Gauhati High Court
Megha Engineering And Infrastructures ... vs Oil India Ltd on 19 August, 2020
Author: Prasanta Kumar Deka
Bench: Prasanta Kumar Deka
Page No.# 1/2
GAHC010304972019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 9193/2019
1:MEGHA ENGINEERING AND INFRASTRUCTURES LTD.
S-2, TECHNOCRAT INDUSTRIAL ESTATE, BALANAGAR, HYDERABAD-
500037. REP. BY MR. P. DORAIAH, S/O- SH. P. BAPANNA, (AGED ABOUT 60
YEARS), R/O- G-106, KEERTHI APARTMENTS, YELLAREDDYGUDA,
HYDERABAD.
VERSUS
1:OIL INDIA LTD.
REP. BY THE GENERAL MANAGER (PROJECTS- C AND P), PROJECTS
DEPTT., DULIAJAN, ASSAM, INDIA, PIN- 786602.
Advocate for the Petitioner : DR. ASHOK SARAF
Advocate for the Respondent : SC, OIL
BEFORE
THE HON'BLE MR JUSTICE PRASANTA KUMAR DEKA
ORDER
19. 08. 2020 Mr. S. P. Sarma, the learned counsel is present on behalf of the petitioner. On the other hand, Mr. S. N. Sarma, the learned Senior Counsel assisted by Mr. K. Kalita, the learned Standing Counsel for the OIL is present.
Let this matter be listed on 24.08.2020 along with WP(C) No. 1386/2020 showing as Part-heard.
Page No.# 2/2 Interim order is extended till the next date.
JUDGE Comparing Assistant