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Gauhati High Court

Ms Saptagon Asia Private Limited vs The Union Of India on 10 March, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                Page No. 1/6

GAHC010139192025




                                                        undefined

                     THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                        Case No. : WP(C)/3647/2025

         MS SAPTAGON ASIA PRIVATE LIMITED
         9FORMERLY G-ENG ADVISORY PVT. LTD,
         HAVING ITS REGD. OFFICE AT PLOT EMERALD ESTATE PRIMARY
         SCHOOL, ADJACENT WORLD MARKET MALL, SECTOR 65, GURUGRAM,
         GURGAON, HARYANA,
         REP. BY AUTH. REP. KUMARI PRIYANKA, AGE-26,
         D/O- JAI SINGH HOODA,
         RESIDENT OF HOUSE NO 295 GALI NO 2, DAYANAND NAGAR,
         BAHADURGARH, HARYANA

         VERSUS

         THE UNION OF INDIA
         REPRESENTED BY SECRETARY TO THE GOVERNMENT OF INDIA ,
         MINISTRY OF ROAD TRANSPORT AND HIGHWAYS TRANSPORT BHAWAN,
         NEW DELHI

         2:THE NATIONAL HIGHWAYS AUTHORITY OF INDIA
          UNDER MINISTRY OF ROAD TRANSPORT AND HIGHWAYS)
         REPRESENTED BY ITS CHAIRMAN
          G-5AND6
          SECTOR-10
          DWARKA
          NEW DELHI

         3:THE REGIONAL OFFICER
          NORTH EAST DIVISION
          NATIONAL HIGHWAYS AUTHORITY OF INDIA
          NEDFI HOUSE
          4TH FLOOR G.S. ROAD
          GUWAHATI
          PIN-781006.

         4:GENERAL MANAGER (TECH) NORTH EAST DIVISION
                                                                             Page No. 2/6


             NATIONAL HIGHWAYS AUTHORITY OF INDIA
             NEDFI HOUSE
             4TH FLOOR G.S. ROAD
             GUWAHATI
             PIN -781006.

            5:DEPUTY GENERAL MANAGER (TECH)
             PROJECT DIRECTOR
             NORTH-EAST DIVISION
             NATIONAL HIGHWAYS AUTHORITY OF INDIA
             NEDFI HOUSE
             4TH FLOOR G.S. ROAD
             GUWAHATI
             PIN-781006.

            6:THE PROJECT DIRECTOR NHAI
             PIU BONGAIGAON
             (NATIONAL HIGHWAYS AUTHORITY OF INDIA)
             DOLAIGAON
             MAJPARA (OPP.NAAM GHAR)
             DISTRICT - BONGAIGAON
            ASSAM

            7:MS SHIV BUILDINDIA PRIVATE LIMITED
             HAVING ITS REGISTERED OFFICE AT 401
             SIDHHRAJ ZAVOD
             NEAR SARGASAN CROSS ROAD
             S.G. HIGHWAY SARGASAN
             GANDHINAGAR
             GUJARAT. PIN - 382421
            ALSO HAVING OFFICE AT PATHSALA
             DISTRICT - BAJALI
            ASSAM

Advocate for the Petitioner   : MR S R A NASER, MD F FARIDI,MR. A DHAR,MR P S
DEKA,MR. A CHETRY

Advocate for the Respondent : DY.S.G.I., MR. S K MEDHI(C.G.C),SC, NHAI

            Linked Case : WP(C)/4833/2025

            M/S KHANNA DESIGNERS AND CONSULTANTS PVT LTD
            (CORPORATE IDENTITY NUMBER U74900PB2013PTC037662) HAVING ITS
            REGD OFFICE AT H.NO-672
             SST NAGAR PATIALA
             PUMJAB
                                                          Page No. 3/6

PIN-147001
INDIA AND ALSO HAVING ITS ADMINISTRATIVE OFFICE AT 473
PACE CITY -II
SECTOR -37
GURUGRAM HARYANA PIN-122004
REP. HEREIN BY BANAMALI ROUTH
AGE 32 YRS
S/O- BIKASH ROUTH
PERMANENT R/O- H.NO-16
GALI NO-2
VILL- TIKRI
SECTOR 48
GURRGAON
HARYANA
PIN-122018

