WORKS)
ASSAM
CHANDMARI
GUWAHATI-3
3:THE SUPERINTENDING ENGINEER
PWD (ROADS)
JORHAT ROAD CIRCLE
JORHAT
PIN-785001
4:THE EXECUTIVE ENGINEER
PWD
JORHAT RURAL ROAD DIVISION
JORHAT
PIN-785001
5:THE EXECUTIVE ENGINEER
PWD
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MAJULI ROAD DIVISION
GARMUR
MAJULI-78510
Advocate for the Petitioner : MR. P J SAIKIA
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE NELSON SAILO
ORDER
17.05.2024 Mr. P.J. Saikia, learned counsel for the petitioner submits that the writ petition has become infructuous.
In view of the above submission, the writ petition stands disposed of as infructuous.
JUDGE Comparing Assistant