Gauhati High Court
Page No.# 1/2 vs Union Of India And Anr on 21 January, 2021
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/2
GAHC010129012020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Arb.P./30/2020
M/S. C C CONSTRUCTION AND 5 ORS.
A PARTNERSHIP FIRM, HAVING ITS PRINCIPAL PLACE OF BUSINESS AT
5006, RAMKUMAR ARCADE, 4TH FLOOR, CHATRIBARI ROAD, GUWAHATI-
781001.
2: SATYA NARAYAN CHOUDHURY
S/O. LT. CHIMNIRAM CHOUDHURY
OBERON APARTMENT
3RD FLOOR
LAMB ROAD
AMBARI
GUWAHATI-781001.
3: SUSHIL KR. CHOUDHURY
S/O. SRI SATYA NARAYAN CHOUDHURY
R/O. SUBHAM GARDEN
2ND FLOOR
KALAPAHAR
GUWAHATI-781018.
4: RINKOO CHOUDHURY
W/O. SRI SUDHIR CHOUDHURY
OBERON APARTMENT
3RD FLOOR
LAMB ROAD
AMBARI
GUWAHATI-781001.
5: SANJAY CHOUDHURY
S/O. SHRI SATYA NARAYAN CHOUDHURY
R/O. HARI APARTMENT
2ND FLOOR
BHARALUMUKH
GUWAHATI-781001.
Page No.# 2/2
6: SUDHIR CHOUDHURY
S/O. SHRI SATYA NARAYAN CHOUDHURY
OBERON APARTMENT
3RD FLOOR
LAMB ROAD
AMBARI
GUWAHATI
VERSUS
UNION OF INDIA AND ANR.
REP. BY THE GENERAL MANAGER, N. F. RAILWAY, MALIGAON,
GUWAHATI-781011.
2:THE CHIEF ENGINEER/CONSTRUCTION-8
N. F. RAILWAY
MALIGAON
GUWAHATI-781011
Advocate for the Petitioner : MR. R HUSSAIN
Advocate for the Respondent : SC, NF RLY
BEFORE
HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
ORDER
Date : 21.01.2021 Heard Ms. S. Roy, learned counsel for the petitioners. This is a petition under Section 11 of the Arbitration and Conciliation Act, 1996. Issue notice, returnable within four weeks. Mr. B. Sharma, learned Standing Counsel, N.F. Railway accepts notice on behalf of all the respondents.
Extra copy of the petition be furnished to the learned counsel for the respondents during the course of the day.
JUDGE Comparing Assistant