2: SUMEET KHANNA
S/O- SUBHASH CHANDER KHANNA
PERMANENT RESIDENT OF
VILLA NO-3
TULIP IVORY
 SECTOR 70
 BADSHAHPUR
 GURGAON
 PIN-122101 AND MANAGING DIRECTOR OF THE M/S KHANNA DESIGNER
AND CONSULTANTS PRIVATE LIMITED
 I.E OETIONER NO-1 (DIN-07901541) PRESENTLY R/O- VILLA NO-3
TULIP IVORY
 SECTOR 70
 GURGAON
 PIN-122101

VERSUS

THE UNION OF INDIA AND OTHRS
REP. BY THE SECRETARY TO THE GOVT OF INDIA
MINISTRY OF ROAD TRANSPORT AND HIGHWAYS
TRANSPORT BHAWAN-1
PARLIAMENT STREET
NEW DELHI-01

2:THE NATIONAL HIGHWAYS AUTHORITY OF INDIA
REPRESENTED BY ITS CHAIRMAN G 5 AND 6
 SECTOR 10
 DWARKA
 NEW DELHI-110075.

3:THE REGIONAL OFFICER
                                                         Page No. 4/6

NORTH EAST DIVISION
THE NATIONAL HIGHWAYS AUTHORITY OF INDIA
NEDFI HOUSE
4TH FLOOR
G.S ROAD
GUWAHATI-06

4:GENERAL MANAGER (TECH) NE DIVISION
THE NATIONAL HIGHWAYS AUTHORITY OF INDIA
NEDFI HOUSE
4TH FLOOR
G.S ROAD
GUWAHATI-06

5:DEPUTY GENERAL MANAGER (TECH)
PROJECT DIRECTOR
NE DIVISION
THE NATIONAL HIGHWAYS AUTHORITY OF INDIA
NEDFI HOUSE
4TH FLOOR
G.S ROAD
GUWAHATI-06

6:THE PROJECT DIRECTOR
NHAI
PIU-BONGAIGAON
(NHAI)
DOLAIGAON
MAJPARA (OPP. NAMGHAR)
DIST- BONGAIGAON
ASSAM

7:M/S SHIV BUILDINDIA PRIVATE LIMITED
HAVING ITS REGISTERED OFFICE AT 401
SIDHHRAJZAVOD
NEAR SARGASAN CROSS ROAD
S.G. HIGHWAY SARGASAN
GANDHINAGAR
GUJARAT
PIN-382421
ALSO HAVING OFFICE AT PATHSALA
DISTRICT-BAJALI
ASSAM

 8:M/S TPF ENGINEERING PRIVATE LIMITED
 REPRESENTED BY ITS DIRECTOR HAVING ITS REGISTERED OFFICE AT
1401
 RUPA SAPPHIRE
                                                                                        Page No. 5/6

               PLOT NO. 12
               SECTOR 18
               OPPOSITE SANPADA RAILWAY
               SION-PANVEL HWY
               VASHI
               NAVI MUMBAI
               MAHARASHTRA
               PIN-4004705

               9:MAV ASSOCIATES LLP
               HAVING ITS REGISTERED OFFICE AT 1ST FLOOR
               A-21
               PUSHPANJALI ENCLAVE
               PITAMPURA
               DELHI
               PIN-110034

               Advocate for : MS. S NATH
               Advocate for : DY.S.G.I. appearing for THE UNION OF INDIA AND OTHRS

                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                             ORDER

Date : 10.03.2026 Mr. A. Dhar and Mr. P.S. Deka, learned counsel for the petitioners and Ms. R. Dutta, learned counsel appearing on behalf of Mr. S.K. Medhi, learned CGC for the respondent no. 1 are present.

Mr. D. Saikia, learned Senior Counsel assisted by Ms. R. Borah, learned Standing Counsel, NHAI has submitted that rejoinder affidavits have been filed on behalf of the petitioners recently and 2 [two] weeks' time would be needed to file the replies to the said rejoinder affidavits.

A request is, therefore, made for listing of the cases after 2 [two] weeks. As sought for and as agreed to by the learned counsel for the parties, list the cases on 07.04.2026.

Interim orders, wherever passed earlier, shall continue till the next date of listing.

JUDGE Page No. 6/6 Comparing Assistant