Gauhati High Court
Xtra Freight Forwarder vs The Union Of India And 6 Ors on 18 December, 2023
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
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GAHC010180532023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4693/2023
XTRA FREIGHT FORWARDER
A PARTNERSHIP FIRM,
REPRESENTED BY SRI ANIL BAREJA,
AGE 55, D- 246, GROUND FLOOR,
GALI NO. 10, NEAR METRO STATION,
LAXMI NAGAR, NEW DELHI- 110092.
VERSUS
THE UNION OF INDIA AND 6 ORS.
REPRESENTED BY THE SECRETARY,
MINISTRY OF RAILWAY, RAIL BHAWAN,
RAISINA ROAD, NEW DELHI- 110001.
2:THE PRINCIPAL CHIEF COMMERCIAL MANAGER
NORTHEAST FRONTIER RAILWAY
MALIGAON
GUWAHATI
KAMRUP(M)
PIN- 781011.
3:THE CHIEF COMMERCIAL MANAGER
NORTHEAST FRONTIER RAILWAY
MALIGAON
GUWAHATI
ASSAM.
PIN- 781011.
4:THE DIVISIONAL COMMERCIAL MANAGER
NORTHEAST FRONTIER RAILWAY
RANGIA
ASSAM
PIN- 781354.
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5:THE RAILWAY BOARD
REPRESENTED BY THE EXECUTIVE DIRECTOR (FREIGHT MARKETING)
MALIGAON, GUWAHATI
ASSAM. , PIN- 781011.
6:THE SENIOR DIVISIONAL COMMERCIAL MANAGER
NORTH EAST FRONTIER RAILWAY
RANGIYA
ASSAM, PIN- 781354
Advocate for the Petitioner : MR P BHARDWAJ
Advocate for the Respondent : DY.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
18-12-2023 Heard Shri M. K. Choudhury, learned Senior Counsel for the petitioner. Also heard Shri K. K. Parasar, learned CGC representing the respondents Railways.
Pleadings are complete and it is submitted by the learned counsel that the matter may be taken up for final disposal as it also concerns public interest.
The learned Senior Counsel for the petitioner also submits that despite the observation made by this Court while passing the interim order that no coercive measure be taken against the petitioner, the petitioner has been informed that a fresh tender notice is likely to be floated.
Considering the above, list this case for admission hearing on 09.01.2024 on which date, an endeavour would be made to dispose of this petition.
Interim order passed earlier to continue till the next date of listing. Till the next date fixed, fresh tenders may not be called for in respect of the work in question.
JUDGE Comparing Assistant