Gauhati High Court
The Sports Authority Of Assam vs Larsen And Tourbo Limited And Anr on 31 May, 2022
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010310192019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Arb.A./7/2020
THE SPORTS AUTHORITY OF ASSAM
(RUDRA SINGHA SPORTS COMPLEX, DISPUR), SARUSAJAI SPORTS
COMPLEX, GUWAHATI- 781034, REP. BY ITS AUTHORIZED OFFICER AND
ADMINISTRATIVE OFFICER, SRI KAMALJIT TALUKDAR, ACS, AGE- 46
YEARS.
VERSUS
LARSEN AND TOURBO LIMITED AND ANR
MOUNT POONAMALLE ROAD, MANAPALLAM, POST BAG NO. 979,
CHENNAI-600089, TAMIL NADU, INDIA HAVING ONE OF ITS REGIONAL
OFFICE AT GODREJ WATERSIDE BUILDING, 11TH FLOOR, TOWER-2,
OFFICE-5, PLOT-5, BLOCK DP SECTOR-V, SALT LAKE, KOLKATA- 700091,
WEST BENGAL, INDIA.
2:NATIONAL GAMES SECRETARIAT (NGS) OF ASSAM
RUDRA SINGHA SPORTS COMPLEX
DISPUR
GUWAHATI- 781006
Advocate for the Petitioner : MR. S SARMA
Advocate for the Respondent : MR R SHARMA, Caveator
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 31.05.2022 Page No.# 2/2 Mr. T.K. Bhuyan, learned counsel for the petitioner is present. The submission of Mr. R. Sharma, learned Senior Counsel, assisted by Ms. P. Phukan, learned counsel for the respondent is concluded. List on 10.06.2022 for reply argument.
JUDGE Comparing Assistant