Gauhati High Court
M/S Goswami Engineering vs The Union Of India And 6 Ors on 3 September, 2024
Page No.# 1/4
GAHC010080142023
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)
Page No.# 2/4
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
Page No.# 3/4
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
DEPUTY REGISTRAR (BENCH) - MR. SAPTARSHI DAS
ORDER
Date : 03.09.2024 Case taken up before the Lawazima Court.
None appears on behalf of the petitioner.
Perused the records.
On a perusal of the office note dated 31.08.2024 reveals that notice was issued to the respondent Nos. 5, 6 & 7 by registered post with A/D on 29.04.2023.
However, in the meantime, it appears that the learned counsels have already entered appearance on behalf of the respondent Nos. 6 & 7 by filing Vakalatnama. As such, it may be said that service in respect of the said respondents (i.e. respondent Nos. 6 & 7) have been completed.
Further, in respect of the respondent No. 5, it appears that no A/D card or un-served notice has been received by the concerned section as of yet. Besides the aforesaid, it seems that the postal track consignment details are also not available in respect of the respondent Page No.# 4/4 mentioned above.
In view of the above, the petitioner is directed to take fresh steps for service of notice upon the respondent No. 5 by registered post with A/D, within 7 (seven) days from the date of this order.
Let the matter be listed again before the Lawazima Court in the last week of September, 2024.
Deputy Registrar (Bench) Comparing Assistant