Gauhati High Court
Xtra Freight Forwarder vs The Union Of India And 4 Ors on 16 August, 2023
Author: Manish Choudhury
Bench: Manish Choudhury
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GAHC010179172023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4674/2023
XTRA FREIGHT FORWARDER
A PROPRIETORSHIP FIRM, REPRESENTED BY SRI ANIL BAREJA, D-246,
GROUND FLOOR, GALI NO. 10, NEAR METRO STATION, LAXMI NAGAR,
NEW DELHI-110092.
VERSUS
THE UNION OF INDIA AND 4 ORS.
REPRESENTED BY THE SECRETARY, MINISTRY OF RAILWAY, RAIL
BHAWAN, RAISINA ROAD, NEW DELHI-110001.
2:THE PRINCIPAL CHIEF COMMERCIAL MANAGER
NORTH EAST FRONTIER RAILWAY
MALIGAON
GUWAHATI
KAMRUP(M)
PIN- 781011.
3:THE CHIEF COMMERCIAL MANAGER
NORTH EAST FRONTIER RAILWAY
MALIGAON
GUWAHATI
ASSAM
PIN- 781011.
4:THE DIVISIONAL COMMERCIAL MANAGER
NORTHEAST FRONTIER RAILWAY
RANGIYA
ASSAM
PIN- 781354.
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5:THE RAILWAY BOARD
REPRESENTED BY THE EXECUTIVE DIRECTOR (FREIGHT MARKETING)
MALIGAON
GUWAHATI
ASSAM
PIN- 781011
Advocate for the Petitioner : MR P BHARDWAJ
Advocate for the Respondent : DY.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 16-08-2023 Mr. P. Bhardwaj, learned counsel for the petitioner has submitted that in view of subsequent events leading to termination of the contract, the writ petition has been rendered infructuous as the petitioner needs to assail the termination order. He has, thus, submitted that the writ petition is to be closed.
Mr. D.J. Das, learned CGC for all the respondents is in attendance.
In view of the above submission made by Mr. Bhardwaj, learned counsel for the petitioner, the writ petition is dismissed as infructuous.
JUDGE Comparing Assistant